Section 24T(4) in The Orissa Agricultural Produce Markets Rules, 1958
(4)The Contract Farming Sponsor shall be responsible for taking possession of the produce at the farm or at an agreed place and for making arrangements for unloading, sorting, grading or other quality checks as necessary and weighing the produce at his cost, and issuing a Purchase Bill in Form XXII indicating the quantity, price and value of the produce purchased, and for making payment, within such period not exceeding three days as may be agreed of the amount receivable by the Contract Farming Producer after adjustment of the advances and cost of inputs and services, if any, received by such producer earlier.
