Section 39 in The Tea (Distribution and Export) Control Order, 2005
39. Appeal.
(1)Any person aggrieved by an order;(a)refusing to grant a certificate by the approved inspection agency; or(b)delay in issuing certificate by the approved inspection agency; may within a period of one month from the date of such refusal or delay, appeal to the Licensing Authority.(2)Licensing Authority shall within a period of thirty days from the date of receipt of the appeal, dispose of the same and communicate the decision to the appellant.(3)Any person aggrieved by an order;(a)refusing to grant a business licence or renew a business licence; or(b)cancelling or suspending a business licence or certificate, may within a period of three months from the date of the order, appeal to the Central Government.(4)the Central Government shall, within a period of thirty days from the date of receipt of the appeal, dispose of the same and communicate the decision to the appellant. The decision of the Central Government shall be final.
