(2)Delivery shall be made to the Board in such places, [at such times] [Substituted by Act 23 of 1994, Section 8, for " an internal sale quota" (w.e.f. 14.1.1994).], and in such manner as the Board may direct, and such directions may provide for partial delivery to the surplus pool at any time whether or not at that time the [free sale quota] [Inserted by Act 7 of 1943, Section 10 (w.e.f. 26.3.1943). ] has been exceeded; and the coffee delivered shall be such as to represent fairly in kind and quality the produce of the estate. The Board may reject any consignment offered for delivery which does not satisfy this requirement, but shall not reject any consignment merely for a defect in curing.
