Section 8(2) in The Goa Oil Palm (Regulation of Production and Processing) Act, 1998
(2)Where an occupier of a factory refuses to buy particular consignment or consignments of oil palm FFBs from a grower, he shall assign reasons therefor in writing:Provided that damage, inefficient running, breakdown of plant machinery, failure to use capacities and any other operational problems shall not be valid reasons for refusal of the consignment of oil palm FFBs and shall be treated as the failure on the part of the factory to buy the oil palm FFBs for purposes of sub-section (1):Provided further that the Commissioner shall be the authority to decide whether there are valid reasons for the failure to buy oil palm FFBs and his decision thereon shall be final.
