Section 5(1) in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
(1)The Oil Palm Commissioner may, by notification declare each area specified therein attached to a processing Factory as a Zone (hereinafter referred to as 'Factory Zone' constitute an Oil Palm Zonal Committee for each such Zone:Provided that the Oil Palm Commissioner may, with the approval of the Government, constitute one Zonal Committee for more than one Factory Zone or more than one Zonal Committee for each Factory Zone, if it is deemed necessary in the interests of effectively carrying out the purposes of this Act.
