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Union of India - Section

Section 2 in The Tea (Distribution and Export) Control Order, 2005

2. Definitions.

- In this Order, unless the context otherwise requires -
(a)"Act" means the Tea Act, 1953 (29 of 1953);
(b)"business licence" means a business licence granted under this Order;
(c)"Certificate" means a Certificate of Origin issued by an officer of the Tea Board or any agency authorized in this behalf by the Chairman, Tea Board, showing the origin of tea, as per provisions of this Order;
(d)"Chairman" means the Chairman of the Tea Board and includes any person exercising for the time being the powers of the Chairman;
(e)"distributor" means a person, firm, company, corporate body, co-operative society, engaged in the business of distribution of imported tea at the first point of distribution of such tea;
(f)"export" with its grammatical variations and cognate expressions, means to take out of India to a place outside India;
(g)"exporter" means a person, firm, company, corporate body, co-operative society, engaged in the business of export of tea including export of imported tea outside India;
(h)"flavoured tea" means tea added with natural flavour and natural flavoring substances which are flavour preparation and single substance respectively, acceptable for human consumption, obtained exclusively by physical process from materials of plant origin either in the natural state or after processing for human consumption provided the tea used in the manufacture of flavoured tea shall conform to the specifications for tea as indicated in sub-paragraph (v);
(i)"Form" means any form appended to this Order;
(j)"Geographical Indication" in relation to tea means an indication which identifies such teas as originating, or manufactured in the territory of India, where a given quality, reputation or other characteristics of such teas is essentially attributable to its geographical origin;
(k)"green tea" means the variety of manufactured tea commercially known as green tea;
(l)"import" with its grammatical variations and cognate expressions, means to bring into India from a place outside India;
(m)"inspection agency" means any agency authorized by the Licensing Authority to carry out inspection in respect of tea;
(n)"instant tea" means dried water dispersible solids obtained by aqueous extraction by an acceptable process of the leaves, buds, and stems and of materials derived therefrom, of those varieties of species Camellia sinensis (L) O Kuntze exclusively which are known to be suitable for making tea for consumption as a beverage, and the residue, if any of permitted process aids including tea waste;
(o)"licensed brokers and organizer of tea auction" means tea broker and organizer of tea auction licensed by the Tea Board under the Tea (Marketing) Control Order, 2003;
(p)"licensee" means a holder of a business licence granted under this Order;
(q)"Licensing Authority" means the Chairman;
(r)"Non-Preferential Certificate of Origin" means Certificate of Origin evidencing the origin of goods, which do not bestow any right to preferential tariffs as indicated in the Foreign Trade Policy of the Central Government from time to time;
(s)"packet tea" means tea packed in unit packs or containers of type as are ordinarily put up for the purpose of retail sale under a brand name;
(t)"permanent business licence" means a business licence which has been converted into a permanent business licence, as per sub-paragraph (3) of paragraph 8 of this Order;
(u)"quick brewing black tea" means a product known commercially as tea, containing not less than 20% (maximum) extract and/or concentrate of tea with not more than 80% (maximum) manufactured tea in black form and conforming to the Prevention of Food Adulteration Act, 1954 specifications used for brewing tea liquor in hot or cold water;
(v)"tea" means any product manufactured from the leaves of Camellia sinensis (L) O Kuntze including green tea, instant tea and value-added products, commercially known as tea, namely, packet tea, tea bags, flavoured tea, quick brewing black tea and ready to drink tea (RTD) conforming to the following specifications of black tea, green tea, Kangra tea, as the case may be :-
PARAMETERS Green Tea Black Tea KangraTea InstantTea
Total Ash, per cent bymass Between 4.0% and 8.0% Between 4.0% and 8.0% Between 4.0% and 9.0% Max. 20.0%
Acid Insoluble Ash,percent by mass Max. 1.0% Max. 1.0% Max. 1.2% --
Alkalinity of waterSoluble Ash (as K2O per cent by mass Between 1.0% and 2.2% Between 1.0% and 2.2% Between 1.0% and 2.2% --
Water Soluble Ash oftotal ash per cent by mass. Min. 32.0% Min. 32.0% Min. 23.0%  
Crude Fibre Content percent by mass. Max. 17.0% Max. 17.0% Max. 18.5%  
Total catechins per centby mass Min. 9.0% - -  
Moisture content % (m/m)Max - - - 6.0%
AdditionalRequirement-Metallic Contaminants
Lead mg/kg. max 10.0 10.0 10.0  
Copper, mg/kg. max 150.0 150.0 150.0  
AdditionalRequirement-Pesticide Residues MRL (ppm)
Ethion 50% EC, (maximum) 5.0 5.0 5.0  
Quinalphos 41% S.L.(maximum) 0.01 0.01 0.01  
Dicofol, (maximum) 5.0 5.0 5.0  
Glyphosate (maximum) 1.0 1.0 1.0  
Fenzaquin (maximum) 3.0 3.0 3.0  
AdditionalRequirement-Mycotoxins
Aflatoxin (mg/kg/) 0.03 0.03 0.03  
(w)"tea bag" means packet containing tea in bags made of filter-paper, nylon net and/or any other acceptable material conforming to international norms and standards, for brewing of tea liquor by direct immersion of such bag in hot or cold water, and commercially known as tea bag;
(x)"Tea Board" means the Tea Board established under section 4 of the Act;
(y)"Tea (Marketing) Control Order" means the Tea (Marketing) Control Order, 2003, notified under section 30 of the Act;
(z)"Tea (Waste) Control Order" means the Tea (Waste) Control Order, 1959, notified under section 30 of the Act.
(za)All other words and expressions used under this Order but not defined shall have the same meanings, respectively assigned to them in the Act and the Rules made thereunder.