17. Control of export of tea and tea seed .-(1) No tea shall be exported unless covered by a licence issued by or on behalf of the Board.
(2)No tea seed shall be exported unless covered by a permit issued by or on behalf of the Central Government.(3)No tea or tea seed shall be taken by land, sea or air out of any State to any of the [* * *] Portuguese Settlements bounded by India, unless covered by a permit issued by or on behalf of the Board.
