Section 25 in The Tea (Distribution and Export) Control Order, 2005
25. Power to prevent shipment of tea from India.
- Licensing Authority or any officer of Board, not below the rank of Controller of Licensing, duly authorised by the Licensing Authority, may issue direction to the appropriate Customs or Port authority, or to the shipper or his agent, not to allow shipment of tea from India, or prevent loading of the consignment in a vessel, or offload any consignment from such vessel if loading has been done, or recall any consignment that has been shipped, if it is suspected that there has been violation of any contractual obligation or any other provision of this Order by the exporter.
