Section 24 in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
24.
(1)An occupier of a factory shall cause to be issued to each of the Oil Palm growers a passbook which has to be maintained in Form 3. The passbook shall show for each month date wise, the net weight of Oil Palm fresh fruit bunches, fresh fruit bunches delivered to the factory, the price to be paid. The entries in the passbook should be authenticated by the authorized officer or the occupier of the factory, in charge of the collection centre. Similarly, for the payments made to the grower, entries of payment, authorized deductions made and the amount yet to be paid shall also be indicated under authentication.The grower shall present this passbook every time when the Oil Palm Fresh fruit bunches are delivered for making the entry and also every time a payments is received so that the entry for the payment and authorized deductions shall be made and the passbook is kept updated.The occupier of a factory shall provide the passbooks. However, maintenance of details rests with the farmers based on the information available in the receipt issued at the collection center.(2)The pass book shall be produced by the grower at the time of receiving the payments for the Oil Palm fresh fruit bunches delivered.(3)No payment for the Oil Palm fresh fruit bunches shall be made unless the grower produces the passbook for entering the amount paid therein.(4)In the event of an Oil Palm grower losing the passbook, the matter shall immediately be brought to the notice of the occupier of the factory who shall arrange to issue a duplicate passbook charging a nominal fee or Rs. 10/-.
