Section 4 in New Mangalore Part Trust (Licensing of Stevedores) Regulation 2009
4. Stevedoring Charges.
- The stevedoring charges are levied by Stevedores from the principals for the stevedoring services which include the charges payable to the Port. The Charges to be collected by the stevedOres from the principals should be left to the parties as per the market forces. The Charges will be on Tonnage basis and not on percentage of labour by taking into account the wage cost of full complement deployed presently which could be tapered off in the long run.
