Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 18 in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008

18.

The occupier of the Factory may give such time-table for the Oil Palm growers in the factory zone specifying the dates on which the growers shall deliver the Oil Palm fresh fruit bunches and the growers shall adhere to the schedule so given. The occupier of a factory shall give adequate advance intimation to the growers. Any change in such time table for delivery of Oil Palm fresh fruit bunches shall be given by the occupier of factory with reasonable advance intimation so as not to cause loss to growers and the grower shall adhere to such change.