Section 5(f) in The Customs Brokers Licensing Regulations, 2013
(f)an individual applicant or in case the applicant is a firm or company its partner or director or an authorised employee who may handle the Customs work shall:(i)be a graduate from a recognised University, and(ii)possess a professional degree such as Masters or equivalent degree in Accounting, Finance or Management, [CA/MBA/LLB/CMA/FCMA] [Substituted by Notification No. G.S.R. 9(E), dated 5.1.2016 (w.e.f. 21.6.2013).] or Diploma in Customs Clearance work from any Institutes or University recognised by the Government or is having at least two years experience in transacting Customs Broker work as G-Card holder;
