Section 19(3) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
(3)If any oil palm Entrepreneur, after receiving advance on-farm-investment subsidy, utilizes such subsidy for ineligible items, which are not permissible under the guidelines or which have not been permitted by the Project Management Committee, the Government shall reserve the right to recover from such oil palm oil palm Entrepreneur such amount as utilized on ineligible items, with interest thereon from the date it shall become due.
