Section 20(2) in Customs House Agents Licensing Regulations, 1984
(2)Appointment of a person referred to in sub-regulation (1) shall be made only after obtaining the approval of the [Assistant Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.] designated by the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.] for this purpose and in the matter of granting approval, he shall take into consideration the antecedents and any other information pertaining to the character of such person.
