Section 19 in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
19. Power to recover subsidy or assistance granted.
(1)If any Oil Palm Plantation or part thereof in respect of which subsidy or any other assistance has been granted under Oil Palm Development Scheme is willfully uprooted by the Oil Palm Grower with or without the knowledge of the Government or the factory, the Government shall have the right to recover from such Oil Palm Growers, the entire amount already paid by way of subsidy or assistance with interest on the total amount from the date on which it shall become due. The dues shall be recovered from the farmers as if it were an arrears of land revenue.(2)If any oil palm Entrepreneur, after receiving advance planting material subsidy does not successfully raise the oil palm seedlings in the nursery, or transfers oil palm seedlings outside the state, or sells oil palm seedling to another oil palm entrepreneur, without approval of the Oil Palm Commissioner, the Government shall have the right to recover from such oil palm Entrepreneur the entire amount released as planting material subsidy, with interest on the total amount from the date on which it shall become due.(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.
