Section 10(5) in Customs House Agents Licensing Regulations, 1984
(5)[] [Inserted by ibid.] The Chief Commissioner may on his own motion or otherwise call for and examine the records of any proceedings in which the Commissioner has passed any order under sub-regulation (3) for the purpose of satisfying himself "as to the legality, propriety to correctness of such order and may pass such orders as he may deem fit. No order under this sub-regulation shall be made so as to prejudically affect any person unless such person is given reasonable opportunity for making a representation and being heard in his defence, if he so desires.
