Section 3(2)(c) in The Dock Workers (Regulation Of Employment) Act, 1948
(c)for regulating the recruitment and entry into the scheme of dock workers, [and the registration of dock workers and employers] [ Substituted by Act 8 of 1962, Section 3, for " and their registration" (w.e.f. 1.6.1962).] including the maintenance of registers, the removal, either temporarily or permanently, of names from the registers and the imposition of fees for registration;