Section 9 in The Chennai Port Trust (Licensing of Stevedores) Regulations, 2009
9. Cancellation/Suspension of License.
(a)The Chairman may at any time suspend or cancel the license issued to a Stevedore for violation of any of the terms of the license or for any reasons listed below when:i) The CEO of the stevedoring firm has been convicted by the Court of any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months, and a period of five years has not elapsed from the date of expiry of the sentence.ii) The firm handles less than the minimum guaranteed throughput/the prescribed parameters as fixed by the Port.iii) Violates safety regulations and mandatory Dock Safety measures.iv) Adopts improper and unsafe handing methods.v) Misrepresents or misstates of material facts.vi) Adjudged insolvent or going into liquidation.vii) Causing obstruction to any work in the Port.viii) Transfers the stevedoring operations or sublets the license to any other individual or parties.ix) Violates security related rules and instructions like ISPS Code compliance etc.,x) Any misconduct which in the opinion of the Board warrant such cancellation or suspension.xi) Indulges in illegal / corrupt practices.b) Provided that no such license shall be cancelled or suspended as the case may be until the holder of the license has been given a reasonable opportunity for showing cause why his license should not be cancelled or suspended as the case may be.
