Section 19(2) in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
(2)The entries under clauses (e) and (f) of sub-rule (1) above, shall be made and announced in the presence of the persons, who actually deliver the Oil Palm fresh fruit bunches while the vehicle is still standing on the weighing machine Computer linked electronic entries under clauses (a) to (d) shall be made as soon as the weighment takes place and entries under clauses (g) to (i) shall be made as soon as the empty vehicle is weighed.
