Section 12 in The Tea (Distribution and Export) Control Order, 2005
12. Period of validity of business licence.
(1)Every business licence for an exporter shall be valid for a period of three years from the date of its issue and every business licence once renewed shall also remain valid for a further period of three years from the date of its renewal unless the business licence is cancelled or suspended during the validity period.(2)Every permanent business licence for an exporter shall remain valid unless subsequently cancelled or suspended.(3)Every business licence for a distributor shall remain valid unless subsequently cancelled or suspended.
