Section 6 in New Mangalore Port Trust (Licensing of stevedoring and shore handling) Regulation, 2019
6. Issue of licence.
(1)Any person who desires to obtain a licence under these regulations for carrying out the stevedoring and shore handling activities may, at any time, submit an application online in the format available on the website of the Board, or in writing to the Chairman in Form-A, along with the documents specified therein and a fee of rupees fifty thousand or such higher fee, as the Board may fix, from time to time.(2)If the Chairman is satisfied that the applicant fulfills the criteria specified under regulation 5, he may issue licence to the applicant in Form - B or otherwise communicate the order of refusal to the applicant.(3)The licence shall be issued under sub-regulation(2) on payment of security deposit specified in clause (d) of regulation 5.
