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Union of India - Section

Section 19 in Customs Brokers Licensing Regulations, 2018

19. Membership of associations.

(1)Each Customs Broker shall enroll himself as a member of the Customs Brokers' Association, if there is one registered in the Customs Station under the Parent CustomsZone and recognised by the Principal Commissioner of Customs or Commissioner of Customs, as the case may be.
(2)No Customs Broker shall enroll himself in more than one Association at a given time.
(3)The Principal Commissioner of Customs or Commissioner of Customs, as the case may be, at any Customs Station, may recognise more than one Customs Broker association provided that the minimum number of members of each such association shall not be less than thirty percent of the total licenses issued in FormB1 or FormB2 or intimation received in the Form C.Form - A[see sub-regulation (2) of regulation 4]Application Form for Grant of Customs Broker's License under section 146 of the Customs Act, 1962
1. Name of the applicant :-
2. Full address of the applicant :-
3. Aadhaar Number:-
4. Names, Permanent Account Numbers (PAN) andaddress of each of the partners of the firm or the directors ofthe company, as the case may be, in case the applicant is a firmor a company :-
5. Name and Permanent Account Numbers (PAN) of itspartner/partners or director/directors who will actually beengaged in the work as Customs Broker, in case the applicant is afirm or a company:-
6. Educational qualification of each of thepersons, who may be engaged as Customs Broker :-
7. Total number of attempts the applicant has madein the examination referred to in regulation 9 of the CustomHouse Agents Licensing Regulation, 1984 or regulation 8 of theCustom House Agents Licensing Regulation, 2004 or regulation 6 ofthe Customs Brokers Licensing Regulations, 2013 or regulation 6of the Customs Brokers Licensing Regulations, 2018:-
  Declaration :
(a) I have working knowledge of English/locallanguage (.........)/Hindi.
(b) I have not earlier applied for a license 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 License under the Customs House Licensing Regulation,1984, the Customs House Licensing Regulation, 2004 or the CustomsHouse Licensing Regulation, 2013or these regulations and it wascancelled 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 1944), and theFinance Act, 1994.
List of documents furnished in accordance with regulation 6 of Customs Brokers Licensing Regulations, 2018:
S. No. Educational Financial
1.    
2.    
3.    
4.    
I/We hereby affirm that I/we have read the Customs Brokers Licensing Regulations, 2018 and agree to abide by them.Date :Signature of applicantForm - B1[see regulation 7(2)(a)]License for Customs Broker (L-I)License No. ...............Valid up to ...............Shri/ Shrimati ................................................. address ...................... is hereby authorised to transact business as Customs Broker all over India subject to the conditions laid down in this license.Specimen signature of the Customs Broker: .......................................................Customs Station of issue :Signature of the Principal Commissionerof Customs/ Commissioner of Customs (with seal)Date of issue :Conditions of the LicenseThis license is issued subject to the following conditions:
(A)The Licensee shall, -