(1) No one shall plant tea on any land not planted with tea on the date of commencement of this Act unless permission has been granted to him in writing by or on behalf of the Board. (2) No tea area shall be replaced by planting in tea on area not planted with tea unless permission has been granted in writing by or on behalf of the Board. (3) Nothing in this section shall prohibit the infilling or supplying of vacancies on land planted with tea on the date of commencement of this Act or the replanting of tea upon-- (i) land planted with tea on the 31st day of March, 1950, from which original bushes have been uprooted, or (ii) land plant with tea on the 31st day of March, 1948, from which the original bushes have been uprooted.Open in Lexace · Ask the AI about this section
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