Section 14 in The Tea (Distribution and Export) Control Order, 2005
14. Renewal of business of business licence
(1)The Licensing Authority may, on an application made to it in duplicate, renew a business licence. Every such application for renewal shall be submitted in Form J and renewal thereof shall be granted by the Licensing Authority in Form K.(2)Every licensee being an exporter, whose business licence has been converted into a permanent business licence under sub-paragraph (5) of paragraph 8, shall not be required to renew his business licence.(3)In case of refusal by the Licensing Authority to convert a business licence into a permanent business licence, as per sub-paragraph (4) of paragraph 8, the exporter may apply to renew his business licence in Form J.
