Section 14 in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
14.
The declaration of a factory zone in relation to a factory under Section 11 of the Act shall be subject to the following conditions namely:-(i)The factory zone declared in favour of a processing unit may be notified for failure to comply with the provisions of the Act after providing a reasonable opportunity to such processor;(ii)The occupier of the factory shall furnish to the Oil Palm Commissioner, the schedule of implementation of the project for creation of processing facilities indicating the time frame. The Oil Palm Commissioner may suggest any changes in the schedule of implementation, which will be binding on the occupier of a factory. The occupier of factory shall enter into a Memorandum of understanding if called for by the Oil Palm Commissioner at any time;(iii)The occupier of the factory for whom a particular area is declared as a factory zone under Section 11 of the Act shall adhere to the schedule of implementation for setting up the processing factory and such other facilities as may be required by the Oil Palm Commissioner;(iv)The occupier of the factory shall endeavor to get adequate area in the factory zone under the Oil Palm cultivation and shall also expand processing capacity to the required extent for purchasing of the Oil Palm fresh fruit bunches from all the growers in the factory zone;(v)The occupier of the factory shall from time to time be liable to inform the Government and Oil Palm Commissioner about the process in establishment of factory.(vi)The occupier of the factory on the application of any person interested to cultivate Oil palm in the factory Zone shall arrange for the supply of Oil Palm seedings from his own nursery or other nurseries, if it is from other nurseries, the additional transport shall be borne by the oil palm company and render extension work and provide for post harvest facilities including processing. In the event of the failure of the occupier of factory, lending the above service, the Government may, on the recommendation of the Oil Palm Commissioner levy (a) a penalty equivalent to the cost of each plant as decided from time to time on the occupier.(vii)The Government may alter the area of the factory zone by addition or deletion of any area in respect of a specified factory in the interest of the farmers or to meet certain unforeseen contingencies and the factory shall abide by such addition, deletion or alterations of the factory zone as if the factory zone was originally added deleted or altered and all the provisions of the Act, rules and orders made there under shall apply, provided the reasons there for shall be clearly mentioned.(viii)The Occupier of the factory shall compensate the farmers if he fails to purchase the fresh fruit bunches and the amount of compensation shall be decided by the Oil Palm Commissioner and occupier of factory shall be given an opportunity of being heard before passing such orders;(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
