Section 38 in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
38.
(1)It is the duty of the Oil Palm Grower to harvest the Oil palm fresh fruit bunches from his fields and deliver them at the collection center, to which the village is tagged as may be specified by the Oil Palm Commissioner. He shall also follow the schedule of plucking and delivery which shall be given by the occupier of the factory. The Government shall hold the right to amend this process wherever there is necessity.(2)The company shall lift the Oil Palm fruit promptly without causing any hardship to the farmers in such cases.
