Section 13 in New Mangalore Part Trust (Licensing of Stevedores) Regulation 2009
13. Appeal.
(1)Any person aggrieved by orders of the Chairman granting or refusing to grant a license or renewing to renew a license or suspending s license under these regulation may prefer an appeal in writing to the Central Government within 30 days of the communication of the orders appealed against.(2)The Central Government shall pass such orders on the appeal as it deems fit after giving are opportunity of being heard to the appellant.(3)Not withstanding 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 had sufficient cause for not making an application within such period.....................................Traffic ManagerNew Mangalore Port Trust
