Section 3 in The Customs Brokers Licensing Regulations, 2013
3. Customs Brokers to be licensed.
- No person shall carryon business as a Customs Broker relating to the entry or departure of a conveyance or the import or export of goods at any Customs Station unless such person holds a licence granted under these regulations:Provided that no licence under these regulations shall be required by -(a)an importer or exporter transacting any business at a Customs Station solely on his own account;(b)any employee of any person or a firm transacting business generally on behalf of such person or firm, and holding an identity card or a temporary pass issued by the Deputy Commissioner of Customs or Assistant Commissioner of Customs, as the case may be; and(c)an agent employed for one or more vessels or aircraft's in order solely to enter or clear such vessels or aircraft's for work incidental to his employment as such agent.
