Section 10 in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
10. Register of Oil Palm Growers and Oil Palm Growers' Co-operative Societies.
- The occupier of the factory in every Factory Zone shall maintain in such form and in such manner as may be prescribed a Register of Oil Palm Growers in the Zone attached to the factory in accordance with the provisions of section 11. The Register shall be updated every year and shall always be available in the office of the factory for inspection by the Oil Palm Inspector or any other authority authorised by the Government or Oil Palm Commissioner. A copy of the list of Oil Palm Growers' and the Oil Palm Growers' Co-operative Societies in the concerned Zone as in the Register shall also be made available by the said occupier to the Zonal Committee. It shall be competent for the Oil Palm Commissioner, on the report submitted by the inspecting authority, to order such corrections as he deems fit in the registers maintained under this section.
