Section 10 in V. O. Chidambaranar Port Trust (Licensing of Stevedoring and Shore Handling Agents) Regulations, 2018
10. Cancellation or Suspension of license.
(a)The Port may at any time suspend or cancel the license issued to a Stevedores and Shore Handling agent for violation of any of the terms of license or for any of the following reasons, namely:-(i)The Chief Executive Officer of the Stevedore and Shore Handling Agency has been convicted by any court of law for 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.(ii)The Agency is found to be charging higher than the ceiling tariff fixed for Stevedore and Shore Handling activities in the Port.(iii)The firm does not achieve the performance standards specified in the license on an average over a period of three month.(iv)In case of violation of safety regulations and mandatory Dock Safety measures.(v)In case of adopting improper and unsafe handling methods. (vi) In case of misrepresentation or misstatement of material facts.(vii)The Agency is adjudged insolvent or going into liquidation.(viii)Transfer of the Stevedoring operations or subletting of the license to any other person.(ix)In case of violation of security related rules and instructions code compliance.(x)Any other misconduct which in the opinion of the Chairman warrant such cancellation or suspension.(xi)In case of indulging in illegal or corrupt practices.(xii)In case of non adherence to labour laws.(b)No such license shall be cancelled or suspended under this regulation, as the case may be, until the holder of the license has been given a reasonable opportunity of being heard.
