Section 18(7) in The Tea (Distribution and Export) Control Order, 2005
(7)If during the currency of a business licence, the business licensee intends to take any action which calls for modifications in the particulars furnished in the application on the basis of which the business licence for the time being in force has been issued, he shall intimate his intention to the Licensing Authority at least fifteen days in advance and get his business licence suitably amended. The amendment shall be made free of fee and the amended business licence shall be valid for the residue of the period covered by the original business licence.
