Section 4 in The Paradip Port Trust (Licensing of Stevedores) Regulation, 2009
4. Issue of Stevedoring Licence.
(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.(2)No Stevedores shall be allowed to work on board any vessel in the Port except under a licence issued by the Chairman under these regulations.(3)The licence will be strictly renewed on the basis of achieving minimum guaranteed throughput/prescribed performance parameters as fixed by the Port.(4)If the stevedore fulfils the required conditions and is eligible for renewal but awaiting safety clearance, the port may permit the stevedoring operation by executing an indemnity Bond.
