Section 14(ix) in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
(ix)The Oil Palm Commissioner may for good and sufficient reasons attach any area falling in any factory zone to any other factory for a specified period for specified reasons to be recorded in writing to meet any contingencies; Provided that the Oil Palm Commissioner shall not pass such order without giving an opportunity of making a representation to the factories likely to be affected by such
