Section 5A in The Andhra Pradesh (Andhra Area) Coffee-Stealing Prevention Act, 1878
5A. Person in charge of coffee estate to maintain a book of his transactions
Every person in charge of a coffee estate, whether he be owner thereof or not, who sells, gives in barter or exchange, or delivers any 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 to whom such coffee was so sold, given in barter or exchange or delivered:(b)the date of the transaction : and(c)the quantity and description of the coffee so sold, given in barter or exchange, or delivered.
