Section 16(1) in The Customs House Agents Licensing Regulations, 2004
(1)Where a licence granted or renewed under these regulations in favour of a person, not being a firm or a company, changes the constitution of his concern to a film or a company, such new firm or new company may, pending the grant of a licence in accordance with these regulations, be permitted to act as Customs House Agent through an employee duly qualified as per regulation 8, with the approval of the Commissioner of Customs.
