Section 9 in The Tamil Nadu Coffee-Stealing Prevention Act, 1878
9. Penalty in case of labourer being found in possession of green coffee for which he cannot account.—
Any coolie, maistri or other labourer employed on a coffee-estate found with green gathered parchment or cherry-dried coffee in his possession, and failing to account satisfactorily for such possession, shall be liable, on conviction by a Magistrate, to pay a fine not exceeding five hundred rupees.
