Section 18 in The Customs Brokers Licensing Regulations, 2013
18. Revocation of licence or imposition of penalty.
- The Commissioner of Customs may, subject to the provisions of regulation 20, revoke the licence of a Customs Broker and order for forfeiture of part or whole of security, or impose penalty not exceeding fifty thousand rupees on a Customs Broker on any of the following grounds, namely :-(a)failure of to comply with any of the conditions of the bond executed by him under regulation 8;(b)failure to comply with any of the provisions of these regulations, within his jurisdiction or anywhere else;(c)committing any misconduct, whether within his jurisdiction or anywhere else which in the opinion of the Commissioner renders him unfit to transact any business in the Customs Station;(d)adjudicated as an insolvent;(e)of unsound mind; and(f)has been convicted by a competent court for an offence involving moral turpitude:Provided that the imposition of penalty or any action taken under these regulations shall be without prejudice to the action that may be taken against the Customs Broker or his employee under the provisions of the Customs Act, 1962 (52 of 1962) or any other law for the time being in force.
