Section 28 in The Tea (Distribution and Export) Control Order, 2005
28. Suspension or cancellation of Certificate of Origin.
(1)The Licensing Authority, may after giving the holder of a Certificate of Origin an opportunity of being heard, cancel or suspend the Certificate on any of the following grounds, namely :-(a)that the Certificate has been obtained by misrepresentation as to a material particular;(b)that the holder of the certificate has not observed or performed his contractual obligations to a foreign buyer relating to any contract for export or distribution of tea, the label or container whereof bears any statement or marks which makes false claim for such tea or which is false or misleading and deceptive in any material particular; and(c)that any of the provisions of the Act or this Order or any other Order under the Act has been contravened.(2)Every order suspending or cancelling a Certificate of Origin shall be in writing and shall specify the reasons for the suspension or cancellation and shall be communicated to the holder of the Certificate within fifteen days of passing of such order.(3)Where a Certificate is suspended or cancelled under this Order, the holder of the Certificate shall not be entitled to claim from the Tea Board or the Central Government any compensation or refund of any fee or any damages so occurring for such suspension or cancellation.
