Section 13 in Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012
13. Appeal.
(1)Any person aggrieved by any order under these regulations may prefer an appeal, in writing to the Chairman or any other higher authority within thirty days of the communication of the order appealed against.(2)The Chairman or any other higher authority shall pass such order on the appeal as it deems fit after giving an opportunity of being heard to the appellant.(3)Notwithstanding anything contained in sub-regulation 1, an appeal may be admitted after the period of thirty days if the appellant satisfies the Chairman or any other higher authority that he had sufficient cause for not making an application within such period.
