Section 17(7) in The Customs Brokers Licensing Regulations, 2013
(7)The Deputy Commissioner of Customs or Assistant Commissioner of Customs, as the case may be, shall issue a photo-identity card to every person employed by a Customs Broker, -(i)in Form F, in case he has passed the examination referred to in regulation 6;(ii)in Form G, in case he has passed the examination referred to in sub-regulation (3);(iii)in Form H, in case he has not passed the examination referred to in sub-regulation (3);and every such person shall, at all times when he transacts the work at the Customs Station, carry photo identity card with him and produce it for inspection on demand by any officer of the Customs Station.
