Section 19(1) in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008
(1)An occupier of the factory shall maintain, at each collection center, a receipt in duplicate for the Oil Palm fresh fruit bunches purchased;The receipt issued at the collection center can contain only(a)the serial number of the receipt;(b)the date of purchase;(c)the name and address of the person from whom the Oil Palm Fresh fruit bunches are purchased together with similar particulars about the person, if any, authorized by the vendor to deliver Oil Palm on his behalf;(d)the number of requisition slips issued to the vendor;(e)the gross weight of the Oil Palm Fresh Fruit Bunches including the weight of the vehicles in which Oil Palm Fresh Fruit Bunches are bought;(f)the weight of the vehicle in which the Oil Palm Fresh Fruit Bunches are brought;(g)the weight of the binding material to be deducted;(h)the net weight of the Oil Palm fresh fruit bunches purchased, and(i)the rate at which the Oil Palm fresh fruit bunches are purchased;
