Section 17 — Sale of coffee in excess of free sale quota.
The Coffee Act, 1942
1 [17. Sale of coffee in excess of free sale quotas.-- No registered owner shall sell or contract to sell coffee from any registered estate if by such sale the free sale quota allotted to that estate is exceeded nor shall a registered owner sell or contract to sell any coffee produced on his estate in any year for which no free sale quota is allotted to the estate.]Open in Lexace · Ask the AI about this section
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