Section 29 in The Tea (Distribution and Export) Control Order, 2005
29. Taking of samples.
- The Licensing Authority may take or authorize any officer of the Tea Board, not below the rank of Inspector or any inspection agency, to take any sample of not more than one kilogram in weight drawn from any stock of tea for the purpose of ascertaining whether such sample conforms to the requirements laid down for tea or whether such sample conforms to the rules of origin for the purpose of issuing Certificate of Origin and/or to ensure conformity with any or all the provisions of this Order. No charges shall be payable for taking the samples.
