Section 11 in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
11.
(1)Every occupier of a factory shall maintain a Register of Oil Palm Growers and oil palm Growers Cooperative Societies in Form-I in Appendix-II to these rules.(2)The Register shall be prepared by the occupier of the factory every year and shall be made available for inspection by any grower or by an officer authorized by the Oil Palm Commissioner during the office hours in the office of the factory.(3)Register shall be updated every year not later than one month before the commencement of the Agriculture year along with farmer-wise Fresh Fruit Bunches details.
