The Tea Act, 1953

[Act No. 29 of 19531]

[28th May, 1953.]

Contents
Sections	particulars
Title	The Tea Act, 1953
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Declaration as to expediency of control by the Union
3.	Definitions
Chapter II	The Tea Board
4.	Establishment and constitution of the Tea Board
5.	Vacancies, etc., not to invalidate acts and proceedings
6.	Salary and allowances of Chairman
7.	Vice-Chairman
8.	Executive and other Committees
9.	Secretary and staff
10.	Functions of the Board
11.	Dissolution of the Board
Chapter III	Control Over The Extension of Tea Cultivation
12.	Method of control of extension of tea cultivation
13.	Limitations to the extension of tea cultivation
14.	Grant of permission to plant tea
15.	Grant of permission to plant tea in special circumstances
16.	Tea nurseries
Chapter IIIA	Management or control of tea undertakings or tea units by the central government in certain circumstances
16A.	Definitions
16B.	Power to cause investigation to be made in relation to a tea undertaking or tea unit
16C.	Power of Central Government on completion of investigation
16D.	Power of Central Government to assume management or control of tea undertaking or tea unit in certain cases
16E.	Power to take over tea undertaking or tea unit without investigation under certain circumstances
16F.	Contracts in bad faith, etc., may be cancelled or varied
16G.	Application of Act 1 of 1956
16H.	Power of Central Government to cancel notified order under section 16D or 16E
16I.	Power of Central Government to authorise, with the permission of the Court, persons to take over management or control of tea undertakings or tea units
16J.	Power of Central Government to make certain declarations in relation to tea undertakings or tea units
16K.	Power of Central Government to call for report on the affairs and working of a managed tea undertaking or tea unit
16L.	Preparation of an inventory of the assets and liabilities and list of members and creditors of managed tea undertaking or tea unit
16LL.	Debts incurred and investments made by the authorised person to have priority
16M.	Bar of suits and other proceedings in relation to the tea undertakings or tea units
16N.	Rules made under Act 65 of 1951 to apply
Chapter IV	Control over the export of tea and tea seed
17.	Control of export of tea and tea seed
18.	Tea or tea seed for export to be covered by licence or permit
19.	Export allotment
20.	Export quota and licences
21.	Right to export licences
22.	Special Export Licences
23.	Board to maintain accounts of quotas
24.	Limitation of application of chapter
Chapter V	Finance, accounts and audit
25.	Imposition of cess on tea produced In India
26.	Payment of proceeds of cess to the Board
26A.	Grant and loans by the Central Government to the Board
27.	Constitution of Fund
28.	Borrowing powers of Board
28A.	Writing off of losses
29.	Accounts and audit
Chapter VI	Control by the central government
30.	Power to control price and distribution of tea or tea waste
31.	General control over acts and proceedings of the Board
32.	Appeal to Central Government
Chapter VII	Miscellaneous
33.	Licensing brokers, tea manufacturers, etc
34.	Power of inspection
35.	Power of Board to call for returns
36.	Penalty for illicit export
37.	Penalty for making false return
38.	Penalty for obstructing an officer or member of the board in the discharge of his duties and for failure to produce books and records
39.	Penalty for illicit cultivation
40.	Removal of tea planted without permission
41.	Penalty for contravention of order relating to control of price and distribution
42.	Other penalties
43.	Offences by companies
44.	Jurisdiction of courts
45.	Previous sanction of Central Government for prosecution
46.	Protection of action taken in good faith
47.	Power to delegate
48.	Suspension of operation of Act
49.	Power of Central Government to make rules
50.	Power of Board to make by-laws
51.	Repeals and savings