Section 7(3) in New Mangalore Port Trust (Licensing of stevedoring and shore handling) Regulation, 2019
(3)The licence is liable to be renewed if the applicant fulfills the following conditions, namely: -(a)has complied with the terms and conditions of the licence;(b)has handled a minimum of 50,000 metric tonne of cargo per annum or such other volume of cargo, as the Board may fix, from time to time;(c)has complied with the performance standards notified by the tariff authority;(d)has complied with the safety norms and such compliance has been certified by the inspector appointed under the Dock Workers (Safety, Health and Welfare) Act, 1986 (54 of 1986) in the report submitted to the Chairman.
