Section 3 in New Mangalore Part Trust (Licensing of Stevedores) Regulation 2009
3. Scope/Period of Issue/Renewal of Stevedoring License.
- The Stevedoring Policy shall cover the following activities:-(i)Stevedoring undertaken by the Port.(ii)Stevedoring by the licensed stevedore(iii)Stevedoring by the BOT terminal operator as prescribed in the license agreement.(1)The Stevedoring may cover the activities on board involving workmen, extending to hooking for export (loading) cargo and unhooking of import (unloading) cargo or whatever practice prevalent in port.(2)The Chairman may issue stevedoring license for a period of Three years, on application, to persons to act as stevedores at the Port to perform the work of landing and shipping of goods between vessels in the Port and the wharves, piers, quays or docks, belonging to or in the possession of the Board and any other work involved in the stevedoring of vessels within the Port.No Stevedore shall be allowed to work on board any vessels in the Port except under a license issued by the Chairman under these regulations after expiry of six months from the date of notification.The license shall be valid for a period of 3 years from the date of issuance of license.The license will be strictly renewed on the basis of achieving minimum guaranteed throughput/prescribed performance of 50,000 M.T per annum, and as fixed from time to time. There will not be any automatic renewal of the licence. Licence, may be renewed on written application made three months prior to expiry of the licence.
