Section 23(1) in Customs House Agents Licensing Regulations, 1984
(1)The [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section, 50] shall issue a notice in writing to the Custom House Agent stating the grounds on which it is proposed to suspend or revoke the licence and requiring the said agent to submit within such time as may be specified in the notice not being less than forty-five days, to the [Assistant Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995) Section, 50] nominated by him, a written statement of defence and also to specify in the said statement whether the Custom House Agent desires to be heard in person by the said [Assistant Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995) Section, 50]
