Section 4(iii) in The Tuticorin Port Trust (Licensing of Stevedores) Regulations, 2010
(iii)The financial standing of a Stevedore to meet the obligations to the workers and staff employed on account of wage and compensation under the Workmen's Compensation Act, 1923, the Payment of Wages Act, 1936, the Industrial Disputes Act, 1947, or any other law for the time being in force and Deposits security of at least Rs. 5 lakhs which will be refunded / discharged without interest after the termination / expiry of the license after meeting the obligations, if any;
