Section 25 in Customs House Agents Licensing Regulations, 1984
25. Fixing of clearance charges.
(1)The Collector may from time to time and in consultation with the recognised Custom House Agent's Association, if any, registered at a Customs Station, notify the rates that may be charged by a Custom House Agent for his service rendered in relation to clearance of goods and conveyance through customs. The Customs House Agent shall strictly conform to the rates so notified.(2)Each Custom House Agent shall enrol himself as a member of the Custom House Agent's Association if there is one registered in the Customs Station and recognised by the [Commissioner of Customs] [Substituted by the Finance Act 1995 (22 of 1995), Section 50.]
