[24 June 2022] G.S.R.
471(E). -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 Indirect Taxes and
Customs, hereby makes the following regulations to amend the Customs Brokers
Licensing Regulations, 2018, namely. (1)
These
regulations may be called the Customs Brokers Licensing (Amendment)
Regulations, 2022. (2)
They
shall come into force on the date of their publication in the Official Gazette. In
the Customs Broker Licensing Regulations, 2018, - (i)
in
Regulation 20, for sub-regulations (1) and (2), the following sub-regulations
shall respectively be substituted, namely. "(1) Each Customs Broker shall enroll
himself as a member of the Customs Brokers Association at every jurisdiction he
operates, if there is such an Association registered in the Customs Station,
where the Customs Broker is operating and recognised by the Principal
Commissioner of Customs or Commissioner of Customs, as the case may be. (2) No Customs Broker shall enroll himself in
more than one Association, at a given time, in a particular
jurisdiction."; (ii)
after
regulation 20, the following regulation shall be inserted, namely. "21. Power to relax.- Where an applicant
or a Customs Broker or NACIN makes a representation to the Board that he or it,
as the case may be, is unable to comply with his or its duties or obligations
within the time period as specified under any provision of these regulations,
for the reasons beyond his or its control, but otherwise satisfy all other
conditions, if any, as provided under such provision, the Board may, after
consideration of the representation, and for reasons to be recorded in writing,
allow a further time period for compliance of such duties or
obligations.".Customs Brokers Licensing
(Amendment) Regulations, 2022