Section 18 in The Tea (Distribution and Export) Control Order, 2005
18. Conditions of business licence.
(1)Every business licence shall be deemed to have been granted or renewed personally to the business licensee and no business licence shall be sold or otherwise transferred.(2)Where a business licensee sells or otherwise transfers his business to another person, the purchaser or transferee, as the case may be, shall obtain a fresh business licence in accordance with the provision of this Order.(3)If a business licensee enters into a partnership in regard to the business covered by his business licence, he shall report the fact to the Licensing Authority within thirty days of the entering into such partnership and shall get the business licence suitably amended.(4)Where a partnership is entered into, the partner as well as the original holder of the business licence shall be bound by the conditions of that business licence.(5)If a partnership is dissolved, every person who was a partner immediately before such dissolution shall send a report of the dissolution to the Licensing Authority within thirty days thereof.(6)Every business licensee shall produce his business licence for inspection on demand by an officer of the Tea Board duly authorised by the Licensing Authority in this behalf.(7)If during the currency of a business licence, the business licensee intends to take any action which calls for modifications in the particulars furnished in the application on the basis of which the business licence for the time being in force has been issued, he shall intimate his intention to the Licensing Authority at least fifteen days in advance and get his business licence suitably amended. The amendment shall be made free of fee and the amended business licence shall be valid for the residue of the period covered by the original business licence.(8)Every business licensee shall carry out the direction of the Licensing Authority within a period as specified by the Licensing Authority.
