Section 7(3) in The Tea (Distribution and Export) Control Order, 2005
(3)Not wholly produced or obtained. - Within the meaning of clause (b) of subparagraph (1) of this paragraph, tea shall be considered as not wholly produced or obtained in India if any portion of the said tea has been manufactured from the leaves of Camellia Sinensis (L) O Kuntze grown outside the geographical limits of India, but the final process of manufacture or production, including mixing (blending), has been performed within India.
