Section 15 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
15. Purchaser prohibited from raising permanent structure on producers' land or premises.
- Notwithstanding anything contained in the agreement, the purchaser is prohibited from raising any permanent structure or creating any kind of leasehold rights or any kind of charge of whatever nature on the land of the contract farming producer:Provided that any kind of temporary structure shall be raised as agreed upon in the agreement which is related to production process of produce or its marketing and shall be removed before the expiry of the agreement, if not removed, then its ownership shall vest in the contract farming producer, after the expiry of the agreement.
