Section 15 in The Tamil Nadu Coffee-Stealing Prevention Act, 1878
15. [ Duties of a person in charge of coffee-estate. [Inserted by section 9 the Tamil Nadu Coffee-stealing Prevention (Amendment) Act, 1900 (Tamil Nadu Act II of 1900).]
- It shall be the duty of every person in charge of a coffee-estate whether he be owner thereof or not, to keep such books and to furnish such returns in connection with the coffee-estate or the coffee grow n thereon at such times and to such authorities as may be prescribed by the [State Government], and to afford to such officers as may be generally or specially designated in that behalf by the Collector all reasonable facilities for verifying the correctness of such books and returns, and for obtaining such other information as may be required for the preparation in public offices of such statistics as the [State Government] [Substituted for the expression 'State Government of Madras' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] may prescribe.]
