Section 11 in The Customs House Agents Licensing Regulations, 2004
11. Period of validity of a licence.
(1)A licence granted under regulation 9 shall be valid for a period of ten years from the date of issue and shall be renewed from time to time in accordance with the procedure provided in sub-regulation (2).(2)The Commissioner of Customs may, on application made by the licensee before the expiry of the validity of the licence under sub-regulation (1), renew the licence for a further period of ten years from the date of expiration of the original licence granted under regulation 9 or of the last renewal of such licence, as the case may be, if the performance of the licensee is found to be satisfactory with reference, inter alia, to the following :-(a)quantity or value of cargo cleared by such licensee conforming to norms as may be specified by the Commissioner;(b)absence of instances of any complaints of misconduct including noncompliance of any of the obligations specified in regulation 13.(3)The fee for renewal of a licence sub-regulation (2) shall be Rs. 5000/-.
