Section 18 in Customs House Agents Licensing Regulations, 1984
18. [ Engagement of persons qualified in the examination referred to in regulation 9, etc.] [Substituted by M.F. (D.R.) Notification. No. 5/94-Custom (N.T.), dated 28th January, 1994.] - (1) A person who has qualified in the examination referred to in regulation 9 may engage himself in the work relating to the clearance of goods through Customs on behalf of a firm or a company licenced under regulation 10 provided that at any given time he shall not so engage himself on behalf of more than one such firm or company.
(2)Any change in the persons qualified in the examination referred to in regulation 9 and actually engaged in the work in the Customs station on behalf of a licence firm or company shall be communicated forthwith by the firm or the company, as the case may be, to the [Assistant Collector of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the words 'Assistant Collector of Customs'.] and no new person other than one who is qualified in the examination referred to in regulation 9 shall be allowed to work in the Customs station as a duly authorised employee on behalf of that firm or company.
