30. [ Planting of Tea. [Substituted by S.R.O. 2791, dated 20th November, 1956] - (1) Any person desirous of planting tea on land not planted with tea shall apply to the Board in writing within such date as may from time to time be notified by the Board in this behalf and shall furnish such survey maps and other particulars as may be required.
(2)Subject to the limitations set out in Section 13 of the Act, the Board may grant or refuse the permission applied for or may grant it in part only or may call for further information from the applicant.][***] [Omitted by G.S.R. 1027, dated 20th November, 1956]
