Section 8(6) in The Customs House Agents Licensing Regulations, 2004
(6)The examination may include questions on the following : -(a)preparation of various kinds of bills of entry and shipping bills;(b)arrival entry and clearance of vessels;(c)tariff classification and rates of duty;(d)determination of value for assessment;(e)conversion of currency;(f)nature and description of documents to be filed with various kinds of bills of entry and shipping bills;(g)procedure for assessment and payment of duty;(h)examination of merchandise at the Customs Stations;(i)provisions of the Trade and Merchandise Marks Act, 1958 (43 of 1958), the Patents Act, 1970 (39 of 1970) and the Copy Rights Act, 1957 (14 of 1957).(j)prohibitions on import and export;(k)bonding procedure and clearance from bond;(l)re-importation and conditions for free re entry;(m)drawback and export promotion schemes;(n)offences under the Act;(o)the provisions of allied Acts including the Foreign Trade (Development and Regulation) Act 1992 (22 of 1992), the Central Excise Act, 1944 (1 of 1944), Foreign Exchange Management Act, 2000 (42 of 1999), the Indian Explosives Act, 1884 (4 of 1884), the Arms Act, 1959 (54 of 1959), the Narcotics Drugs and Psychotropic Substances Act, the Drugs and Cosmetics Act, 1940 (23 of 1940), Destructive Insects and Pests Act, 1914 (2 of 1914), the Dangerous Drugs Act, 1930 (2 of 1930), in so far as they are relevant to the clearance of goods through customs;(p)provisions of the Prevention of Corruption Act, 1988 (49 of 1988);(q)procedure in the matter of refund of duty paid, appeals and revision petitions under the Act.(r)on-line filing of electronic shipping bills or bills of entry and Indian Customs and Central Excise Electronic Commerce/Electronic Data interchange Gateway (Icegate) and Indian Customs Electronic Data Interchange Systems (ICES).
