Section 17(2) in THE FARMERS’ PRODUCE TRADE AND COMMERCE (PROMOTION AND FACILITATION) ACT, 2020
(2)In particular and without prejudice to the generality of the forgoing power, such rules may provide for all or any of the following matters, namely:-(a)the system of electronic registration for a trader and modalities of trade transaction of scheduled farmers' produce under sub-section (2) of section 4;(b)the procedure of payment under proviso to sub-section (3) of section 4;(c)the manner and procedure for filing a petition or an application before the Sub-Divisional Authority and appeal before the appellate authority under sub-section (10) of section 8;(d)the information regarding transactions under sub-section (2) of section 9;(e)the form and manner and the fee payable for filing an appeal under sub-section (2) of section 10;(f)the procedure for disposing of an appeal under sub-section (3) of section 10;(g)any other matter which is to be or may be prescribed.
