Section 5 in Cochin Port Trust (Licensing of stevedoring and shore handling) Regulations, 2019
5. Criteria for issue of License.
- A licence for carrying out the stevedoring and shore handling activities may be issued to an applicant who fulfills the following criteria, namely:-(a)the applicant is a Company registered under the Companies Act, 2013 (18 of 2013) or a partnership Firm or any other legal entity;(b)the applicant has employed, or submits an undertaking to employ, at least six supervisory personnel possessing minimum of two years' of experience in cargo handling or stowage;(c)the applicant possesses equipment and gears required for stevedoring activities and shore handling activities, as specified by the Board;(d)the applicant is willing to deposit interest-free refundable security deposit of rupees five lakhs or such higher amount, as the Board may fix, from time to time, to meet any contingency.
