Section 4 in The Tea (Distribution and Export) Control Order, 2005
4. Application for business licence or permanent business licence.
(1)Every exporter and every distributor desiring to obtain a business licence shall make an application in duplicate to the Licensing Authority in Form A.(2)Every licensee, being an exporter, desiring to convert his business licence into a permanent business licence shall make an application, three months before the expiry of the validity of a business licence, in duplicate to the Licensing Authority in Form B.
