Section 5 in New Mangalore Part Trust (Licensing of Stevedores) Regulation 2009
5. License for Stevedores/Stevedoring.
- Stevedoring licenses shall be issued by the Port, In case the firm fulfils the following criteria:(i)It shall be a company or firm registered under the Companies Act 1952 or an establishment registered under any of other legal entity.(ii)Shall deposit an amount of Rs.5.00 lakhs as Security deposit.(iii)The Stevedores shall be liable, to provide minimum equipment/gear either owned or hired,(iv)The Stevedores should undertake to employ at least 4 Supervisory personnel with minimum two years of cargo handling/stowage experience. Their profile have to be enclosed along with the application.(v)The fee for issue/renewal of license shall be minimum of Rs.50,000 (Fifty thousand only) for the period of the license which may be revised from time to time and be fixed by the New Mangalore Port Trust.The Stevedores shall undertake to provide minimum equipment/gear either owned or hired.
