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State of Andhra Pradesh - Section

Section 27 in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008

27.

An occupier of a factory shall maintain or cause to be maintained for each collection enter in Form 4 showing the quantity of Oil Palm fresh fruit bunches purchased, the value amount paid to the growers, amount outstanding for payment to growers and a consolidated report covering all collection centers in the factory zone shall be sent by the occupier of a factory to the Oil Palm Commissioner or any authority specified by the Oil Palm Commissioner in respect of each month by 5th day of the next month.Details of total fresh Fruit Bunches purchased in the entire factory zone can be prepared on monthly basis. The format suggested contains the details like (a) quantity of Fresh Fruit Bunches purchased till last month (b) quantity of Fresh Fruit Bunches purchased during this month (c) cumulative quantity for the year.