Section 11 in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
11. Registration of Oil Palm Growers.
(1)Every Entrepreneur/Occupier of a factory in a 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. The register shall be updated every year and shall always be available in the office of the factory for inspection by the Oil Palm Commissioner or Oil Palm Inspectors.(2)The Oil Palm Inspector may at any time inspect an Entrepreneur's office/factory and verify such records, reports, statements and registers as may be required to be maintained and may also direct the Entrepreneur/Occupier of the factory to produce them for his verification.
