Section 2 in The Paradip Port Trust (Licensing of Stevedores) Regulation, 1987
2. Definitions.
- In these regulations unless the context otherwise requires-(i)"Act" means the Major Port Trusts Act, 1963;(ii)"Board" means the Board of Trustees of the Port of Paradip as constituted under the Act;(iii)"Chairman" means Chairman of the Board;(iv)"Form" means Form annexed to these regulations;(v)"Stevedore" means a person or a firm to whom Stevedoring Licence is issued under Regulation 3 includes the Paradip Port Trust which will operate as Stevedore under this regulation.(vi)"Traffic Manager" means the Officer for the time being in charge of the Traffic Department of the Paradip Port Trust and includes the Deputy and Assistant Traffic Managers and any other Officers acting under the authority of the Traffic Manager.
