Section 7 in The Paradip Port Trust (Licensing of Stevedores) Regulation, 1987
7. Change in name, constitution, etc. to be communicated.
(1)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.(2)Any change in the name, title or constitution of a firm or a company holding a Stevedoring Licence 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 licence :Provided that the Chairman may allow such firm or company to carry on business till a decision is taken on such fresh application.
