Section 14(vi) in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
(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.
