The Central Board of Indirect Taxes (CBIC) with effect from July 23, 2021 has notified the Customs Brokers Licensing (Amendment) Regulations, 2021. The CBIC has amended the Customs Brokers Licensing Regulations, 2018 in the following manner:
- Insertion of Regulation 8A, Surrender of License:
A Licensee may surrender the license granted under Customs House Agents Licensing Regulations, 1984, the Customs House Agents Licensing Regulations, 2004, the Customs Brokers Licensing Regulations, 2013 or the Customs Brokers Licensing Regulations, 2018 through a written request to the Principal Commissioner of Customs or Commissioner of Customs who has issued the license, as the case may be.
Further, on receipt of the request the Principal Commissioner of Customs or Commissioner of Customs may revoke the license if, the licensee has paid all dues payable to the Central Government under the provisions of the Act, rules or regulations made thereunder; and no proceedings are pending against the licensee under the Act or the rules or regulations made thereunder.
- Substitution of Regulation 9, Period of Validity-
A license granted under Customs House Agents Licensing Regulations, 1984, the Customs House Agents Licensing Regulations, 2004, the Customs Brokers Licensing Regulations, 2013 or the Customs Brokers Licensing Regulations, 2018 shall be valid unless and until revoked in terms of provisions under sub-regulation (2) of regulation 8A or regulation 14.
However, the license shall be deemed invalid, if the licensee is found to be inactive for a period of one year, which means that Customs Broker who does not transact any business pertaining to Customs during a period of one year excluding the period for which a license has been suspended under regulation 16.
*Tanvi Singh, Editorial Assistant has reported this brief.
