Section 37A in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
37A. [ Regulation of marketing of notified agricultural produce under contract farming. [Inserted by M.P. Act No. 15 of 2003 (w.e.f. 15-6-2003).]
(1)The contract farming shall be performed only under a written agreement between producer and buyer of produce of contract farming in such manner and in accordance with such procedure as may be prescribed in the bye-laws The agreement to be executed for contract farming shall be in such form containing such particulars, terms and conditions as may be prescribed by bye-laws.Explanation. - For the purpose of this section "producer and buyer" means the person who respectively produce and buy agricultural produce under a written agreement of contract farming.(2)The buyer shall submit an application for registration of the written agreement of contract farming to the Market Committee. The Market Committee shall register it in such manner and on such terms and conditions as may be prescribed by the bye-laws.(3)If any dispute arises between the parties in respect of provisions of the agreement, the either party may submit an application to the Chairman of Market Committee to arbitrate upon the disputes. The Chairman of the Market Committee shall resolve the dispute after giving the parties a reasonable opportunity of being heard.(4)The party aggrieved by the decision of the Chairman of the Market Committee under sub-section (3) may prefer an appeal to the Managing Director or the Officer authorised by him in this behalf within thirty days from the date of decision. The Managing Director or the Officer authorised by him shall dispose of the appeal after giving the parties a reasonable opportunity of being heard and the decision of the Managing Director or the Officer authorised by him shall be final.(5)The agricultural produce produced under contract farming shall be sold to the buyer out of the market yard as may be prescribed by the bye-laws. The market fees shall be payable by the buyer of agricultural produce at the rates prescribed under Section 19, in such manner as may be prescribed by the bye-laws.]Chapter-VII Market Committee Fund
