Section 2 in The Paradip Port Trust (Licensing of Stevedores) Regulation, 2009
2. Definition.
- 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;(ii)'Chairman' means Chairman of the Board;(iv)'Form' means Form annexed in these regulations;(v)'Stevedore' means a person or a firm to whom Stevedoring Licence is issued under Regulation 3 and includes a person who is a Stevedore by virtue of Regulation 10 and who undertakes loading/unloading, stowage of cargo in any form on board the vessels in a port.(vi)'Traffic Manager' means the Officer for the time being in charge or 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.
