- (1.) The Court: In this writ application the petitioner has sought an order dated April 24,2009 passed by the Commissioner of Customs, Import & General, NCH, New Delhi, the relevant part whereof is extracted herein below for convenience: 7.0 Now, therefore, I, M.K. Gupta, Commissioner of Customs (I & G), New Customs House, New Delhi in exercise of powers conferred under Regulation 20(2) of CHALR, 2004, suspend the CHA licence No. N-17 (PAN AACFN 3700G) held under Regulation 9(2) of CHALR, 2004 valid upto 24,06,2015 by M/s. N. C. Singha & Sons with immediate effect. The CHA is directed to surrender the original CHA licence and all the cards issued to them immediately. 8.0 This order is being issued without prejudice to any other action being taken or proposed to be taken under the Customs Act, 1962 or any other law for the time being in force, against the said Customs House Agent/their employees or any other person.
(2.) The licence No. 17 held by the petitioners was issued by the Commissioner of Customs, Calcutta under Regulation 9(1) of the Customs House Agents Licensing Regulations, 2004.
(3.) Regulation 9(2) provides that Customs House Agents who are granted licences under sub-regulation (1) shall be eligible to work in all Customs Stations within the country subject to intimation in Customs Series Form No. 49 in part 5 to the Commissioner of Customs of the concerned Customs Station where he intends to transact business. The intimation given by the petitioners to the Commissioner of Customs, New Delhi under Regulation 9(2) was accepted by the Commissioner of Customs, New Delhi.;