Section 5A in The Tamil Nadu Coffee-Stealing Prevention Act, 1878
5A. [ Person in charge of coffee estate to maintain a book of his transactions. [Inserted by section 3 of the of the Tamil Nadu Coffee-stealing Prevention (Amendment) Act, 1900 (Tamil Nadu Act II of 1900).]
- Every person in charge of a coffee estate, whether he be owner thereof or not, who sells, gives in barter or exchange, or delivers any coffee, shall immediately thereupon enter or cause to be entered in a book to be kept by him for that purpose a true record of such transaction specifying-(a)the name, residence and occupation of the person to whom such coffee was so sold, given in barter or exchange, or delivered;(b)the date of the transaction; and(c)the quantity and description of the coffee so sold, given in barter or exchange, or delivered.]
