Section 22(6) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(6)The contract farming purchaser shall have to make all arrangements for purchase and provide materials required for filling and weighing or measuring of the produce, in advance, when the produce is to be taken by the contract farming producer for delivery to the contract farming purchaser at the agreed place. The contract farming purchaser shall also be responsible to make the weighment or measurement immediately and after the weighment or measurement is over, shall take the delivery of the produce, forthwith by issuing a receipt slip with the details of sale proceeds, as may be prescribed.
