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] [Inserted by section 6, the Tamil Nadu Coffee-stealing Prevention (Amendment) Act, 1900 (Tamil Nadu Act II of 1900).] 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.
