Section 6 in The Tea (Distribution and Export) Control Order, 2005
6. Application for Non-Preferential Certificate of Origin.
- Every exporter desiring to obtain a Non-Preferential Certificate of Origin in respect of each consignment of tea exports shall make an application in Form D in duplicate to the Licensing Authority or to any officer of the Board or to any inspection agency duly authorised/approved by the Licensing Authority:Provided that in case, such Certificate of Origin is not required by the foreign buyer, the exporter shall submit to the Licensing Authority a document issued by the importer to this effect before the shipment of tea.
