Section 9 in The Paradip Port Trust (Licensing of Stevedores) Regulation, 1987
9. Appeal.
(1)Any person aggrieved by any cancellation, suspension or refusal of licence made under these Regulations may prefer an appeal in writing to the Central Government within thirty days of the communications of the order appealed against.(2)The Central Government shall pass such order on the appeal as it deems fit after giving an opportunity of being heard to the appellant.(3)Notwithstanding anything contained in Sub-regulation (1), an appeal may be admitted after the period of thirty days if the appellant satisfies the Central Government that he has sufficient cause for not making an application within such period.
