MANU/CUSN/0001/2016

Ministry : Ministry of Finance

Department/Board : CBEC Customs Non-Tariff

Notification No. : 01/2016-Customs (N.T.)

Date : 05.01.2016

Notification/ Circulars Referred : Notification No. 65/2013-Customs (N.T.) dated the 21st June, 2013 MANU/CUSN/0130/2013

Citing Reference:
Notification No. 65/2013-Customs (N.T.) dated the 21st June, 2013 MANU/CUSN/0130/2013  Referred

Customs Brokers Licensing (Amendment) Regulations, 2016

In exercise of the powers conferred by sub-section (2) of section 146 of the Customs Act, 1962 (52 of 1962), the Central Board of Excise and Customs hereby makes the following regulations further to amend the Customs Brokers Licensing Regulations, 2013, namely:-

1.       (1) These regulations may be called the Customs Brokers Licensing (Amendment) Regulations, 2016.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the said Regulations, in regulation 5, in clause (f), in sub-clause (ii), for the letters, 'CA/MBA/LLB', the letters 'CA/MBA/LLB/ACMA/FCMA' shall be substituted.

[F. No. 502/1/2013-Cus-VI]
(Zubair Kamili)
Director (Customs)

[Note:- The principal regulations were published vide number G.S.R. 395(E), dated the 21st June, 2013 in Part II, Section 3, sub-section (i) of the Gazette of India, Extraordinary, by Notification No. 65/2013-Customs (N.T.) dated the 21st June, 2013].