Section 3 in The Paradip Port Trust (Licensing of Stevedores) Regulation, 1987
3. Issue of Stevedoring Licence.
(1)The Chairman may issue stevedoring licences for a period of two years, on application, to persons to act as Stevedores at the Port to perform the work of landing and shipping of goods between vessels in the Port and the wharves, piers, quays or docks belonging to or in the possession of the Board and any other work involved in the stevedoring of vessels within the Port.(2)Other than the Port Trust no Stevedores shall be allowed to work on board any vessel in the Port except under a licence issued by the Chairman under these regulations.
