(4)The Board shall, [* * *] [The words " with the concurrence of the Chief Coffee Marketing Officer" omitted by Act 50 of 1954, Section 17 (w.e.f. 1.8.1955).] [from time to time] [Inserted by Act 7 of 1943, Section 10 (w.e.f. 26.3.1943). ] prepare a differential scale for the valuation of coffee, and shall in accordance with that scale classify the coffee in each consignment delivered for inclusion in the surplus pool according to its kind and quality, and shall make an assessment of its value based on its quantity, kind and quality.
