31. [ Permission to Plant Tea. [Substituted by S.R.O. 580, dated 2nd March, 1956] - The owner of a tea estate desires of replacing tea areas by planting tea on area not planted with tea, shall apply to the Board in writing and shall submit such particulars as may be required by the Board :
Provided that permission to replace shall not be granted, in respect of each five year period subsequent to the 31st day of March, 1955, for an area exceeding ten per cent, of the total permissible [area] of the tea estates at the commencement of each such period :Provided further that uprooting of tea bushes over the area so replaced shall be completed within a period of [eight] [Substituted by G.S.R. 1293, dated 27th October, 1960] years from the date of permission.]
