Section 5 in The Customs Brokers Licensing Regulations, 2013
5. Conditions to be fulfilled by the applicants.
- The applicant for a licence to act as a Customs Broker in a Customs Station, shall prove to the satisfaction of the Commissioner of Customs, that:-(a)he is a citizen of India;(b)he is a person of sound mind;(c)he is not adjudicated as insolvent;(d)he has neither been convicted by a competent court for an offence nor any criminal proceeding is pending against him in any court of law; and(e)he has not been penalised for any offence under the Act, the Central Excise Act, 1944 and the Finance Act, 1994.(f)an individual applicant or in case the applicant is a firm or company its partner or director or an authorised employee who may handle the Customs work shall:(i)be a graduate from a recognised University, and(ii)possess a professional degree such as Masters or equivalent degree in Accounting, Finance or Management, [CA/MBA/LLB/CMA/FCMA] [Substituted by Notification No. G.S.R. 9(E), dated 5.1.2016 (w.e.f. 21.6.2013).] or Diploma in Customs Clearance work from any Institutes or University recognised by the Government or is having at least two years experience in transacting Customs Broker work as G-Card holder;(g)he is a retired Group A officer from the Indian Customs and Central Excise Services having a minimum of five years experience in Group 'A' service;(h)the applicant has financial viability as evidenced by a certificate issued by a Scheduled Bank or such other proof acceptable to the Commissioner of Customs in terms of possession of assets of value of not less than five lakhs rupees:Provided that for the purpose of his satisfaction, the Commissioner of Customs may make enquiries as may be deemed fit.
