Section 7 in The Paradip Port Trust (Licensing of Stevedores) Regulation, 2009
7. Application for grant/renewal of licence.
(1)The application for grant or renewa1 of Stevedoring license shall be made in Form-A to the Traffic Manager.(2)The applicant shall pay a licence fee of Rs. 50,000 (Rupees fifty thousand) only before the licence is issued or renewed. Every licenced stevedore shall deposit a sum of Rs. 5,00,000 (Rupees five lakhs) only as security deposit for the proper performance of work under the license. The Security deposit will not carry any interest and will be refunded after the licence is cancelled/surrendered/expired and after adjusting the claims, if any, due to the board.(3)Every licence granted or renewed under these regulations shall be in Form-B.(4)The application for renewal of stevedoring licence shall be made at least three months before the expiry of the licence.If the application for renewal is not received within the stipulated period of three months such applications may be accepted on payment of late fee of Rs. 50 (Rupees fifty) only by the Chairman:Provided that the application for renewal together with the late fee is received by Traffic Manager before the actual date of expiry of the licence.(5)Upon receipt of an application in Form 'A' the Chairman may grant/renew a licence or refuse grant/renewal of licence for reasons to be recorded in writing.(6)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. 100.00 (Rupees one hundred only).(8)Change in name, constitution, etc. be communicated:(1)Where the Stevedore is a firm of a Company it shall immediately communicate to the Chairman about any change in the Director, Managing Director or Partners, as the case may be with a copy of the document in support of such change.(2)Any change in the name, title or constitution of a firm or a company holding a Stevedoring Licence shall be communicated to the Chairman forthwith. The firm or Company undergoing such a change shall submit a fresh application for the grant of new licence:Provided that the Chairman may allow such firm or company to carry on business till a decision is taken on such from application.
