Section 4(2) in THE FARMERS (EMPOWERMENTAND PROTECTION) AGREEMENT ON PRICE ASSURANCE AND FARM SERVICES ACT, 2020
(2)For the purposes of sub-section (1), the parties may adopt the quality, grade and standards-(a)which are compatible with agronomic practices, agro-climate and such other factors; or(b)formulated by any agency of the Central Government or the State Government, or any agency authorised by such Government for this purpose, and explicitly mention such quality, grade and standards in the farming agreement.
