Section 8 in The Tamil Nadu Coffee-Stealing Prevention Act, 1878
8. Penalty for breach of section 4, 5, [5-A] [The figure and letter '5-A' were inserted by section 5 of the Tamil Nadu Coffee-Stealing Prevention (Amendment) Act, 1900 (Tamil Nadu Act II of 1900).], 6 or 7.
- Any person committing any breach of the provisions contained in section 4, 5, [5-A] [The figure and letter '5-A' were inserted by section 5 of the Tamil Nadu Coffee-Stealing Prevention (Amendment) Act, 1900 (Tamil Nadu Act II of 1900).], 6 or 7 of this Act shall be liable, on conviction by a Magistrate, to pay a fine not exceeding five hundred rupees.
