Section 64 in The Port Of New Mangalore Rules, 1976
64. Cancellation or suspension of registration of steamer agents or clearing and forwarding agents.
- The Registration of a Steamer Agent or Clearing and Forwarding agent may be cancelled or suspended if, after the grant thereof, it is discovered that the application for the Registration contained any misrepresentations or mis-statements of material facts or if the holder of the Registration has been adjudged insolvent or has gone into liquidation, as the case may be, or if he or his workmen cause any damage to port property or to any vessel or equipment thereof, or cause any obstruction to any work in the port:Provided that no such registration shall be cancelled or suspended until the holder of such registration has been given a reasonable opportunity for showing cause why his registration should not be cancelled or suspended, as the case may be: Provided further that no such opportunity for showing cause shall be necessary when the registration is suspended pending an inquiry against the holder of the registration for contravention of any of the terms, thereof or for contravention of any of these rules or doing anything for which the registration is liable under this rule to be cancelled or suspended.
