Section 4 in The Kandla Port Trust (Licensing of Stevedores) Regulation, 2010
4. Issue of stevedoring licenses.
- (i) The Chairman may issue stevedoring licenses for the period for three years on application of persons to act as stevedores as the Port to perform the work of loading and shipping of goods between vessels in the Port and the wharves, piers, quays or Docks belonging to or in the possession if the Board and any other works involved in the stevedoring of vessels within the Port.(ii)No stevedore shall be allowed to work on Board any vessel in the Port except under a license issued by the Chairman under these regulations.(iii)The stevedoring licenses shall be issued to the firms fulfilling the following criteria:(a)It shall be a Company registered under Companies Act or a partnership firm or any other legal entity.(b)It shall deposit security of Rs. 5 lakhs.(c)Stevedores shall undertake to provide minimum equipment/gear either owned or hired,(d)The Stevedores should undertake to employ at least 4 Supervisory personnel with minimum two years of cargo handling/ stowage experience. Their profile has to be enclosed along with the application.(e)The fee for issue/renewal of license shall be Rs. 50,000 for the period of the license which may be revised from time to time.
