The Farmers Produce Trade and Commerce (Promotion and Facilitation) Act, 2020

[Act No. 21 of 2020]

[24th September, 2020.]

Contents
Title	The Farmers Produce Trade and Commerce (Promotion and Facilitation) Act, 2020
Sections	Particulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Promotion and Facilitation of Trade and Commerce of farmers Produce
3.	Freedom to conduct trade and commerce in a trade area
4.	Trade and commerce of scheduled farmers produce
5.	Electronic trading and transaction platform
6.	Market fee under State APMC Act, etc., in trade area
7.	Price Information and Market Intelligence System
Chapter III	Dispute Resolution
8.	Dispute Resolution Mechanism for farmers
9.	Suspension or cancellation of right to operate in electronic trading and transaction platform
10.	Appeal against cancellation of right to operate
Chapter IV	Penalties
11.	Penalty for contravention of Act and rules
Chapter V	Miscellaneous
12.	Powers of Central Government to issue instructions, directions, orders or guidelines
13.	Protection of action taken in good faith
14.	Act to have overriding effect
15.	Bar of jurisdiction of civil court
16.	Act not to apply to certain transactions
17.	Power of Central Government to make rules
18.	Laying of rules
19.	Power to remove difficulties
20.	Repeal and savings