Section 7(6) in The Kandla Port Trust (Licensing of Stevedores) Regulation, 2010
(6)Change in name constitution etc. to be communicated:(i)Where the stevedore is a firm or company, it shall immediately communicate to the Chairman any change in the Director, Managing Director or partners, as the case may be, with a copy of the documents in support of such change.(ii)Any, change in the name, title or constitution or a firm or company holding a stevedoring licence shall be communicated to the Chairman forthwith. The firm or company undergoing such as change shall submit a fresh application for the grant or new licence provided that the Chairman may allow such a firm or company to carry on business till a decision is taken on such fresh application.
