Section 3 in The Andhra Pradesh (Andhra Area) Coffee-Stealing Prevention Act, 1878
3. Interpretation
In this Act-"Labourer":-"Labourer" means and includes all persons except resident managers temporarily or permanently employed on a coffee estate in any capacity, whether agricultural, mineral or otherwise howsoever:"Carrier":-"carrier" means and includes all persons for the time being employed in the transport of coffee whether by porter age, pack-animals, boat, cart or otherwise and whether as contractors ; drivers, or otherwise:"Coffee estate":-"Coffee Estate" means and includes any land on which coffee is growing:"Coffee":-"Coffee" means and includes all coffee not roasted or otherwise prepared for immediate consumption.
