The Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Act, 2020

[Act No. 20 of 2020]

[24th September, 2020.]

Contents
Title	The Farmers (Empowerment and Protection) Agreement on Price Assurance and Farm Services Act, 20200
Sections	ptericulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Farming Agreement
3.	Farming agreement and its period
4.	Quality, grade and standards of farming produce
5.	Pricing of farming produce
6.	Sale or purchase of farming produce
7.	Exemptions with respect to farming produce
8.	Sponsor prohibited from acquiring ownership rights or making permanent modifications on farmer's land or premises
9.	Linkage of farming agreement with insurance or credit
10.	Other parties to farming agreement
11.	Alteration or termination of farming agreement
12.	Establishment of Registration Authority
Chapter III	Dispute Settlement
13.	Conciliation board for dispute settlement
14.	Mechanism for dispute resolution
15.	No action for recovery of dues against farmer's land
Chapter IV	Miscellaneous
16.	Power of Central Government to give directions
17.	Authorities under Act to be public servants
18.	Protection of action action taken in good faith
19.	Bar of jurisdiction of civil court
20.	Act to have an overriding effect
21.	Act not to apply to stock exchange and clearing corporations
22.	Power of Central Government to make rules
23.	Power of State Government to make rules
24.	Power to remove difficulties
25.	Repeal and savings