Section 14(b) in Customs House Agents Licensing Regulations, 1984
(b)transact business in the Customs Station either personally or through an employee duly approved by the [Assistant Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.], designated by the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.]
