Section 9 in The Andhra Pradesh (Andhra Area) Coffee-Stealing Prevention Act, 1878
9. Penalty in case of laborer being found in possession of green coffee for which he cannot account
Any coolie, maistri, or other laborer employed on a coffee estate found with green gathered parchment or cherry-dried coffee in his possession, and failing to account satisfactorily for such possession, shall be liable on conviction by a Magistrate, to pay a fine not exceeding five hundred rupees.
