Section 5 in The Chennai Port Trust (Licensing of Stevedores) Regulations, 2009
5. License For Stevedores/Stevedoring.
- Stevedoring licenses shall be issued by the Chairman, in case the firm fulfils the following criteria:i) It shall be a Company registered under Companies Act or a partnership firm or any other legal entity;ii) The financial standing of a stevedore to meet the obligations to the workers and staff employed on account of wage compensation under the Workmen's Compensation Act, 1923, Payment of Wages Act, 1936, Industrial Dispute Act, 1947, or any other law for the time being in force; and makes a deposit of Rs. 5 lakhs or any other acceptable security which will be refunded without interest/discharged on the termination/expiry of the license after meeting the obligations, if any;iii) The Stevedores shall undertake to provide minimum equipment gear either owned or hired.iv) The Stevedores should undertake to employ at least 4 Supervisory personnel with minimum two years of cargo handling/stowage experience. Their profile has to be enclosed along with the application.v) The fee for issue of Stevedoring license shall be a minimum of Rs. 50,000 for the period of the license which may be revised by the Board from time to time.
