Section 14(2) in The Customs Brokers Licensing Regulations, 2013
(2)Notwithstanding anything contained in sub-regulation (1), where a licence granted or renewed under these regulations in favour of a person who has ceased to be in force because of the death of that person, his legal heir, who is a major and a 'H' card holder, referred to in sub-regulation (7) of regulation 17, may be permitted to work as a Customs Broker with the approval of the Commissioner of Customs, and such legal heir shall be required to pass the examination referred to in regulation 6 within a period of two years from the date of demise of the original licensee.
