Section 7(2) in The Paradip Port Trust (Licensing of Stevedores) Regulation, 1987
(2)Any change in the name, title or constitution of a firm or a company holding a Stevedoring Licence shall be communicated to the Chairman forthwith. The firm or Company undergoing such a change shall submit a fresh application for the grant of new licence :Provided that the Chairman may allow such firm or company to carry on business till a decision is taken on such fresh application.
