(1)A registered owner when sending coffee to a curing establishment shall report to the Board, separately for each estate from which the coffee is sent, the amount of coffee sent; and the curing establishment shall, in accordance with such instructions as may be issued by the Board and having regard to the [free sale quota] of the estate, [where one has been allotted] [Inserted by Act 7 of 1943, Section 11 (w.e.f. 26.3.1943).], apportion each such consignment into two parts, one part consisting of coffee intended [for free sale] [Substituted by Act 23 of 1994, Section 11, for " for internal sale" (w.e.f. 14.1.1994).] and one part of coffee intended to be delivered for inclusion in the surplus pool and shall report to the Board the amount of coffee in each such part. [Where no [free sale quotas ] [Inserted by Act 7 of 1943, Section 11 (w.e.f. 26.3.1943). ]have been allotted to estates, the curing establishment shall report merely the whole amount of coffee sent in each such consignment.]
