Section 7(iii) in The Emergency Risks (Undertakings) Insurance Scheme
(iii)the annual value of the standing tea crop in a garden as arrived at in accordance with the provisions of Clause (ii) shall be deemed, without any reference to the stage or degree of growth of the crop at any time, but subject to the provisions of Clause (iv) to be the insurable value thereof at all periods from the date of commencement of agricultural operations in the garden in any season to the date on which the plucking of tea in that garden is completed in that season, the dates aforesaid being certified in every season for the purposes of this scheme by the person who is liable to insure the crop,
