Section 13(1) in New Mangalore Port Trust (Licensing of stevedoring and shore handling) Regulation, 2019
(1)The Chairman may review the performance of the agents every month and in case he deems it necessary, he may, by an order in writing, and for reasons to be recorded, suspend or cancel the licence issued by him on any of the following grounds, namely: -(a)the performance standards has not been achieved for an average period of three months;(b)has been charging tariff higher than the ceiling rates approved by the tariff authority;(c)has been handling cargo less than the volume as specified in clause (b) of sub regulation(3) of regulation 7, consecutively for a period of two years;(d)has been convicted by the Court for an offence involving moral turpitude;(e)has contravened safety regulations and failed to comply with the mandatory dock safety measures;(f)has failed to adopt proper and safe handling methods;(g)has been guilty of misrepresentation or misstatement of material facts;(h)has been adjudged insolvent or is in liquidation;(i)has transferred the licence or sub-contracted with any other person for operating the stevedoring and shore handling activities;(j)has failed to comply with security rules, instructions or International Ship and Port Facility Security Code;(k)has failed to submit daily performance report;(l)has indulged in illegal or corrupt practices;(m)has been guilty of misconduct which in the opinion of the Board, warrants cancellation or suspension of license:Provided that no such licence shall be cancelled or suspended until the holder of the licence has been given a reasonable opportunity for showing cause why his licence should not be cancelled or suspended on such ground.
