Section 16(2) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
(2)The price of the Oil Palm fresh fruit bunches remaining unpaid on the expiration of the period specified in sub-section (1) shall carry interest at fifteen percent per annum from the date of delivery of oil palm fresh fruit bunches and it shall be recovered from the oil palm Entrepreneur/Occupier of factory as if it were an arrears of land revenue.
