Section 4 in The Paradip Port Trust (Licensing of Stevedores) Regulation, 1987
4. Production of evidence of stevedoring work done.
- (i) No licence for stevedoring be granted unless the applicant produces evidence for-(a)that a Shipping Company, Charterer of Ship, owner of cargo has entered into or is prepared to enter into a contract for stevedoring with him;(b)that he was maintained/would maintain the input/output norms of handling different commodities as may be laid down by the Board from time to time;(c)that his financial standing to meet the obligations to the workers and staff employed on account of wage and compensation under the Workmen's Compensation Act, 1923, Payment of Wages Act, 1936, Industrial Disputes Act, 1947 or any other law for the time being in force; and makes a deposit of rupees one lakh in cash or any other acceptable security which will be refunded discharged after the termination/expiry of the licence;(d)that he undertakes to have in his employment such minimum staff and have in his possession such minimum gear as may be prescribed by the Board for undertaking stevedoring efficiently;(e)condition 'a' above is not applicable for a new applicant who will be on probation for a period of 4 years within which he can compete with existing stevedores and establish in his business.(ii)The vessel owners including container and steamer agents who have been operating in a Port for five years or more would be eligible for grant of a licence.
