Section 13 in The Tea (Distribution and Export) Control Order, 2005
13. Period of validity of Certificate of Origin.
(1)The Certificate of Origin issued under sub-paragraph (2) of paragraph 10 and under sub-paragraph (2) of paragraph 11 shall be valid only in respect of the consignment of tea to be exported.(2)Notwithstanding the above, any Certificate of Origin shall be valid till the expiry of validity of the exporter's business licence or sixty days, whichever is earlier.
