Section 22 in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
22. Purposes for which tax levied and collected.
- The tax on Oil Palm levied and collected under Section 21 shall be used for the following purposes namely:-(i)for the overall development of oil palm plantation;(ii)to bring more areas under oil palm cultivation;(iii)to monitor the schemes benefitting the oil palm growers;(iv)to develop the feeder roads to facilitate movement of oil palm FFBs; and(v)any other purpose in the interests of Oil Palm Growers in particular or in the interests of general public residing in Oil Palm Growing Zones.
