Section 14 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
14. Support to agricultural production and rearing of livestock.
(1)The contract farming producer may get support from the contract farming purchaser for improving production and productivity by way of inputs, feed and fodder, technology and other services related thereto as specified in the agreement.(2)The latitude of the contract under the Act may include holistically from pre-production to post-production or any components thereof with all terms and conditions, mentioned in the agreement, not inconsistent with this Act.(3)Farmer-producers organisations or farmer producer companies shall be promoted among small and marginal farmers and such other farmers engaged in rearing of livestock for scale of economy in production and post-production activities.(4)There shall be a contract farming facilitation group at the village panchayat level for every contract, comprising the members, as may be prescribed, to facilitate in selection of inputs, good agriculture practices, sorting, grading, packing and delivery of produce and such other production and post-production activities of contracted produce. The contract farming facilitation group may comprise of,-(a)representative of contract farming producers or group thereof;(b)representative of purchasers;(c)technical expert to be engaged by purchaser;(d)jurisdictional officer prescribed by the Government.(5)Save as provided in sub-sections (1) and (2), farmer or farmer producer organisation or farmer producer company may also enter into services contract or any other such contract with service contract purchaser or such other purchaser, as may be prescribed and specified in the agreement, not inconsistent with this Act and rules made thereunder.
