Section 12 in New Mangalore Part Trust (Licensing of Stevedores) Regulation 2009
12. Cancellation/Suspension of Licence.
(a)The Port may at any time suspend or cancel the license issued to a Stevedore for violation of any of the terms of licence or for any reasons listed below when:(b)The CEO of the stevedoring firm has been convicted by the Court of 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.(c)The firm handles less than the minimum guaranteed throughout / the prescribed parameters as fixed by the Port.(d)Violates safety regulations and mandatory Dock Safety measures.(e)Adopts improper and unsafe handling methods.(g)Misrepresents or mistakes of material facts.(h)Adjudged, insolvent or going into liquidation.(i)Causing obstruction to any work in the Port.(k)Transfers the stevedoring operations or subjects the license to any other individual or parties.(l)Violates security related rules & instructions like ISPS code compliance etc.(m)Any misconduct which in the opinion of the Port.(n)warrant such cancellation or suspension.(o)Indulges in illegal/corrupt practices.(p)Violation of safety precautions.(q)Low productivity.(r)Lack of suspension over stevedoring workers.(s)Improper and unsafe handling of packages.(t)Any breach in operation of the Stevedoring at the Port.(u)Non compliance of any statutory provisions applicable to Stevedoring operation at the Port.Provided that no such license shall be cancelled or suspended as the case may be until the holder of the license has been given a reasonable opportunity for showing cause why his license should not be cancelled as the case may be.
