Section 19(2) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
(2)If any oil palm Entrepreneur, after receiving advance planting material subsidy does not successfully raise the oil palm seedlings in the nursery, or transfers oil palm seedlings outside the state, or sells oil palm seedling to another oil palm entrepreneur, without approval of the Oil Palm Commissioner, the Government shall have the right to recover from such oil palm Entrepreneur the entire amount released as planting material subsidy, with interest on the total amount from the date on which it shall become due.
