Section 7 in The Tuticorin Port Trust (Licensing of Stevedores) Regulations, 2010
7. Validity/Renewal of license.
- (i) The application for grant or renewal of a stevedoring license shall be made in Form-A to the Traffic Manager.(ii)The applicant shall pay a license fee of Rs. 50,000/- before the license is issued or renewed.(iii)Every license granted or renewed under these regulations shall be in Form-B.(iv)The Stevedoring License shall be valid for a period of three financial years. Licenses issued after 1st April shall be valid till the end of next 2 financial years from the date of issuance of License(v)The License will be strictly renewed on the basis of achieving the throughput fixed by the Board from time to time.(vi)The application for renewal of stevedore license shall be made three months before expiry of the license. Delayed renewal applications will not be accepted and the License will expire in terms on the expiry date.(vii)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 granting the renewal of the License.If the Stevedore fulfills the required conditions and is eligible for renewal but awaiting safety clearance before expiry of the license period, Port may permit the stevedoring operation by executing an indemnity bond.(viii)In the event of loss or defacing of the original license, a duplicate license may be obtained on an application made to the Traffic Manager on payment of rupees one thousand.
