Section 37 in The Tea (Distribution and Export) Control Order, 2005
37. Power to approve tea tasters for constituting a panel.
- The Licensing Authority or any officer of the Board, not below the rank of Executive Director, may from time to time approve tea tasters for the purpose of constituting a panel for tasting tea from the sample drawn by the Licensing Authority or any officer of the Board, not below the rank of Joint Controller of Licensing or any inspection agency duly authorized by the Licensing authority and such panel comprising one or more tea tasters from the approved list shall submit a report of the tea tasting to the Licensing Authority or the authorized officer of the Board or any inspection agency within the time specified by the Licensing Authority or such officer or inspection agency:Provided that validity period for grant of approval to a tea taster to serve on the panel may be specified by the Licensing Authority from time to time:Provided further that the Licensing Authority may cancel the approval granted to any tea taster for the above purpose, before the expiry of the validity period.
