Section 7(2) in The Customs Brokers Licensing Regulations, 2013
(2)The applicant who has been granted licence under sub-regulation (1) shall be eligible to work as Customs Broker in all Customs Stations subject to intimation in Form C to the Commissioner of Customs of the Customs Station where he intends to transact business. A copy of this intimation shall also be sent to the Commissioner of Customs who has issued the licence in Form B.
