Section 5 in The Tamil Nadu Coffee-Stealing Prevention Act, 1878
5. Coffee not to be taken from other than labourer, unless particulars entered in book.
- It shall not be lawful for any one to purchase, take in barter or exchange, or receive coffee from any person other than a labourer 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 quantity and description of the coffee so purchased, taken in barter or exchange, or received:Provided that this section shall not apply to coffee purchased, taken in barter or exchange or received from any person other than a labourer 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.
