Section 10 in The Kandla Port Trust (Licensing of Stevedores) Regulation, 2010
10. Appeal.
(1)Any person aggrieved by the order of the Chairman granting or refusing to grant a licence or renewing or refusing to renew a licence or suspending a licence under these regulations may prefer an appeal in writing to the Board within thirty days of the communication of the order appealed against.(2)The Board shall pass such order on the appeal as it deem fit after giving an opportunity of being had to the applicant within a period of 3 months from the date of appeal.(3)Notwithstanding anything contained in the Regulations (1) the appeal may be admitted after the period of thirty days if the applicant satisfies the Board that he had sufficient cause for not making an application within such period.
