Section 17 in The Merchant Shipping (Recruitment and Placement of Seafarers) Rules, 2016
17. Intimation of change in place of business.
(1)The recruitment and placement service shall, from time to time, intimate in writing to the Director, of any change in its place of business, within seven days of such change, failing which the Director may suspend or withdraw the registration granted and licence issued to the recruitment and placement service:Provided that no such licence shall be cancelled without giving the aggrieved person an opportunity of being heard.(2)For change of place of business, the recruitment and placement service shall follow the procedure prescribed in sub-rules (1) and (2) of rule 9 for a renewal of licence.
