Section 7 in Customs House Agents Licensing Regulations, 1984
7. Scrutiny of applications for licence.
- On receipt of application under Reg. 5 the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] may make enquiries for verification of the particulars set out in the application and also such other enquiries as he may deem necessary including enquiries about the reliability and financial status of the applicant.
