Section 10(1) in Customs House Agents Licensing Regulations, 1984
(1)The [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] shall on receipt of an application in Form C, grant a regular licence in Form D on payment of a fee of [Rs. 5000] [Substituted by M.F. (D.R.) Notification No. 35192-Custom (N.T.), dated 30th April, 1992.] to such holder of a temporary licence who qualifies in an examination referred to in Reg. 9 and whose performance, is found to be satisfactory with reference, inter alia, to the following :(a)quantity or value of cargo cleared by such licence conforming to norms as may be prescribed by the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.](b)absence of instances of delay either in the clearance of goods or in the payment of duty for any reason attributable to such licences and any complaints of misconduct including non-compliance of any of the obligations specified in Reg. 14.
