Section 11(1) in The Tea (Distribution and Export) Control Order, 2005
(1)The Licensing Authority or any officer of the Board not below the rank of Joint Controller of Licensing duly authorized by the Licensing Authority, or any inspection agency duly approved by the Licensing Authority may, for reasons to be recorded in writing, refuse to grant a Certificate of Origin to any exporter and shall furnish him with the copy of the order so passed.Provided that before passing an order of refusal, an opportunity of being heard shall be granted to the applicant.
