Section 17 in The Goa Oil Palm (Regulation of Production and Processing) Act, 1998
17. Taxation.
(1)The Government may, by notification, levy a tax with a rate not exceeding Rs. 100/- per M.T. on the purchase of FFBs required for use, consumption or sale in a factory.(2)The Government may, by notification, remit in whole or in part, such tax in respect of FFBs used or intended to be used in a factory for any purpose specified in such notification.(3)The tax payable under sub-section (1) shall be levied and collected from the occupier of the factory or from the person receiving oil palm FFBs or the oil palm processing factory in such manner and by such authority as may be prescribed.
