Section 7 in V. O. Chidambaranar Port Trust (Licensing of Stevedoring and Shore Handling Agents) Regulations, 2018
7. Change in the name, constitution, to be communicated.
(a)Where the Stevedore Shore Handling is a partnership firm or a company it shall immediately communicate to the Chairman any change of the Director, Managing Director or partners, as the case may be with a copy of the document in support of such change.(b)Any change in the name, title or constitution of a firm or company holding a Stevedoring Shore Handling Licence shall be communicated to the Chairman forthwith.(c)The partnership firm or company which has undergone 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 carry on business till a decision is taken on such fresh application.
