Section 4 in The Tuticorin Port Trust (Licensing of Stevedores) Regulations, 2010
4. Issue of Stevedoring license.
- (i) The Chairman may issue stevedoring license for a period of three years, on application, to a company registered under Companies Act or a partnership firm or any other legal entity for stevedoring in the Port.(ii)No stevedore shall be allowed to work on Board any vessel in the Port except under a license issued by the Chairman under these Regulations.(iii)The financial standing of a Stevedore to meet the obligations to the workers and staff employed on account of wage and compensation under the Workmen's Compensation Act, 1923, the Payment of Wages Act, 1936, the Industrial Disputes Act, 1947, or any other law for the time being in force and Deposits security of at least Rs. 5 lakhs which will be refunded / discharged without interest after the termination / expiry of the license after meeting the obligations, if any;(iv)The Stevedore shall undertakes to have in his employment at least 4 supervisory personnel with minimum 2 years experience and have in his possession such minimum gear as may be prescribed by the Board for undertaking stevedoring efficiently;(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.
