Section 5(3) in Customs Brokers Licensing Regulations, 2018
(3)The Principal Commissioner or Commissioner of Customs, as the case may be, may for the purpose of this regulation, make such enquiries to verify the eligibility of the applicant as he may deem fit before forwarding the application to [National Academy of Customs, Indirect Taxes and Narcotics (NACIN)] [Substituted 'Directorate General of Performance Management' by Notification No. G.S.R. 96(E), dated 6.2.2019 (w.e.f. 14.5.2018).].
