Section 19(1) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
(1)If any Oil Palm Plantation or part thereof in respect of which subsidy or any other assistance has been granted under Oil Palm Development Scheme is willfully uprooted by the Oil Palm Grower with or without the knowledge of the Government or the factory, the Government shall have the right to recover from such Oil Palm Growers, the entire amount already paid by way of subsidy or assistance with interest on the total amount from the date on which it shall become due. The dues shall be recovered from the farmers as if it were an arrears of land revenue.
