Section 5 in The Tea (Distribution and Export) Control Order, 2005
5. Application for Certificate of Origin for teas designated as Geographical Indication.
- Every applicant desiring to obtain a Certificate of Origin in respect of teas proposed to be exported or distributed by him, which has been produced and manufactured in any tea producing areas in India and designated as Geographical Indication under the Geographical Indications of Goods (Registration and Protection) Act 1999 (48 of 1999), shall make an application in duplicate to the Licensing Authority in Form C.
