Section 11 in V. O. Chidambaranar Port Trust (Licensing of Stevedoring and Shore Handling Agents) Regulations, 2018
11. Appeal.
- Any person aggrieved by any order relating to cancellation or suspension or refusal to issue licenses, may prefer an appeal in writing to the Chairman of the V.O.Chidambaranar Port or any other higher authority, as the case may be, within thirty days from the date of receipt of communication of the order of suspension or cancellation.
