Section 2 in Customs House Agents Licensing Regulations, 1984
2. Definitions.
- In these regulations, unless the context otherwise requires, -(a)"Act" means the Customs Act, 1962 (52 of 1962);(b)"Company" means a company as defined in the Companies Act, 1956 (1 of 1956).(c)"Customs House Agent" means a person licensed under these regulations to act as agent for the transaction of any business relating to the entry or departure of conveyance or the import or export of goods at any customs station.(d)"Firm", "firm name", "partner" and "partnership" have the meanings respectively assigned in the Indian Partnership Act, 1932 (9 of 1932), but the expression "partner" shall also include any person, who being a minor has been admitted to the benefits of partnership.(e)"Form" means a form appended to these regulations.(f)"Section" means a section of the Act.(g)The expression "[Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] and Customs Station", shall have the same meaning as in the Customs Act. 1962 (52 of 1962).
