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Union of India - Section

Section 17 in The Tea (Distribution and Export) Control Order, 2005

17. Fee.

- Every application for the grant of a business licence or renewal thereof shall be accompanied by the following fees (payable in cash/demand draft), namely-Fees for exporters. - (a) First issue with a validity period of 3 years and subsequent renewal with a validity period of 3 years - Rs.1000/-;
(b)For conversion into a permanent business licence - Rs.2500/-.
Fees for Distributors.- For business licence not required to be renewed - Rs.2500/-.Fees for Certificate of Origin - Rs.100/-