(1)All coffee produced by a registered estate in excess of the amount specified in the [free sale quota] allotted to the estate [or when no [free sale quotas] [Inserted by Act 7 of 1943, Section 10 (w.e.f. 26.3.1943).] have been allotted to estates, all coffee produced by the estate], shall be delivered to the Board for inclusion in the surplus pool by the owner of the estate or by the curing establishment receiving the coffee from the estate:[Provided that where no [free sale quotas] [Added by Act 50 of 1954, Section 17 (w.e.f. 1.8.1955).] have been alloted to estates, the Chairman may allow the owner of any estate to retain with himself for purposes of consumption by his family and for purposes of seed, such quantity of coffee as the Chairman may think reasonable:Provided further that where the Central Government is satisfied that it is not practicable for any class of owners producing coffee in any specified area to comply with the provisions of this sub-section on account of the small quantity of coffee produced by them or on account of their estates being situated in a remote locality, the Central Government may, by notification in the Official Gazette, exempt such class of owners from the provisions of this sub-section.]
