Section 16 in Customs House Agents Licensing Regulations, 1984
16. Change in constitution of a firm.
(1)In the case of any firm being a licensee any change in the constitution thereof shall be reported to the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section 50.] as early as possible and any such firm indicating such change shall make a fresh application to the said [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section 50.] within thirty days for the grant of licence under Reg. 5 or Reg. 10, as the case may be. On scrutiny of such applications the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section 50.] may grant to the firm a fresh licence of the category held by the applicant prior to the change in the constitution, if there is nothing adverse against him :Provided that the existing firm if it moves an application to that effect, may be allowed to carry on the business of Custom House Agent till such time as a decision is taken on the fresh application of the firm.(2)Where a licence granted or renewed under these Regulations in favour of a firm ceases to be in force because of the death of a partner and the partnership deed provides that the firm will continue with the surviving partners, with or without the legal heir of the deceased who has been employed under Reg. 20, a licence may be granted to such firm, if there is nothing adverse against the firm or its partners.(3)When a firm to which a licence has been granted or renewed under these Regulations requests change in the constitution thereof for taking as partner a person who has been employed under Reg. 20 in the firm or concern for a period of not less than five years immediately preceding the date of such request, such change may be approved by the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.] if there is nothing adverse against such person.
