Section 22 in The Tea (Distribution and Export) Control Order, 2005
22. Restriction on distribution of imported tea.
- No distributor of imported tea or exporter shall himself or by any other person on his behalf import for export and distribute tea -(a)which is not packed and marked in the manner provided under in this Order; or(b)which is adulterated; or(c)the label or container whereof bears any statement which makes false claim for such tea or which is false or misleading in any material particular; or(d)which is not in conformity with the specifications for tea given in clause (v) of paragraph 2.Explanation-Tea shall be deemed to be adulterated if,-(a)such tea is not of nature or substance which it purports or is represented to be;(b)such tea contains any other substance which affects injuriously the nature, substance or quality thereof;(c)any inferior or cheaper substance has been substituted wholly or in part for such tea so as to affect injuriously the nature, substance or quality thereof;(d)such tea contains any poisonous or other ingredient which renders it injurious to health.
