Section 3 in Customs House Agents Licensing Regulations, 1984
3. Licence where not required.
- No licence under these regulations shall be required by -(a)An importer or exporter transacting any business at a customs station solely on his own account;(b)any employee of any person or a firm transacting business generally on behalf of such person or firm, and(c)an agent employed for one or more vessels in order solely to enter or clear such vessels for work incidental to his employment as such agent.[4. Invitation of application. - The Commissioner may invite applications for the grant of such number of licences as assessed by him, to act as Customs House Agent in the month of January every year by means of a notice affixed on the notice-board of each customs station as well as through publication in at least two newspapers having circulation in the area of his jurisdiction specifying therein the last date of receipt of application. Such application shall be for clearance work within the jurisdiction of the said Commissioner.] [Substituted by M.F. (D.R.) Notification. No. 44/97-Custom (N.T.), dated 15th September, 1997.]
