Section 8 in New Mangalore Port Trust (Licensing of stevedoring and shore handling) Regulation, 2019
8. Performance Standards and tariff for stevedoring and shore handling activities.
(1)The Board shall from time to time specify the performance standards to be followed by the agents for carrying out stevedoring and shore handling activities in the port.(2)The Board may, for the purpose of encouraging compliance with the performance standards specified by it, fix incentives for the agents and specify penalty for non-performance and may publish monthly summary of performance achieved by the agents on its website.(3)The tariff authority shall, on the basis of performance standards specified by the Board under sub-regulation (1), fix and notify tariff separately for mechanized and manual operations of stevedoring and shore handling activities in the port and such tariff shall be the ceiling rates applicable in the port.(4)While notifying the tariff under sub-regulation (3), the tariff authority shall also notify the performance standards specified by the Board under sub-regulation (1).(5)No agent shall charge tariff exceeding the ceiling rates notified by the tariff authority.(6)A nodal officer appointed by the Chairman shall be responsible for -(a)ensuring compliance of the stevedoring and shore handling tariffs by the agents;(b)examine complaints received on violation of tariff notification or imposition of higher charges than the ceiling rates; and(c)submit report to the traffic manager on the contraventions committed by any agent.
