Section 16(1) in Customs House Agents Licensing Regulations, 1984
(1)In the case of any firm being a licensee any change in the constitution thereof shall be reported to the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section 50.] as early as possible and any such firm indicating such change shall make a fresh application to the said [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section 50.] within thirty days for the grant of licence under Reg. 5 or Reg. 10, as the case may be. On scrutiny of such applications the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section 50.] may grant to the firm a fresh licence of the category held by the applicant prior to the change in the constitution, if there is nothing adverse against him :Provided that the existing firm if it moves an application to that effect, may be allowed to carry on the business of Custom House Agent till such time as a decision is taken on the fresh application of the firm.
