11B. Licences to be obtained for grading work and construction of barns etc.

No person shall

(i) take up grading work relating to virginia tobacco for commercial purposes; or

(ii) take up the construction and operation of a barn, unless he obtains a licence from the Board in accordance with the rules made under this Act.

1.Ins. by Act 57 of 1985, s. 4 (w.e.f. 1-12-1985).

2.Ins. by s. 5, ibid. (w.e.f. 1-12-1985).

Explanation.

For the purposes of this section,

(i) "barn" means a building or structure with a roof of zinc sheets or tiles having flue pipes, furnace and tiers used for flue curing of tobacco leaves;

(ii) "grading work" means separating tobacco leaves into specific grades on the basis of plant position, maturity, colour, body and blemish and in accordance with such specifications as may be prescribed.]