Section 3(2) in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984
(2)For the purpose of this clause any person who stores tea in any quantity exceeding [three] [Substituted vide Notification No. 8886/25.3.1986.] thousand kilograms at any time, shall, unless the contrary is proved, be deemed to store the tea for the purpose of carrying on business, purchase or sale or storage for sale of tea.
