Section 21 in The Tea (Distribution and Export) Control Order, 2005
21. Restriction on distribution and export of tea.
- No exporter or distributor shall himself or by any other person on his behalf, export tea or export imported tea :(a)which is not packed and marked in the manner laid down in this Order; or(b)which is adulterated; or(c)the label or container whereof bears any statement which makes false claim for such tea or which is false or misleading in any material particular; or(d)which is not in conformity with the specifications for tea given in clause (v) of paragraph 2;(e)teas imported for export have to be exported within six months from the date of import into the country;(f)export of imported teas shall achieve at least 50% Value Addition.Explanation - 1. Teas exported or teas imported with the intention of its export are required to conform to the specifications mentioned in clause (v) of paragraph 2 or the specifications stipulated by the consignee whichever are more stringent.
