Section 8 in Customs House Agents Licensing Regulations, 1984
8. Grant of temporary licence.
- [(1)] [Renumbered by M.F. (D.R.) Notification. No. 74/91-Custom (N.T.), dated 15th November, 1991.] Any applicant whose application is received within the last date specified in Reg. 4 and who satisfies the requirements of Regs. 5 and 6, shall be permitted to operate as Custom House Agent at the Customs station for which the application is made initially for the period of one year against temporary licence granted by the Collector in this regard in Form B:Provided that when evidence is produced to the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] that the applicant has already availed of two chances for qualifying in the written or oral examination prescribed in these regulations and would like to avail of the third chance as soon as the next examination is held in terms of Reg. 9 and that the applicant has been able to account for the minimum volume of work prescribed for such agents in the course of one year's working, the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] may extend the aforesaid period of one year for which the temporary licence has been granted by another six months or such further period not exceeding one year to enable the applicant to avail of the third chance for qualifying in the examination in terms of Reg. 9. While granting such extension, the [Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the words 'Collector of Customs'.] shall satisfy himself that the requirements of Regs. 10(1)(a) and 10(1)(b) had been fully met by the applicant.(2)[] [Inserted by M.F. (D.R.) Notification No. 74/91-Custom (N.T.), dated 15th November, 1991.]. Any person, whose application for grant of temporary licence under sub regulation (15) regulation 8 is rejected by the [Commissioner of Customs] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the words 'Collector of Customs'.] may represent to [the Chief Commissioner of Customs or Chief Commissioner of Customs and Central Excise as the case may be] [Substituted by M.F. (D.R.) Notification. No. 44/97-Custom (N.T.), dated 15th Septembers, 1997.] against such order rejecting the grant of a temporary licence, within 30 days of the communication of the impugned order.(3)[. In case the number of applicants fulfilling the conditions prescribed under regulation 6, in more than the number of licences to be issued as assessed under regulation 4, the Commissioner may adopt seniority in experience as 'G' pass holder of such applicants as the criterion to give precedence to the applicants.Provided that if more than one applicant has the same period of experience, the applicant who is older in age shall get precedence.] [Inserted by ibid.]
