Section 6 in The Chennai Port Trust (Licensing of Stevedores) Regulations, 2009
6. Change in Name, Constitution, etc. to be communicated.
- (i) Any company registered under the Companies Act or a Partnership firm or any other legal entity holding a stevedoring license shall immediately communicate to the Chairman any change of the Director, Managing Director or partner 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 company holding a Stevedoring license shall be communicated to the Chairman forthwith. The firm or company undergoing such a change shall submit a fresh application for the grant of a license; provided that the Chairman may at his discretion allow such a firm or company to carry on business till such time a decision is taken on such fresh application. The fresh license required to be issued in such cases will however attract the same changes as are payable for the issue of a new license.
