Section 23(3) in Customs House Agents Licensing Regulations, 1984
(3)The [Assistant Commissioner of Customs] [Substituted by the Finance Act 1995 (22 of 1995), Section 50.] shall, in the course of inquiry, consider such documentary evidence and take such oral evidence as may be relevant or material to the inquiry it regard to the grounds forming the basis of the proceedings and he may also put any question to any person tendering evidence, for or against the Custom House Agent, for the purpose of ascertaining the correct position.
