Section 23 in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
23.
(1)The occupier of a factory shall maintain or cause to be maintained except in respect of the Oil Palm Fresh Fruit Bunches purchased through an Oil Palm Growers' Society, separately for each grower an account containing the following particulars, namely: -(i)name of the supplier, father's/ husband's name, and address;(ii)date of purchase;(iii)the rate per Metric Ton paid for Oil Palm fresh fruit bunches;(iv)SI.No. of the relevant receipt;(v)net weight of Oil Palm fresh fruit bunches purchased.(vi)progressive total weight of Oil Palm fresh fruit bunches purchased.(vii)the amount due for Oil Palm fresh fruit bunches purchased.(viii)Progressive total amount due for Oil Palm Fresh fruit bunches purchased.(ix)amount paid Oil Palm fresh fruit bunches purchased; and(x)progressive total amount paid for Oil Palm fresh fruit bunches purchased.(2)When the Oil Palm fresh fruit bunches are supplied through a Growers Co-operative, Society, the Society shall maintain the above referred accounts in respect of each of its members. Such society shall also show deductions if any made from the price of Oil Palm fresh fruit bunches payable to a member.
