29. Information to be supplied to the Board in connection with curing .--
(1)A registered owner when sending coffee to a curing establishment shall report to the Board, separately for each estate from which the coffee is sent, the amount of coffee sent; and the curing establishment shall, in accordance with such instructions as may be issued by the Board and having regard to the [free sale quota] of the estate, [where one has been allotted] [Inserted by Act 7 of 1943, Section 11 (w.e.f. 26.3.1943).], apportion each such consignment into two parts, one part consisting of coffee intended [for free sale] [Substituted by Act 23 of 1994, Section 11, for " for internal sale" (w.e.f. 14.1.1994).] and one part of coffee intended to be delivered for inclusion in the surplus pool and shall report to the Board the amount of coffee in each such part. [Where no [free sale quotas ] [Inserted by Act 7 of 1943, Section 11 (w.e.f. 26.3.1943). ]have been allotted to estates, the curing establishment shall report merely the whole amount of coffee sent in each such consignment.](2)A registered owner curing coffee in a curing establishment maintained by himself shall supply to the Board the information specified in sub-section (1).(3)A curing establishment which buys or receives uncured coffee from any person shall ascertain the estate on which the coffee was produced and shall report to the Board the quantity of coffee so obtained and the estate or estates from which it came.(4)Every curing establishment shall maintain accounts in such forms as may be required by the Board and such accounts shall be open to inspection at any time by the Board or by an officer authorised in this behalf by the Board.Finance
