Section 5 in V. O. Chidambaranar Port Trust (Licensing of Stevedoring and Shore Handling Agents) Regulations, 2018
5. Validity and Renewal of Stevedoring and Shore Handling License.
(a)The Stevedoring and Shore Handling license shall be valid for a period of three financial years from the date of issue.(b)The daily performance report on capturing productivity achieved by the Stevedoring and Shore Handling agent in the Form - B shall be submitted by the Stevedoring and shore handling agent to the Traffic department online.(c)The Chairman of the Port Trust shall review the performance of the Stevedoring and Shore Handling agent every month.(d)Compliance of terms and conditions of the license issued to the agents, safety norms followed by the agents shall be monitored by Traffic Manager and a report in this regard to be submitted to the Chairman.(e)Where the Traffic Manager finds any default on the part of Stevedoring and Shore Handling agent, he shall cause to issue a warning in the event of first default and in the event of second default, the license of the Stevedoring and shore Handling Agent shall be liable to be cancelled by the Chairman.(f)At the end of three years, the license shall be renewed on the basis of the performance reports referred to in clause (d).(g)The application for renewal of Stevedoring and Shore Handling Services shall be made three months before the expiry of the existing license period.(h)Delayed renewal applications shall not be accepted and the License shall expire on the expiry date.(i)The application for renewal of Stevedoring and Shore Handling Services shall be made in the Form - A(j)Before issue of renewal of licenses, a report regarding the safety performance compliance of Dock Safety Statutes shall be obtained from the "Inspector" declared under the Dock Workers (Safety, Health and Welfare) Act, 1986 which shall be taken into consideration while issuing the renewal of the License(k)If the Stevedore and Shore handling agent fulfils the required condition and is eligible for renewal but awaiting safety clearance before expiry of the license period, the Port may permit the Stevedoring operation by such agent on execution of Indemnity bond.(l)In case of Stevedores who do not opt for further renewal their security deposit shall be refunded without any interest after adjusting the claims, if any, when the license ceases to operate.(m)The renewal of the Stevedoring and Shore Handling Services License shall be valid for a period of three financial years from the date of renewal .(n)In the event of loss or defacing of the original license, a duplicate license may be obtained on application made to the Traffic Manager on payment of One Thousand rupees.
