(1)The Board may:-(i)develop, promote and regulate export of spices;(ii)grant certificate for export of spices and register brokers therefore;(iii)undertake programmes and projects for promotion of export of spices;(iv)assist and encourage studies and research for improvement of processing, quality, techniques of grading and packaging of spices;(v)strive towards stabilisation of prices of spices for export;(vi)evolve suitable quality standards and introduce certification of quality through "Quality Marking" for spices for export;(vii)control quality of spices for export;(viii)give licences, subject to such terms and conditions as may be prescribed, to the manufacturers of spices for export;(ix)market any spice, if it considers necessary, in the interest of promotion of export;(x)provide warehousing facilities abroad for spices;(xi)collect statistics with regard to spices for compilation and publication;(xii)import, with the previous approval of the Central Government, any spice for sale, and(xiii)advise the Central Government on matters relating to import and export of spices.
