Section 88 in The Port Of New Mangalore Rules, 1976
88. Issue of licences to hawkers.
- No person shall hawk or sell goods within the port or on board any vessel within the port without a licence from the Traffic Manager and for this purpose, the Traffic Manager may issue licences to persons which shall be renewable yearly; provided that such persons shall obtain the prior approval in writing of the Collector of Customs and that such licence shall not entitle the holders to go on board any vessel in the port without the permission of the master, owner or agent of such vessel.
