Section 27(1) in The Tea (Distribution and Export) Control Order, 2005
(1)The Licensing Authority may, after giving the holder of a business licence or permanent business licence as an exporter or distributor an opportunity of being heard, cancel or suspend the business licence or permanent business licence on any one of the following grounds, namely :-(a)that the business licence or permanent business licence has been obtained by misrepresentation as to a material particular;(b)that the licensee or permanent licensee has not observed or performed his contractual obligation to a foreign buyer or seller relating to any contract for export of tea or for import of tea as the case may be;(c)any of the provision of the Tea Act, 1953, Tea Rules, 1954 or Tea Board Bye-Laws, 1955, or any of the provisions of any Order issued under the Act or any condition of the business licence or permanent business licence has been contravened;(d)that the exporter holding permanent exporter business licence has not exported any tea from India during any of the preceding three consecutive years;(e)that the business licensee or permanent business licensee has failed to comply with the directives issued by the Licensing Authority or any other persons duly authorized by the Licensing Authority;(f)closure of business of the distributor;(g)violation of any of the provisions of this Order.
