Section 6 in Customs House Agents Licensing Regulations, 1984
6. Conditions to be fulfilled by the applicant.
- The applicant or the person referred to in Clause (b) of sub-regulations (2) and (3) of Reg. 5, as the case may be, shall prove to the satisfaction of the Collector that -(a)[ the applicant is a graduate from a recognised University and is an employee of a licensee and that he possesses a permanent pass in Form G prescribed under regulation 20 and has the experience of work relating to clearance of goods through the Customs, for a period of not less than three years in the capacity of such a pass-holder. [Substituted by M.F. (D.R.) Notification No. 44/97-Custom (N.T.), dated 15th September, 1997.]Provided that the Commissioner may relax the possession of permanent pass in Form G to one year for reasons to be recorded in writing.](b)the applicant has financial viability supported by a certificate issued by a Scheduled Bank such other proof acceptable to the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] evidencing possession of assets of the value of not less than Rs. 1 lakh in the case of applicants for the grant of licence in respect of any one of the Customs Stations at Bombay, Calcutta, Madras, Cochin, Kandla, Goa, Bangalore, Tuticorin or Visakhapatnam and not less than Rs. 50,000 in the case of the each of the other customs stations, situated at places other than those specified above :Provided that in cases where a [Commissioner's] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] jurisdiction extends to more than one customs station the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] may issue one licence for all the stations or more than one such station to be specified in the licence, waiving the need for separate compliance of the provisions of Clauses (a) and (b) above for such additional customs stations, The [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] may also waive the need for separate compliance of the requirement of Reg. 11 in such cases :Provided further that in places where there is more than one [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] exercising jurisdiction over different Customs Stations and Custom House Agents, licensed under the Custom House Agents Licensing Regulations, 1965 have been operating in the said customs station on the basis of one licence it shall be open to such agents to obtain a temporary licence under Reg. 8 from the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] other than the one who has issued them the existing licence, without being required to comply with the requirements of Reg. 6 in regard to financial viability or the requirements as to fresh deposit in terms of Reg. 11.
