Section 5 in The Paradip Port Trust (Licensing of Stevedores) Regulation, 2009
5. Production of Evidence of Stevedoring work done/Capacity to do such work.
- No Licence for stevedoring be granted unless the applicant produces evidence:(a)that he has maintained/would maintain that input/output norms of handling different commodities as maybe laid down by the Board from time to time.(b)That his financial standing allows him to meet the obligations to the workers and staff employed on account of wage and compensation under the Workmen's Compensation Act, 1923 Payment of Wages Act, 1963, Industrial Disputes Act, 1947 or any other law for the time being in force; and makes a deposit of rupees (5) Five lakhs in cash or bank draft which will be refunded after the termination/expiry of the licence.(c)That he undertakes to have in his employment four (4) supervisory staff with minimum of two year of cargo handling experience and that he submits the profiles of his employees along with the application for issue/renewal of license.(d)That he has in his possession such minimum gear as may be prescribed by the Board for undertaking stevedoring efficiently.Note:- The vessel owners, vessel operators, steamer agents and importers and exporters would also be eligible for grant of a licence.
