Section 13(3) in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
(3)(i)The Oil Palm Commissioner will submit proposals for allotment of continuous mandals where climatic and soil conditions are suitable for growing oil palm as per Government of India norms and guidelines;(ii)The Oil Palm Commissioner will be permitted by the Government of Andhra Pradesh to call for applications for allotment of mandals by advertisement in the popular Newspapers;(iii)The applications so received within the time prescribed will be evaluated and the evaluated applications after scrutiny by the screening committee are recommended for allotment.(iv)The recommendations of the screening committee are submitted to Government for approval.(v)After taking a decision, Government of Andhra Pradesh will give a letter of intent to the approved processors with a direction to enter into the Memorandum of understanding with Government of Andhra Pradesh with the following conditions:-(a)Establishment of Extension network by recruitment of technical manpower with not less than the minimum qualifications specified by the Oil Palm Commissioner;(b)starting of Nursery with specified seedlings;(c)coverage of area under Oil palm;(d)establishment of the factory and(e)fixing a time frame for all the above items;(f)The occupier shall maintain such staff for extension work, and effective monitoring as decided by Oil Palm Commissioner from time to time.(g)There shall be technically qualified staff separately for maintaining the nursery.(h)The occupier shall maintain the fertilizer stocks along with vermicompost as per the requirement well in advance in important nodal places in the zone to supply to the farmers.Chapter-V Declaration of Factory Zone
