| Contents |
| Sections |
Particulars |
| Title |
The Coffee Act, 1942 |
| 1. |
Short title, extent and duration |
| 2. |
Declaration as to expediency of Union control |
| 3. |
Definitions |
| 4. |
Constitution of the Board |
| 5. |
Incorporation of the Board |
| 6. |
Vesting of property in the Board |
| 6A. |
Consultation with the Board |
| 7. |
Committees, staff and agents |
| 8. |
Salary and allowances of Chairman |
| 8A. |
Vice-Chairman |
| 9. |
Chief Coffee Marketing Officer, Secretary and other Staff |
| 10. |
Dissolution of the Board |
| |
Duties of Customs and of Excise |
| 11. |
[Repealed.] |
| 12. |
[Repealed.] |
| 13. |
[Repealed.] |
| |
Registration |
| 14. |
Registration of owners of coffee estates |
| 15. |
Power of State Government to make rules |
| |
Control of Sale, Export and Re-import of Coffee |
| 16. |
Fixation of prices for sale of coffee |
| 17. |
Sale of coffee in excess of free sale quota |
| 18. |
Sale of coffee, how made |
| 19. |
[Repealed.] |
| 20. |
Export of coffee |
| 21. |
Re-import of coffee exported from India |
| 22. |
Free sale quota |
| 23. |
Returns to be made by registered owners |
| 24. |
Licences for sale of uncured coffee |
| 25. |
Surplus coffee and surplus pool |
| 26. |
Sales of coffee by the Board |
| |
Curing of Coffee |
| 27. |
Coffee to be cured in l icensed curing establishments |
| 28. |
Licensing of curing establishments |
| 29. |
Informat ion to be suppl ied to the Board in connect ion wi th curing |
| |
Finance |
| 30. |
Separate funds to be maintained by the Board |
| 31. |
General fund |
| 32. |
Pool fund |
| 32A. |
Power of the Board to make donation to the Gandhi National Memorial Fund |
| 33. |
Power to borrow |
| 34. |
Payments to registered owners |
| |
Penalties and Procedure |
| 35. |
Failure to register |
| 36. |
Contraventions of sections 16, 17 and 18 |
| 37. |
Unlicensed curing establishment |
| 37A. |
Contravention of section 23(1) |
| 38. |
False returns |
| 38A. |
Contravention of section 25 |
| 38B. |
Powers to seize coffee withheld from inclusion in surplus pool |
| 39. |
Obstruction |
| 39A. |
Offences by companies |
| 40. |
Cognizance of offences |
| |
General |
| 41. |
[Repealed.] |
| 42. |
Control by the Central Government |
| 43. |
Appeals to the Central Government |
| 44. |
Inspection of records |
| 45. |
Accounts of the Board |
| 46. |
Inspect ion of records of the Board and obtaining of copies |
| 47. |
Contracts |
| 47A. |
Bar of legal proceedings |
| 48. |
Power of the Central Government to make rules |
| 49. |
Repeal of Act 14 of 1935. |
| 50. |
[Repealed.] |
