LexSection 38A — Contravention of section 25.
The Coffee Act, 1942
1 [38A. Contravention of section 25.-- Any registered owner or licensed curer who fails to deliver any coffee to the Board as required by or under sub-sections (1) and (2) of section 25 shall be punishable with fine which may extend to one thousand rupees, and the Court by which such person is convicted may order the confiscation and delivery to the Board of any coffee in respect of which the offence was committed.]Open in Lexace · Ask the AI about this section