Section 17(2) in Customs House Agents Licensing Regulations, 1984
(2)Notwithstanding anything contained in sub-regulation (1), where a licence granted or renewed under these Regulation in favour of a person has ceased to be in force because of the death of that person, his legal heir who has been assisting in the work of clearance of goods through customs and is employed as such under Reg. 20, may be granted a licence if there is nothing adverse against him and if he qualifies in the examination referred to in Reg. 9.Licence may be granted to the legal heir of the deceased licensee if there is nothing adverse against him and if he passes the examination otherwise the licence comes to an end after the death of the licensee.
