Section 14(1) in The Courier Imports and Exports (Clearance) Regulations, 1998
(1)The commissioner of Customs may revoke the registration of an Authorized Courier and also order forefeiture of security on any of the following grounds namely :-(a)failure of the Authorized Courier to comply with any of the conditions of the bond executed by him under regulation 11.(b)failure of the Authorized Courier to comply with any of the provisions of these regulations;(c)[ a misconduct on the part of the Authorized Courier whether within the jurisdiction of the said Commissioner or any where else, which in the opinion of the Commissioner renders him unfit to transact any business in the Customs Station;] [Substituted by Notification No. G.S.R. 785(E), dated 25.11.1999 (w.e.f. 9.11.1998)]Provided that no such revocation shall be made unless a notice has been issued to the Authorized Courier informing him the grounds on which it is proposed to revoke the registration and he is given an opportunity of making a representation in writing and a further opportunity of being heard in the matter, if so desired.Provided further that, in case the Commissioner of Customs considers that any of such grounds against an Authorized Courier shall not be established prima facie without an inquiry in the matter, he may conduct the inquiry to determine the ground and in the meanwhile pending the completion of such inquiry, may suspend the registration of the Authorized Courier. If no ground is established against the Authorized Courier, the registration so suspended shall be restored.
