Section 9 in The Tuticorin Port Trust (Licensing of Stevedores) Regulations, 2010
9. Cancellation/Suspension of Stevedoring License.
- The Chairman may at any time suspend for such period as he may deem fit, or cancel the license issued to a Stevedore for violation of any of the terms of the license or for any of the reasons listed below :-(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)violation of safety precautions;(iii)The firm handles less than the minimum guaranteed throughput/the prescribed parameters as fixed by the Port;(iv)lack of supervision over stevedoring workers;(v)improper and unsafe handling of packages;(vi)mis-representation or mis-statement of material facts;(vii)the stevedore being adjudged insolvent or going into liquidation;(viii)causing obstruction to any work in the Port;(ix)sub-letting of work to any other individual or parties;(x)any mis-conduct which, in the opinion of the Board, warrants such cancellation or suspension;(xi)Violates security related rules & instructions like ISPS code compliance etc.(xii)Indulges in illegal/ corrupt practices;Provided that no such license shall be cancelled or Suspended as the case may be until the holder of the license has been given a reasonable opportunity for showing cause why his license should not be cancelled or suspended as the case may be.
