Section 23(1) in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
(1)The occupier of a factory shall maintain or cause to be maintained except in respect of the Oil Palm Fresh Fruit Bunches purchased through an Oil Palm Growers' Society, separately for each grower an account containing the following particulars, namely: -(i)name of the supplier, father's/ husband's name, and address;(ii)date of purchase;(iii)the rate per Metric Ton paid for Oil Palm fresh fruit bunches;(iv)SI.No. of the relevant receipt;(v)net weight of Oil Palm fresh fruit bunches purchased.(vi)progressive total weight of Oil Palm fresh fruit bunches purchased.(vii)the amount due for Oil Palm fresh fruit bunches purchased.(viii)Progressive total amount due for Oil Palm Fresh fruit bunches purchased.(ix)amount paid Oil Palm fresh fruit bunches purchased; and(x)progressive total amount paid for Oil Palm fresh fruit bunches purchased.
