Section 11A in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
11A. [ Contract Farming. [Substituted by Act No. 14 of 2015, dated 8.10.2015.]
(1)Every contract farming sponsor shall register with Registering Authority in such manner and on payment of such fee as may be prescribed.(2)The contract farming sponsor shall register the contract farming agreement, with the Registering Authority in such manner and in such form as may be prescribed.(3)Notwithstanding anything contained in contract farming agreement, no title, rights, ownership or possession shall be transferred or attenuated or vest in the contract farming sponsor or his successor or his agent as a consequence arising out of the contract farming agreement.(4)Any dispute arising out of contract farming agreement shall be decided by the Registering Authority. He shall resolve the dispute in a summary manner within thirty days from the date of reference of dispute by giving the parties a resonable opportunity of being heard, in such manner as may be prescribed.(5)The party aggrieved by the decision of the Registering Authority under sub-section (4), may prefer an appeal to the Director of Marketing within thirty days from the date of decision. The Director of Marketing shall dispose off the appeal within thirty days after giving the parties a reasonble opportunity of being heard and the decision of the Director of Marketing shall be final.(6)The decision of the authority under sub-section (4) and decision in appeal under sub-section (5) shall have the force of a decree of the Civil Court and shall be enforceable as such and decretal amount shall be recovered as arrears of land revenue.(7)The agricultural produce under contract farming shall be sold to the contract farming sponsor in the manner prescribed, on payment of market fee by the contract farming buyer.]
