Section 12(3) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
(3)Where a particular factory zone is notified under sub-section (1) the oil palm Entrepreneur/Occupier of the factory in the concerned factory zone shall buy all the oil palm fresh fruit bunches produced by the Oil Palm Growers in that factory zone as are offered for sale by them, at a price fixed by the Price Fixation Committee under this Act.
