Section 7(2) in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
(2)The funds of the Committee shall consist of,-(a)grants made by the State Government either for a general purpose or for any specific purpose for the performance of the functions of the Committee;(b)such contributions as may be made by the factories Oil Palm growers, Oil Palm Growers' Co-operative Societies or such other organisations interested in the development of Oil Palm cultivation and processing.
