Section 16 in The Goa Oil Palm (Regulation of Production and Processing) Act, 1998
16. Payments to be made for purchased FFBs.
(1)The occupier or owner of a factory shall make suitable provision to the satisfaction of the Commissioner for the payment of the price of oil palm FFB supplied to the factory.(2)Upon the delivery of oil palm FFB, the occupier or owner of a factory shall be liable to pay within fourteen days from the date of such delivery, the price of the oil palm FFB so supplied.(3)The price of the oil palm FFB remaining unpaid on the expiry of the period specified in sub-section (2), shall carry interest at the rate of fifteen per cent per annum from the date of delivery of oil palm FFB and it shall be recovered as if it were an arrear of land revenue.(4)If any occupier or owner of a factory fails to pay the price of the oil palm FFB sold to him in accordance with the provisions of sub-section (2) or the interest payable under sub-section (3), he shall, in addition to the said price or the interest having recovered from him as an arrear of land revenue, be liable to the penalty provided for under sub-section (2) of section 12 as if he has contravened a direction issued thereof.(5)Without prejudice to the provisions of the foregoing sub-sections, where the owner or occupier of a factory or any other person competent in that behalf enters into an agreement with a bank under which the bank agrees to give advance to him on the security of palm oil produced or to be produced in the factory, the said occupier, owner or other person, as the case may be, shall provide in such agreement that such percentage, which shall not be less than fifty per cent of the total amount of advance, as may be prescribed, shall be set apart and be available only for payment to oil palm growers or other co-operative societies on account of the quantity of oil palm FFB purchased or to be purchased for the factory from those oil palm growers or from or through those societies and interest thereon and such societies commission in respect thereof.(6)Every such occupier, owner or other person as aforesaid shall send a copy of every such agreement to the Commissioner within a week from the date on which it is entered into.
