Section 8(1) in The Goa Oil Palm (Regulation of Production and Processing) Act, 1998
(1)In the event of failure on the part of the occupier of the factory to buy all the fresh fruit bunches from the growers in the factory zone declared in relation to a factory, without any valid reason, the occupier of the factory shall be liable to compensate the loss that may have been caused to the grower on account of non-purchase of the oil palm FFBs by the factory in addition to the penalty specified in section 12.
