Section 8 in The Tea (Distribution and Export) Control Order, 2005
8. Grant and refusal of business licence/permanent business licence to exporters.
(1)The Licensing Authority may, for sufficient reasons to be recorded in writing, refuse to grant a business licence to any applicant and shall furnish him with a copy of the order so passed :Provided that before passing an order of refusal, an opportunity of being heard shall be granted to the applicant.(2)Where an application for business licence is not refused under sub-paragraph (1), the Licensing Authority shall grant the applicant a business licence in Form F.(3)The Licensing Authority may, on receipt of application made to it under subparagraph (2) of paragraph 4, convert a business licence issued into a permanent business licence if :(a)the business licensee is an exporter;(b)such business licensee has not violated any provisions of the Tea Act, 1953 or Tea Rules, 1954 or Tea Board Bye-Laws, 1955 or any Order made under the Act; and(c)the volume of export of tea by the exporter holding the valid business license during the last three years was not less than 1,00,000 kgs annually.(4)The Licensing Authority may refuse to grant a permanent business licence to any applicant and shall furnish him with a copy of the order so passed:Provided that before passing an order of refusal, an opportunity of being heard shall be granted to the applicant.(5)Where an application for permanent business licence is not refused under subparagraph 4, the Licensing Authority shall grant the applicant a permanent business licence in form G.
