Section 63 in The Port Of New Mangalore Rules, 1976
63. Registration of clearing and forwarding agents.
(1)No clearing and forwarding agent shall be permitted to work in the port and transact shipping business unless he is in possession of a registration certificate issued by the Conservator.(2)The registration is subject to renewal every year depending on the performance of the clearing and forwarding agents.(3)The Conservator, may, at any time, cancel any registration certificate issued under this rule or may suspend the same for such period as may be specified for breach of any of the terms under which such registration is permitted.(4)The registered clearing and forwarding agents shall also be required to open a deposit account with the port for such amount as may be fixed by the Conservator to meet their obligation for the prompt payment of port charges for the services rendered to them by the port.
