Section 11(2) in Customs House Agents Licensing Regulations, 1984
(2)For carrying on of business as Customs House Agents at more than one customs station falling within the jurisdiction of different [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.], a separate bond accompanied by bank guarantee, postal security or National Savings Certificate shall be required to be executed.
