Section 14 in Cochin Port Trust (Licensing of stevedoring and shore handling) Regulations, 2019
14. Appeal.
- A person who is aggrieved by the order of refusal to issue of licence under regulation 6 by the order of refusal to renew licence under regulation 7 or by the order of suspension or cancellation under regulation 13 may prefer an appeal to the Central Government within thirty days of the receipt of the order appealed against.
