Section 11(2) in Cochin Port Trust (Licensing of stevedoring and shore handling) Regulations, 2019
(2)In case of any default in the compliance of the terms and conditions of the licence or in following of the safety norms by any agent, the Traffic Manager shall, in the event of first such default, cause a warning to be issued to such agent and in the event of subsequent defaults, submit a report to the Chairman stating details of noncompliance and recommending penal action to be taken against the agent, including cancellation of the licence and forfeiture of security deposit.
