Section 15(1) in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
(1)Every person or occupier of a factory who contravenes the provisions of sections 11 shall be punishable with fine which may extend to rupees ten thousand and in the case of a continuing contravention of the provisions of the said section with a further fine not exceeding rupees one thousand for each day during which the contravention continues.
