Section 31(1) in The Tea (Distribution and Export) Control Order, 2005
(1)The Licensing Authority may issue directions to any licensee:(a)to maintain such records as to his purchases, sales, exports or other matters connected with his business and in such form as may be specified in the direction ;(b)to submit to such authority returns or statements in such from and containing such information relating to his business and within such time as may be specified in the direction ; and(c)to produce for inspection to such officer of the Tea Board as may be authorised in this behalf by the Licensing Authority such books, accounts and records relating to his business as may be specified in the direction ;
