Section 10 in Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012
10.
The Chairman may at any time suspend for such a period as he may deem fit or cancel the licence issued to stevedore for violation of any of the terms of licence or for any of the reasons listed below.(i)Violation of safety regulations & Mandatory Dock Safety Measures,(ii)The firm handles less than the minimum guaranteed throughput / the prescribed parameters as fixed by the port.(iii)Lack of supervision over the stevedoring work.(iv)Adopts improper and unsafe handling of packages.(v)Misrepresentation or mis-statement of material facts.(vi)Stevedore being adjudged insolvent or going in liquidation causing obstruction to any work in the Port.(vii)Transfers the Stevedoring operations or Sublets the licence to any other individual or party.(viii)Making payment of illegal gratification by whatever name called or in form of illegal inducement to the workers.(ix)Any Misconduct which in the opinion of the Board warrants such cancellation or suspension.(x)Violates security related rules & instructions like ISPS code compliance etc.(xi)Indulges in illegal/ corrupt practices.(xii)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.Provided that no such licence shall be cancelled or suspended, as the case may be, until holder of the licence has been given a reasonable opportunity for showing cause why his licence should not be cancelled or suspended as the case may be.
