Section 5 in The Tamil Nadu Coffee-Stealing Prevention Act, 1878
5. Coffee not to be taken from other than labourer, unless particulars entered in book.—
It shall not be lawful for anyone to purchase, take in barter or exchange, or receive coffee from any person other than a labourer employed on a coffee-estate, unless the persons so purchasing, taking in barter or exchange, or receiving such 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 from whom such coffee was so purchased, taken in barter or exchange, or received:(b)the date of the transaction; and(c)the quantity and description of the coffee so purchased, taken in barter or exchange, or received:Section not to apply to coffee taken for bonafide personal consumption.— Provided that this section shall not apply to coffee purchased, taken in barter or exchange or received from any person other than a labourer employed on a coffee-estate, and intended bona fide for consumption in the house or on the premises of the person purchasing, taking in barter or exchange, or receiving the same as aforesaid.
