Section 11(2) in The Tea (Distribution and Export) Control Order, 2005
(2)Where an issue of Certificate of Origin in respect of any export consignment is not refused under sub paragraph (1), the Licensing Authority or any officer of the Board not below the rank of Joint Controller of Licensing, or any inspection agency duly approved by the Licensing Authority, after being satisfied that the application is in conformity with the rules of origin as per paragraph 7 and contractual obligation which the exporter has with an importer of such tea, may issue a Certificate of Origin of tea to the exporter in respect of the consignment in Form E:Provided that whenever the approved inspection agency issues a Certificate of Origin to any business licensee, a duplicate copy of the same along with all other supporting documents shall be furnished to the Licensing Authority or to any other Officer of the Board, duly authorized by Licensing Authority in this regard, by the said inspection agency within twenty-four hours from the time of issue of such Certificate of Origin.
