Section 7 in The Tea (Distribution and Export) Control Order, 2005
7. Non-Preferential Rules of origin.
- Every exporter, desiring to obtain a Non Preferential Certificate of Origin shall, prior to export, ensure conformity with the following rules of origin of teas meant for export and shall submit a declaration along with documents as specified in the notes attached to the Certificate of Origin as indicated in Form E :(1)Any exporter of tea from India shall be eligible for obtaining a Certificate of Origin from the Licensing Authority, or from any officer of the Board, not below the rank of Joint Controller of Licensing, duly authorized by the Licensing Authority, or from any inspection agency duly approved by the Licensing Authority, if such tea conforms to the origin requirement under any one of the following conditions:(a)tea wholly produced or obtained in India as defined in sub-paragraph (2) of this paragraph;(b)tea not wholly produced or obtained in India provided that the said tea is eligible under sub-paragraph (3) of this paragraph.(2)Wholly produced or obtained. - Within the meaning of clause (a) of subparagraph (1) of this paragraph, tea shall be considered as wholly produced or obtained in India if the said tea is manufactured from the leaves of Camellia Sinensis (L) O Kuntze grown only in India.(3)Not wholly produced or obtained. - Within the meaning of clause (b) of subparagraph (1) of this paragraph, tea shall be considered as not wholly produced or obtained in India if any portion of the said tea has been manufactured from the leaves of Camellia Sinensis (L) O Kuntze grown outside the geographical limits of India, but the final process of manufacture or production, including mixing (blending), has been performed within India.
