Section 8(3) in The Tea (Distribution and Export) Control Order, 2005
(3)The Licensing Authority may, on receipt of application made to it under subparagraph (2) of paragraph 4, convert a business licence issued into a permanent business licence if :(a)the business licensee is an exporter;(b)such business licensee has not violated any provisions of the Tea Act, 1953 or Tea Rules, 1954 or Tea Board Bye-Laws, 1955 or any Order made under the Act; and(c)the volume of export of tea by the exporter holding the valid business license during the last three years was not less than 1,00,000 kgs annually.
