(2)For the purposes of this section, "authorised representative" means a person authorised by the person referred to in sub-section (1) to appear on his behalf, being-(a)his relative or regular employee; or(b)a custom house agent licensed under section 146; or(c)any legal practitioner who is entitled to practise in any Civil Court in India; or(d)any person who has acquired such qualifications as the Central Government may specify by rules made in this behalf.
