Section 30 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
30. Fine.
(1)The purchaser and the contract farming producer shall, on contravention or breach of contract made under thisAct, in addition to un-liquidated damages, or compensation and liquidated damages, be liable to pay a fine of not exceeding fifteen thousand rupees and one thousand five hundred rupees, respectively, as may be prescribed.(2)The damages, compensation and fine under sub-section (1), shall be recovered from the purchaser and contract farming producer as an arrear of land revenue.
