Section 9 in The Tea (Distribution and Export) Control Order, 2005
9. Grant and refusal of business licence to distributor.
(1)The Licensing Authority may, for sufficient reasons to be recorded in writing, refuse to grant a business licence to any applicant and shall furnish him with a copy of the order so passed:Provided that before passing an order of refusal, an opportunity of being heard shall be granted to the applicant.(2)Where an application for business licence is not refused under sub-paragraph (1), the Licensing Authority shall grant the applicant a business licence in form H.
