Section 3 in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984
3. Registration of dealers.
(1)From the date of coming into force of this Order, no person shall carry on business as a dealer unless he is registered as such in accordance with the provisions of this Order and obtains a certificate issued by the Registering Authority.(2)For the purpose of this clause any person who stores tea in any quantity exceeding [three] [Substituted vide Notification No. 8886/25.3.1986.] thousand kilograms at any time, shall, unless the contrary is proved, be deemed to store the tea for the purpose of carrying on business, purchase or sale or storage for sale of tea.
