Section 11(2) in Customs Brokers Licensing Regulations, 2018
(2)The firm or company making an application as referred to in sub-regulation (1) above shall be similarly subject to condition referred to in clause (b) of sub-regulation (2) of regulation 7:Provided that if the licensee firm or company moves an application for such changes, then such firm or company may be allowed to carry on business of Customs Broker with the approval of the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, till such time a decision is taken on the fresh application of such firm or company.
