Section 18 in The Goa Oil Palm (Regulation of Production and Processing) Act, 1998
18. Use of tax.
- The tax on oil palm levied and collected under section 17 shall be used for the following purposes, namely:-(i)for the overall development of oil palm plantations;(ii)to bring more areas under oil palm cultivation;(iii)to monitor the Schemes benefiting the oil palm growers;(iv)to develop the feeder roads to facilitate movement of oil palm FFBs and;(v)any other purpose in the interests of oil palm growers in particular or in the interests of the general public residing in oil palm growing zones.
