Section 14(2) in Port of Bombay Passenger Boats Rules, 1962
(2)[ Any person aggrieved by- [Inserted by G.S.R. 433, dated 15th March, 1966](i)any alteration or reduction in the number of landing places from which a boat is licensed to ply; and(ii)any refusal to renew the license of a boat.made under sub-rule (1), may prefer an appeal to the Chairman, Bombay Ports Trust.]
