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Union of India - Section

Section 87 in Paradip Port Rules, 1966

87. Issue of licences to hawkers

- No person shall hawk or sell goods within the port or on board any vessel within the port without a licence from the Traffic Manager, For this purpose, the Traffic Manager may issue licences to persons which shall be renewable yearly; provided that such persons shall obtain the prior approval in writing of the Collector of Customs and that such licence shall not entitle the holder to go on board any vessel in the port without the permission of the master, owner or agent of such vessel.