Section 11 in Customs House Agents Licensing Regulations, 1984
11. [ Execution of bond and furnishing of security.] [Substituted by Notification. No. 240/84-Custom (F. No. 502/8/83-Custom VI) dated 17th September, 1984.] - Before granting a temporary licence under Reg. 8 or a regular licence under Reg. 10, the concerned Collector shall require the applicant to enter into a Bond in Form E and, if necessary, a surety bond in Form F for due observance of these regulations and shall also require him to furnish a bank guarantee, postal security or National Savings Certificate, in the name of [Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.], for an amount of Rs. 25,000 for carrying out of business of Customs House Agent at a Customs Station referred to in Clause (b) of Reg. 6 and Rs. 10,000 in the case of other Customs Stations
(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.(3)If the applicant furnishes postal security or National Savings Certificate, the same be pledged in the name of the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.] and the applicant shall get the benefit of the interest accruing on it.]
