Section 8 in The Paradip Port Trust (Licensing of Stevedores) Regulation, 1987
8. Suspension of Licences.
(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.(2)No Stevedoring licence shall be cancelled or suspended until the Stevedore has been given a reasonable opportunity for showing cause why his licence should not be cancelled or suspended and after recording of reasons for such cancellation or suspension.
