Section 14 in Customs House Agents Licensing Regulations, 1984
14. Obligations of Customs House Agent.
- The Custom House Agent shall, -(a)obtain an authorisation from each of the companies, firms or individuals by whom he is for the time being employed as Custom House Agent and produce such authorisation whenever required by an [Assistant Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.](b)transact business in the Customs Station either personally or through an employee duly approved by 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.](c)not represent a client before an officer of customs in any matter to which he, as officer of the Department of Customs gave personal consideration or as to the facts of which he gained knowledge, while in Government service;(d)advise has client to comply with the provisions of the Act and in case of non-compliance, shall bring the matter to the notice of the [Assistant Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.](e)exercise due diligence to ascertain the correctness of any information which he imparts to a client with reference to any work related to clearance of cargo or baggage;(f)not withhold information relating to clearance of cargo or baggage issued by the [Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.] from a client who is entitled to such information;(g)promptly pay over to Government, when due, sums received for payment of any duty, tax or other debt or obligations owing to the Government and promptly account to his client for funds received for him from the Government or received from him in excess of Government or other charges payable in respect of the clearance of cargo or baggage on behalf of the client;(h)not procure or attempt to procure directly or indirectly, information from the Government records or other Government sources of any kind to which access is not granted by proper officer;(i)not attempt to influence the conduct of any official of the customs station in any matter pending before such official or his subordinates by the use of threat, false accusation, duress or the offer of any special inducument or promise of advantage or by the bestowing of any gift or favour or other thing of value;(j)not refuse access to, conceal, remove or destroy the whole or any part of any book, paper or other record, relating to his transactions as a Customs House Agent which is sought or may be sought by the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section 50.](k)maintain records and accounts in such form and manner as may be directed from time to time by an [Assistant Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995) Section 50.] and submit them for inspection to the said [Assistant Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995) Section 50.] or an officer authorised by him whenever required;(l)ensure that all documents prepared or presented by him or on his behalf are strictly in accordance with orders relating thereto;(m)ensure that all documents, such as, bills of entry and shipping bills, delivered in the customs station by him show the name of the importer or exporter, as the case may be, and the name of the Customs House Agent, prominently at the top of such documents;(n)in the event of the licence granted to him being lost, immediately report the fact to the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section 50.](o)ensure that he discharges his duties as Custom House Agent with utmost speed and efficiency and without avoidable delay; and(p)not charge for his services as Custom House Agent in excess of the rate approved by the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section 50.] from time to time under Reg. 25.
