Section 12 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
12. Registration of Purchaser and Recording of Agreement.
(1)Every purchaser shall be registered and agreement recorded in such manner as may be prescribed and no such agreement shall be valid under this Act unless the purchaser is so registered and agreement recorded with the designated Registering and Agreement Recording Officer.(2)The Government shall designate such number of officers not below Group 'B' from the Department of Agricultural Marketing and Agri Business, as may be necessary, called as Designated Officers to exercise the powers and to perform the functions assigned to them under this Act.(3)The Designated Officer shall facilitate registration of purchaser and recording of agreement, as may be prescribed.(4)The purchaser, shall digitally register and get its agreement recorded with the Designated Officer of the jurisdiction within which the produce is to be grown or raised, as the case may be, in such form and in such manner with a requisite fee, as may be prescribed, and for such period as specified in section 17:Provided that if the produce is partly or fully grown or raised in jurisdictions of more than one Designated Officer, the purchaser shall digitally register and get its agreement recorded with any one of the officer who in turn shall forward the same to the concerned Designated Officers, considering it a single point registration and agreement recording.(5)There may be more than one agreement as per categorisation of produce under section 13. The agreement shall be prepared in local language clearly understandable to the contract farming producer and shall be in such legally acceptable form containing such particulars and terms and conditions, as may be specified in the rules.(6)The contract farming producer may enter into contract with one purchaser or with multiple purchasers without any overlap of same produce.(7)Notwithstanding anything contained in any law for the time being in force, agreement under this Act shall be made on one legal stamp paper only in denomination of rupees one hundred or in denomination as required in the law.(8)The farmer producer organisation may, on behalf of farmers on being so authorised, be a party to the contract.(9)While recording the agreement, the Registering and Agreement Recording Officer shall ensure that the title of land is, as reflected in latest record of rights.
