(2)The Board may grant, in respect of each five-year period subsequent to the 31st day of March, 1955, permission to plant tea on any land not planted with tea in the following manner:(a)[ A tea estate whose permissible area at the commencement of each five-year period does not exceed 10 hectares may be granted permission to extend its area upto a maximum of 10 hectares: [Substituted by G.S.R. 1558, dated 15th November, 1962](b)A tea estate whose permissible area at the commencement of each five-year period exceeds 10 hectares but does not exceed 60 hectares may be granted permission to extend its area equal to the permissible area of the estate at the commencement of the five-year period:(c)A tea estate whose permissible area at the commencement of each five-year period exceeds 60 hectares but does not exceed 200 hectares may be granted permission to extend its area upto a maximum of 60 hectares;(d)A tea estate whose permissible area at the commencement of each five year period exceeds 200 hectares may be granted permission to extend its area by 30 per cent of such permissible area;(e)Notwithstanding anything contained in clauses (a), (b), (c) and (d), a tea estate which has fully utilised any permit or permits granted to it in respect of a particular five-year period may be granted a further permit or permits in respect of the same period for an area to which it is entitled for that period under any of the said clauses;(f)Notwithstanding anything contained in clauses (a), (b), (c) (d) and (e), the area for which permission is granted to a tea estate to extend its area shall not exceed the area for which permission has been applied for by that tea estate.]Explanation.-In this rule, "permissible' [area] at the commencement of each five year period" means the area of any land which could have been planted with tea at the commencement of each such period under the law then in force.
