Section 10 in The Tea (Distribution and Export) Control Order, 2005
10. Grant and refusal of Certificate of Origin for teas designated as Geographical Indications.
(1)The Licensing Authority or any officer of the Board not below the rank of Joint Controller of Licensing duly authorized by the Licensing Authority may, for sufficient reasons to be recorded in writing, refuse to grant a Certificate of Origin 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 Certificate of Origin is not refused under sub paragraph (1), the Licensing Authority or any officer of the Board not below the rank of Joint Controller of Licensing duly authorized by the Licensing Authority after being satisfied that the application is in conformity with the requirement as laid down under paragraph 5 and contractual obligations which the applicant has with an importer of such tea, may issue a Certificate of Origin of tea to the applicant in Form I.
