Section 8(1) in The Paradip Port Trust (Licensing of Stevedores) Regulation, 1987
(1)The Chairman may at any time suspend for such period as it may deem fit, or cancel the licence issued to a Stevedore for violation of any of the terms of the licence or for any of the reasons listed below.(i)violation of safety precautions;(ii)low productivity;(iii)lack of supervision over stevedoring workers;(iv)improper and unsafe handling packages;(v)misrepresentation or misstatement of material facts;(vi)the Stevedores being adjudged insolvent or has gone into liquidation;(vii)on the Stevedore, being charged of a criminal offence;(viii)causing obstruction in any work in the port;(ix)sub-letting of work to other parties;(x)any misconduct which in the opinion of the Chairman warrants such cancellation or suspension.
