Section 9 in The Kandla Port Trust (Licensing of Stevedores) Regulation, 2010
9. Cancellation, suspension of licence.
- The Chairman may at any time suspend for such a period as it may deem fit, or cancel the licence issued to a stevedore or violation of any of the terms of the licence or for any of the reasons listed below when :-(i)The CEO of the stevedoring firm has been convicted by the Court of any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months and a period of five years has not elapsed from the date of expiry of the Sentence.(ii)The firm handless less than the minimum guaranteed through put/the prescribed parameters as fixed by the Port.(iii)Violates safety, regulations and mandatory Dock Safety measures.(iv)Lack of supervision over stevedoring workers.(v)Adopts improper and unsafe handling methods.(vi)Misrepresents or misstates of material facts.(vii)The stevedore being adjudged insolvent or going into liquidation.(viii)Causing obstruction to any work in the Port.(ix)Transfers the stevedoring operations or sublets the license to any other individual or parties.(x)Any misconduct which in the opinion of the Board warrant such cancellation or suspension.(xi)Violates security related rules and instruction like ISPS code compliance etc.(xii)Indulges in illegal/corrupt practices.No stevedoring licence shall be cancelled or suspended until the Stevedore has been given a reasonable opportunity for showing cause why his license should not be cancelled or suspended and after recording reasons for which cancellation or suspension as the case may be.
