Section 3 in The Tea (Distribution and Export) Control Order, 2005
3. Distributors and Exporters to obtain business licence.
- No distributor shall carry on the business of distributing imported tea and no exporter shall export tea or export imported tea except under a business licence obtained in accordance with the provisions of this Order :Provided that where an agent has taken out a business licence, his overseas principals shall not be required to take out a separate business licence as exporters under this Order:Provided further that no business licence shall be required for tea exported :-(a)by or on behalf of the Central Government or the Tea Board;(b)by means of a postal parcel;(c)as personal effects of passengers;(d)for any non-commercial purposes;(e)as samples to foreign buyers;
