Section 16 in The Customs House Agents Licensing Regulations, 2004
16. Change in the constitution of a concern.
(1)Where a licence granted or renewed under these regulations in favour of a person, not being a firm or a company, changes the constitution of his concern to a film or a company, such new firm or new company may, pending the grant of a licence in accordance with these regulations, be permitted to act as Customs House Agent through an employee duly qualified as per regulation 8, with the approval of the Commissioner of Customs.(2)Notwithstanding anything contained in sub-regulation (1), where a licence granted or renewed under these regulations in favour of a person has ceased to be in force because of the death of that person, his legal heir, who is a major and a 'H' card holder, may be permitted to work as a Customs House Agent with the approval of the Commissioner of Customs, and such legal heir shall be required to pass the examination referred to in regulation 8 within a period of two years from the date of demise of the original licensee.
