Section 6 in The Paradip Port Trust (Licensing of Stevedores) Regulation, 1987
6. Application for grant/renewal of licence.
(1)The application for grant or renewal of stevedoring licence shall be made in Form-A to the Traffic Manager.(2)The applicant shall pay a licence fee of Rs. 4,500 (Rupees four thousand five hundred) only before the licence is issued or renewed. Every licensed stevedore shall deposit a sum of Rs. 5,000 (Rupees five thousand) only as earnest money for the proper performance of work permitted under the licence. The earnest/security money will not carry any interest and will be refunded when the licence ceases to operate after adjusting the claims, if any, of the Board.(3)That the applicant shall also produce a Bank Guarantee for rupees one lakh to be valid during the currency of the Stevedoring licence (not less than 2 years) so as to meet any contingency.(4)Every licence granted or renewed under these regulations shall be in Form B.(5)The application for renewal of stevedoring licence shall be made at least one month before the expiry of the licence. If the application for renewal is not received within the stipulated period of one month, such applications may be accepted on payment of Rs. 50 (Rupees fifty) only by the Chairman :Provided that the application for renewal together with the late fee is received by the Traffic Manager before the actual date of expiry of the licence.(6)Upon receipt of an application in Form 'A' the Chairman may grant or renew a license or refuse grant/renewal of license for reasons to be recorded in writing :Provided further that the applicant will be intimated of such refusal in writing.(7)In the event of loss or defacing of the original licence a duplicate licence may be obtained on an application made to the Traffic Manager on payment of Rs. 100 (Rupees one hundred) only.
