Section 3 in Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012
3.1The Chairman may, on application, issue stevedoring licence for a period of three years or such shorter period as he may consider proper, to a company registered under Companies Act or a Partnership Firm or any other legal entity, to perform the work of landing and shipping of goods between vessels in the Port and the wharves, piers, quays or docks belonging to or in the possession of the Board and any other work involved in stevedoring in the Port. The vessel owners/ vessel operators/ steamer agents, the BOT terminal operator and importers and exporters would also be eligible for grant of licence.
