(3)The Central Government may, by general or special order-(a)prohibit the disposal of tea or tea waste except in such circumstances and under such conditions as may be specified in the order;(b)direct any person growing, manufacturing or holding in stock tea or tea waste to sell the whole or a part of such tea or tea waste so grown or manufactured during any specified period, or to sell the whole or a part of the tea or tea waste so held in stock, to such person or class of persons and in such circumstances as may be specified in the order;(c)regulate by licences, permits or otherwise the production, storage, transport or distribution of tea or tea waste.
