Section 17 in Customs House Agents Licensing Regulations, 1984
17. [ Change in the constitution of a concern.] [Substituted by Notification No. 240/84-Custom (F. No. 502/8/83-Custom VI) dated 17th September, 1984.] - (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 firm or a company, such new firm or new company may pending the grant of a regular licence in accordance with these regulations, be permitted to act as Custom House Agent with the approval of the [Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.]
(2)Notwithstanding anything contained in sub-regulation (1), where a licence granted or renewed under these Regulation in favour of a person has ceased to be in force because of the death of that person, his legal heir who has been assisting in the work of clearance of goods through customs and is employed as such under Reg. 20, may be granted a licence if there is nothing adverse against him and if he qualifies in the examination referred to in Reg. 9.Licence may be granted to the legal heir of the deceased licensee if there is nothing adverse against him and if he passes the examination otherwise the licence comes to an end after the death of the licensee.
