Section 7 in The Kandla Port Trust (Licensing of Stevedores) Regulation, 2010
7. Applications for grant/renewal of licence.
(1)The application for grant of renewal of stevedoring license shall be made in Form 'A' to the Traffic Manager.(2)The Applicant shall pay as licence fee of Rs 50,000 (Rupee Fifty Thousand only) or any other amount determined by the board before the licence is issued or renewed.(3)Every licence granted or renewed under these regulations shall being in Form 'B'.(4)The application for renewal of stevedore licence shall be made at least three months before the expiry of the licence. If the application for renewal is not received within the stipulated period of three months, such applications may be accepted on payment of Rs. 500 (Rupees Five Hundred only) by the Chairman :Provided that the application for renewal together with late fee is received by the Traffic Manager before the actual date of expiry of the licence.(5)In the event of loss or defacing of the original licence, a duplicate licence may be obtained on an application to the Traffic Manager on payment of Rs 1,000 (Rupees One Thousand Only).(6)Change in name constitution etc. to be communicated:(i)Where the stevedore is a firm or company, it shall immediately communicate to the Chairman any change in the Director, Managing Director or partners, as the case may be, with a copy of the documents in support of such change.(ii)Any, change in the name, title or constitution or a firm or company holding a stevedoring licence shall be communicated to the Chairman forthwith. The firm or company undergoing such as change shall submit a fresh application for the grant or new licence provided that the Chairman may allow such a firm or company to carry on business till a decision is taken on such fresh application.
