Section 30A(3)(a) in The Tea Rules, 1954

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Union of India - Subsection

Section 30A(3)(a) in The Tea Rules, 1954

(a)The Board may also grant permission to a person, not being the owner of a tea estate and not having large interest, directly or otherwise, in the management and ownership of a tea estate to plant on land not planted with tea, provided that the person proves to the satisfaction of the Board that---

(i)he owns the land in respect of which permission to plant tea is applied for;

(ii)he is able to finance the undertaking, including the erection of a factory where necessary; and

(iii)the land is suitable for tea plantation as regards the nature of the soil and climate conditions.

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Union of India - Subsection

Section 30A(3)(a) in The Tea Rules, 1954