Section 15 in The Tea (Distribution and Export) Control Order, 2005
15. Signing of business licence or permanent business licence.
- Notwithstanding anything contained in paragraph 8 or paragraph 14, any business licence issued or renewed under this Order may be signed by the Secretary or by any other officer, not below the rank of Controller of Licensing of the Tea Board for and on behalf of the Licensing Authority and duly authorized by him in this regard.
