Section 32 in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
32.
Payment for Oil Palm fresh fruit bunches shall be made to the grower or his representative duly authorized by him in writing to receive the payment either at the collection center or at the office of the factory by only transfer of credit of the amount to the bank account of the grower or the Oil Palm Growers Co-operative Society as the case may be.
