Section 11A in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
11A. [ Market Intervention Scheme. [Inserted with marginal heading by Act No. 21 of 2000.]
(1)Notwithstanding anything contained in section 11, where the Government notifies any Market Intervention Scheme approved by the Government of India for any specified period for all the Factory Zones in the State, and designates an agency or agencies for the purpose, such designated agency may buy specified quantities of Oil Palm F.F.Bs produced by the Oil Palm growers or their co-operative societies in all the zones as are offered for sale by them at a price fixed by the Government under the Market Intervention Scheme.(2)The designated agency may supply the said Oil palm F.F.Bs to the occupiers of the factories in the concerned factory zones and the occupier of the factory shall buy all the Oil Palm F.F.Bs so supplied by the designated agency, which shall be deemed to be an Oil Palm growers in the Factory Zone under the provisions of this Act, in relation to such supply and buying.]
