PREMIER CLEARING AGENCY Vs. COMMISSIONER OF CUS. (GEN.)

JUDGEMENT

(1.) Though this is an application for reference, we feel that, in view of the limited nature of the controversy, it would be desirable to dispose of the application at the admission stage after hearing learned Counsel for the parties.

(2.) A license granted under Regulation 10 shall be valid for a period of five years, but may be renewed from time to time in accordance with the procedure provided in sub -regulation (2).

(3.) THE fee for renewal of a license under sub -regulation (2) shall be Rs. 3000/ -.