Section 10 in The Tamil Nadu Coffee-Stealing Prevention Act, 1878
10. Coffee not to be carried without permission of owner or agent.—
No person shall carry or remove coffee from any coffee-estate, premises or place, or upon any road, highway or footway, without the express permission of the owner or of his authorized agent.Permission to be in writing etc.— Such permission shall be in writing, dated and signed by the said owner or his authorized agent, and shall contain the following particulars:—(a)the quantity of the coffee to be carried or removed;(b)the number, description and marks of the packages in which coffee is secured;(c)the place or destination to which the coffee is to be carried or removed; and(d)the names of the consignor and consignee.Penalty for breach of this section.— Any person committing any breach of the provisions of this section shall, on conviction by a Magistrate, be liable to pay a fine not exceeding five hundred rupees.
