Section 7(1) in The Tea (Distribution and Export) Control Order, 2005
(1)Any exporter of tea from India shall be eligible for obtaining a Certificate of Origin from the Licensing Authority, or from any officer of the Board, not below the rank of Joint Controller of Licensing, duly authorized by the Licensing Authority, or from any inspection agency duly approved by the Licensing Authority, if such tea conforms to the origin requirement under any one of the following conditions:(a)tea wholly produced or obtained in India as defined in sub-paragraph (2) of this paragraph;(b)tea not wholly produced or obtained in India provided that the said tea is eligible under sub-paragraph (3) of this paragraph.
