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Union of India - Section

Section 24 in The Customs Brokers Licensing Regulations, 2013

24. Membership of associations.

- Each Customs Broker shall enroll himself as a member of the Customs Brokers Association, if there is one registered in the Customs Station and recognised by the Commissioner of Customs.Form-A[see sub-regulation (1) of regulation 4]Application Form for Grant of Customs Broker's Licence under section 146 of the Customs Act, 1962
1 Name of the applicant :-
2 Full address of the applicant:-
3 Names and address of each of the partners ofthe firm or the directors of the company, as the, case may be, incase the applicant is a firm or a company :-
4 Name(s) of its partner/partners ordirector/directors who will actually be engaged in the work asCustoms Broker, in case the applicant is a firm or a company:-
5 Educational qualification of each of the persons, who may beengaged as Customs Broker:-
  Declaration:
(a) I have working knowledge of English/local language (.............. ) /Hindi.
(b) I have not earlier applied for a licence to actas Customs Broker and no such application was rejected/accepted.
(c) The firm or company by whom the undersigned isemployed have earlier held a Customs House Agent or CustomsBroker's Licence under Customs House Licensing Regulation, 1984or Customs House Licensing Regulation, 2004 or these regulationsand it was cancelled or suspended/not cancelled or suspended.
(d) The undersigned / the person proposed to beemployed by me have been/have not been penalised, convicted orprosecuted under any of the provisions of the Customs Act, 1962(52 of 1962), the Central Excise Act 1944 (1 of 1994), and theFinance Act, 1944.
List of documents furnished in accordance with regulation 5 Customs Brokers licensing Regulation, 2013:
S.No. Educational Financial
1.    
2.    
3.    
4.    
I/We hereby affirm the I/we have read the Customs Brokers Licensing Regulations, 2013 and agree to abide by them.Date:Signature of applicantForm-B[see regulation 7]Licence for Customs BrokerLicence No ................Valid upto .................M/s./Sarvashri/Shri ............................................................ address .......................... is/are hereby authorised to transact business as Customs Broker all over India subject to the conditions laid down in this licence. Further, in the case of firm or a company, the Customs Broker's work shall be transacted through one of the following persons:-
  Name of person(s) Specimen Signature(s)
1. _____________________ _____________________
2. _____________________ _____________________
3. _____________________ _____________________
4. _____________________ _____________________
5. _____________________ _____________________
Customs Station of issue:Signature of the Commissioner of Customs(with seal)Date of issue:Conditions of the LicenseThis license is issued subject to the following conditions:
(A)The Licensee shall, -