Section 9 in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
9. Oil Palm Inspector.
(1)Subject to such rules as may be made in this behalf, the Government may appoint such number of officers of the Government as Oil Palm Inspectors for such areas as may be specified under this Act to exercise the powers and perform the functions vested in the Oil Palm Inspectors under this Act.(2)Notwithstanding anything contained in sub-section (1) the Government may designate any officer of the Department of Horticulture to exercise the powers and perform the functions of the Oil Palm Inspector under this Act.
