Section 11(1) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
(1)Every Entrepreneur/Occupier of a factory in a factory zone shall maintain in such form and in such manner as may be prescribed a Register of Oil Palm Growers in the zone attached to the factory. The register shall be updated every year and shall always be available in the office of the factory for inspection by the Oil Palm Commissioner or Oil Palm Inspectors.
