Section 5 in The Andhra Pradesh (Andhra Area) Coffee-Stealing Prevention Act, 1878
5. Coffee not to be taken from other than laborer unless particulars entered in book
It shall not be lawful for any one purchase, taken in barter or exchange, or receive coffee from any person other than a laborer 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 quantify and description of the coffee so purchased, taken in barter or exchange, or received:not to apply to coffee taken for bona fide 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 laborer 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.
