Section 3 in The Customs House Agents Licensing Regulations, 2004
3. Customs House Agents to be licensed.
- No person shall carry on business as a Customs House Agent relating to the entry or departure of a conveyance or the import or export of goods at any Customs Station unless such person holds a licence granted under these regulations.Provided that no licence under these regulations shall be required by:-(a)an importer or exporter transacting any business at a Customs Station solely on his own account;(b)any employee of any person or a firm transacting business generally on behalf of such person or firm, and holding an identity card or a temporary pass issued by the Deputy Commissioner of Customs or Assistant Commissioner of Customs.(c)an agent employed for one or more vessels or air-crafts in order solely to enter or clear such vessels or aircrafts for work incidental to his employment as such agent.
