Section 4(1) in The Paradip Port Trust (Licensing of Stevedores) Regulation, 2009
(1)The Chairman may issue stevedoring licenses for a period of three years on application, to persons to act as stevedores at the Port 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 the stevedoring of vessels within the Port.
