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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(6) in The Tea Rules, 1954

(6)The owner of a tea estate to which permit is issued shall submit to the Tea Board on the 31st March of each year, a return showing the acreage planted up to that date in pursuance of the permit, the reasons for non-utilisation of any acreage that may not have been planted and the programme for planting tea for the next two years.