Section 14 in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
14. Maintenance of Records and Inspection.
(1)Every occupier of the factory shall maintain such records as are prescribed or as required by the Oil Palm Commissioner with the approval of the Government.(2)An Oil Palm Inspector may at any time inspect a factory and verify such records, reports, statements and registers as may be required to be maintained in connection with due implementation of the provisions of this Act and may also direct the occupier of a factory to produce them for his verification.(3)The powers under sub-section (2) may be exercised by any officer authorised in this behalf by the Oil Palm Commissioner by a general or specific order.(4)An occupier of the factory who fails to maintain the records as required by this section or fails or refuses to produce the same when called for by an authority under this Act shall be punishable under section 15.
