(4)Every permit to plant tea shall specify the area of land in respect of which it has been granted and shall be in force for such period as may be specified by the Board in the permit:Provided that any permit issued under these rules may be renewed from time to time as the Board thinks fit:[Provided further that notwithstanding anything contained in sub-rule (2) the Board may, if it, thinks fit, cancel any permit issued to tea estate, or any part of such permit remaining unutilised after a period of not less than three years from the date of issue.] [Substituted by G.S.R. 453, dated 25th MArch, 1961]
