Section 20(6) in Customs House Agents Licensing Regulations, 1984
(6)The [Assistant Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.] shall issue an identity card to every employee of a Custom House Agent.(i)in Form G, in case he has passed the examination referred to in sub-section (3),(ii)in Form H, in case he has not passed such examination,(iii)and every such person shall; at all times when he transacts the work at the customs station, carry such card with him and produce it for inspection on demand by any officer of the customs station.
