Section 16(3) in Customs House Agents Licensing Regulations, 1984
(3)When a firm to which a licence has been granted or renewed under these Regulations requests change in the constitution thereof for taking as partner a person who has been employed under Reg. 20 in the firm or concern for a period of not less than five years immediately preceding the date of such request, such change may be approved by the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50.] if there is nothing adverse against such person.
