1 [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. 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.]Open in Lexace · Ask the AI about this section
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