Section 3 in V. O. Chidambaranar Port Trust (Licensing of Stevedoring and Shore Handling Agents) Regulations, 2018
3. Definitions.
- In these regulations, unless the context otherwise requires, -(i)"Act" means the Major Port Trusts Act, 1963 (38 of 1963) ;(ii)The applicant shall be a company registered under Companies Act, 2013(18 of 2013) or a partnership firm.(iii)"Board" means the Board of Trustees of the Port of V. O. Chidambaranar constituted under the Act ;(iv)"Chairman" means Chairman of the Board;(v)"Form" means the forms annexed to these regulations;(vi)"Stevedoring" means loading and unloading and stowage of cargo in any form on-board the vessels in Port;(vii)"Shore Handling" means arranging and receiving the cargo to or from the hook point, inter modal transport from Wharf to stack yard and vice versa and also receiving and delivering of cargo from or to wagons or trucks; and(viii)"Traffic Manager" means the Officer for the time being in charge of the Traffic Department of the V. O. Chidambaranar Port Trust.
