Section 10 in The Chennai Port Trust (Licensing of Stevedores) Regulations, 2009
10. Appeal.
- (i) Any person aggrieved by any order of the Chairman relating to cancellation / suspension / refusal to issue licenses under these Regulations may prefer an appeal in writing to the Central Government, or any other higher authority as the case may be within 30 days of the communication of the order appealed against.(ii)The Central Government shall pass such order on the appeal as it deems fit after giving an opportunity of being heard to the appellant.
