Section 8 in The Tuticorin Port Trust (Licensing of Stevedores) Regulations, 2010
8. Change in name, constitution, etc. to be communicated.
- (i) Where the Stevedore is a firm or a 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 document in support of such change;(ii)Any change in the name, title or constitution of a firm or a company holding a Stevedoring Licensee shall be communicated to the Chairman forthwith. The firm or Company undergoing such a change shall submit a fresh application for the grant of new license; Provided that the Chairman may allow such firm or Company to carryon business till a decision is taken on such fresh application.
