Section 6(7) in The Customs Brokers Licensing Regulations, 2013
(7)The examination may include questions on the following:(a)preparation of various kinds of bills of entry, bills of export, shipping bills, and other clearance documents;(b)arrival entry and clearance of vessels;(c)tariff classification and rates of duty;(d)determination of value of imported and export goods;(e)conversion of currency;(f)nature and description of documents to be filed with various kinds of bills of entry, shipping bills and other clearance documents;(g)procedure for assessment and payment of duty including refund of duty paid;(h)examination of goods at Customs stations;(i)prohibitions on import and export;(j)bonding procedure and clearance from bond;(k)re-importation and conditions for free re-entry;(l)drawback and export promotion schemes including Special Economic Zone scheme;(m)offences under the Act;(n)provisions of the allied Acts including the Indian Explosives Act, 1884 (4 of 1884), Destructive Insects and Pests Act 1914 (2 of 1914), Dangerous Drugs Act, 1930 (2 of 1930), Drugs and Cosmetics Act, 1940 (23 of 1940), Central Excise Act, 1944 (1 of 1944), Copy Right Act, 1957 (14 of 1957), Trade and Merchandise Marks Act 1958 (43 of 1958), Arms Act 1959 (54 of 1959), Patents Act, 1970 (39 of 1970), Narcotics Drugs and Psychotropic Substances Act, 1985 (61 of 1985), Foreign Trade (Development and Regulations) Act, 1992 (22 of 1992), Foreign Exchange Management Act, 1999 (42 of 1999), Design Act, 2000 (16 of 2000) and Food Safety and Standard Act, 2006 (No. 34 of 2006) in so far as they are relevant to clearance of goods through customs;(o)provisions of Prevention of Corruption Act, 1988 (49 of 1998);(p)procedure for appeal and revision applications under the Act; and(q)on line filing of electronic bills of entry and shipping bills vide the Indian Customs and Central Excise Electronic Commerce or Electronic data interchange gateway (ICEGATE) and Indian Customs Electronic data Interchange System (ICES).
