Section 23 in The Tea (Distribution and Export) Control Order, 2005
23. Power to call for export contract.
- Licensing Authority or any other officer of the Board, not below the rank of Joint Controller of Licensing, duly authorized by Licensing Authority may, for the purpose of ensuring the adherence to any provision of this Order or for ensuring compliance with the requirement of the export obligations, call for a copy of the export contract and/or other documents relevant to the export from the exporter of tea in India, or the approved inspection agency concerned, within a time as may be specified by the Licensing Authority or such officer of the Board, duly authorized by the Licensing Authority.
