Section 5 in Customs House Agents Licensing Regulations, 1984
5. Application for licence.
(1)An application for a licence to act as a Customs House Agent in a customs station shall be made in Form A and shall inter alia contain the name and the address of the person applying, and(2)If the applicant is a firm -(a)the name and address of every partner of the firm, the firm name, and(b)the name of the partner or the duly authorised employee, who will actually be engaged in the clearance of goods or conveyances through the customs.(3)If the applicant is a company -(a)the name of each director, manager, managing director, and(b)the names of director, manager or the duly authorised employees, who will actually be engaged in the clearance of goods or conveyances through the customs.
