Section 20(5) in Customs House Agents Licensing Regulations, 1984
(5)Where the Custom House Agent has authorised any person employed by him to sign documents relating to the business of such agent on his behalf, he shall file with the [Assistant Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.], a written authority in this behalf and give prompt notice in writing if such authorisation is modified or withdrawn.
