Section 21 in Customs House Agents Licensing Regulations, 1984
21. Suspension or revocation of licence.
(1)The [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section, 50] may, subject to the provisions of Reg. 23, suspend or revoke the licence of a Custom House Agent so far as the jurisdiction of the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section, 50] is concerned and also order for forfeiture of security on any of the following grounds :(a)failure of the Customs House Agent to comply with any of the conditions of the bond executed by him under Reg. 11,(b)failure of the Customs House Agent to comply with any of the provisions of these Regulations, whether within the jurisdiction of the said [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section, 50] or anywhere else,(c)any misconduct on his part [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section, 50] whether within the jurisdiction of the said [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section, 50] or anywhere else which in the opinion of the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section, 50] renders him unfit to transact any business in the Customs station.(2)Notwithstanding anything contained in sub-regulation (1) the [Commissioner] [Substituted by the Finance Act, 1995 (22 of 1995) Section, 50.] may, in appropriate cases, where immediate action is necessary, suspend the licence of a Custom House Agent where an enquiry against such agent is pending or contemplated.
