Section 34 in The Tea (Distribution and Export) Control Order, 2005
34. Power to issue directives by the Licensing Authority or any officer of the Board authorized by the Licensing Authority.
- The Licensing Authority or any officer, not below the rank of Controller Licensing, duly authorized by the Licensing Authority, may issue such directive that he may think fit to the licensee or to a class of licensees at any time for compliance within the time period stipulated in such directive with regard to the adherence to the contractual obligations, maintenance of requisite quality of tea and packaging materials as well as on any matter relating to tea shipments, including stoppage and recall of shipments for violation of any of the provisions of the Control Order or on any other matter relating to import or export of tea.
