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Union of India - Section

Section 17 in Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012

17. Repeal and Saving.

- The Bombay Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 1979 read with the Bombay Port Trust (Licensing of Stevedores and Allied Matters) Amendment Regulations, 1989 are hereby repealed. Notwithstanding such repeal, anything done or any action taken under the Bombay Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 1979 and the Bombay Port Trust (Licensing of Stevedores and Allied Matters) Amendment Regulations, 1989 shall be deemed to have been done or taken under the corresponding provisions of these Regulations.Form 'A'Mumbai Port Trust[See Regulation 6(i)]Application for Grant/ Renewal of Stevedoring Licence
1. Name of the firm/individual (Article of Ownership/ partnershipto be produced for the grant of fresh licence) :
2. Full Address :
3. Year/s for which licence is required :
4. Whether the applicant has entered into a contract with Vesselowners/Charterer of ships/owner of cargo for stevedoring thevessels calling at this Port (Proof of contract for the period tobe produced) :
5. Financial capability (Proof of financial capability to meetthe obligations to labour on account of wages and compensationunder Workmen's Compensation Act etc. from their Bankers to beproduced in the case of grant of fresh licence) :
6. Whether the applicant is willing to acquire/maintain minimumgear prescribed under the Regulations (list of minimum gear is tobe furnished) :
7. Whether the applicant is willing to employ/has in hisemployment such minimum staff prescribed under the Regulations(minimum requirement of staff furnished in the list attached.Details of staff employed shall be furnished) :
8. Previous experience in the field :
9. Whether the applicant has cleared all the dues on account oftransactions he had with the Mumbai Port Trust (Clearancecertificate to be produced) :
10. Whether licence fee has been paid If so, the receipt should beproduced (payment of licence fee in case of renewal shall be madein advance under the Rules) :
I agree to pay on advice the fee prescribed for the grant of fresh Stevedoring Licence.If the Licence is granted/renewed, I will abide by the Regulations, Rules and Conditions as may be prescribed or comply with any other directions issued from time to time by the Mumbai Port Trust.---------------------------------------Signature of the ApplicantPlace : MumbaiDated :
(a)The applicant shall furnish/produce any other information or records as may be required by the Mumbai Port Trust to consider his request for the grant of licence.
(b)The grant of licence shall be entirely at the discretion of the Mumbai Port Trust.
(c)The applicant should fulfil the requirements at items (6) and (7) before the grant of the licence.
(d)While applying for the grant of fresh licence or renewal of licence, the applicant may strike off the words/lines whichever not applicable.
Form 'B'Mumbai Port Trust[See Regulation 6(iii)]Licence to Stevedore Vessels in the DocksNot TransferableYear _________ 20 - 20No. _______This is to Notify that _____________________________________ carrying on business in the firm name and style of ______________________________________ Stevedore in accordance with the Mumbai Port Trust (Licencing of Stevedores and Allied Matters) Amendment Regulations, 2012 is/ are hereby licenced by the Chairman, Mumbai Port Trust, as Stevedore in discharging and loading, stuffing and destuffing of cargoes upto ____ but subject to and in conformity with the Docks Regulations in force from time to time and the provisions of the Mumbai Port Trust (Licencing of Stevedores and Allied Matters) Amendment Regulations, 2012 and subject to the conditions mentioned hereinbelow.Traffic ManagerDate _______Mumbai Port TrustConditions: Stevedores in their capacity as Employers shall be held responsible for non performance/ malfeasance/ misfeasance by their Supervisory staff and work people. Any infringement or disregard of any kind of the provisions of the Docks regulations, Stevedoring Regulations shall be viewed seriously and penalties shall be imposed which may include suspension/withdrawal of licence.