Section 8(2) in Customs House Agents Licensing Regulations, 1984
(2)[] [Inserted by M.F. (D.R.) Notification No. 74/91-Custom (N.T.), dated 15th November, 1991.]. Any person, whose application for grant of temporary licence under sub regulation (15) regulation 8 is rejected by the [Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the words 'Collector of Customs'.] may represent to [the Chief Commissioner of Customs or Chief Commissioner of Customs and Central Excise as the case may be] [Substituted by M.F. (D.R.) Notification. No. 44/97-Custom (N.T.), dated 15th Septembers, 1997.] against such order rejecting the grant of a temporary licence, within 30 days of the communication of the impugned order.
