Section 6(b) in Customs House Agents Licensing Regulations, 1984
(b)the applicant has financial viability supported by a certificate issued by a Scheduled Bank such other proof acceptable to the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995), Section 50, for the word 'Collector'.] evidencing possession of assets of the value of not less than Rs. 1 lakh in the case of applicants for the grant of licence in respect of any one of the Customs Stations at Bombay, Calcutta, Madras, Cochin, Kandla, Goa, Bangalore, Tuticorin or Visakhapatnam and not less than Rs. 50,000 in the case of the each of the other customs stations, situated at places other than those specified above :
