Section 8 in The Paradip Port Trust (Licensing of Stevedores) Regulation, 2009
8. Suspension of Licenses.
(1)The Chairman may, at any time, suspend for such period as it may deem fit, or cancel the licence issued to a Stevedore for violation of any of the terms of the licence or for any of the reasons listed below:(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 year has not elapsed from the date of expiry of the sentence.(ii)The firm handles less than the minimum guaranteed through out the prescribed parameters as fixed by the port.(iii)Violates safety regulations and mandatory Dock Safety measures.(iv)Adopts improper and unsafe handling methods.(v)Adjudged insolvent or going into liquidation.(vi)Lacks supervision over stevedoring workers.(vii)Causes obstruction to any work in the port.(viii)Mis-represents of mis-states of materia1 facts.(ix)Transfers the stevedoring operations or Sub-lets the licence to any other individual or parties.(x)Any misconduct which in the opinion of the Chairman warrants such cancellation or suspension.(xi)Indulges in any illegal/corrupt practices.(2)No Stevedoring Licence shall be cancelled or suspended until the Stevedore has been given a reasonable opportunity for showing cause why his licence should not be cancelled or suspended and after recording of reasons for such cancellation of suspension.
