Section 3 in The Tamil Nadu Coffee-Stealing Prevention Act, 1878
3. Interpretation.—
In this Act —"Labourer".— "labourer" means and includes all persons except resident managers temporarily or permanently employed on a coffee estate in any capacity, whether agricultural, menial or otherwise howsoever:"Carrier".— "carrier" means and includes all persons for the time being employed in the transport of coffee whether by porterage, pack-animals, boat, cart or otherwise, and whether as contractors, drivers or otherwise:"Coffee-estate".— "coffee-estate" means and includes any land on which coffee is growing:"Coffee".— "coffee" means and includes all coffee not roasted or otherwise prepared for immediate consumption.
