Section 6(1) in Customs Brokers Licensing Regulations, 2018
(1)An applicant, who satisfies the requirements of regulation 5, shall be required to appear for a written [***] [Omitted '(preferably online)' by Notification No. G.S.R. 96(E), dated 6.2.2019 (w.e.f. 14.5.2018).] as well as oral examination conducted by the [National Academy of Customs, Indirect Taxes and Narcotics (NACIN)] [Substituted 'Directorate General of Performance Management' by Notification No. G.S.R. 96(E), dated 6.2.2019 (w.e.f. 14.5.2018).]:Provided that an applicant who has already passed the examination referred to in regulation 9 of the Custom House Agents Licensing Regulation, 1984 or regulation 8 of the Custom House Agents Licensing Regulation, 2004 or regulation 6 of the Customs Brokers Licensing Regulations, 2013 shall not be required to appear for any further examination.
