Section 15(f) in Cochin Port Trust (Licensing of stevedoring and shore handling) Regulations, 2019
(f)Whenever the Board has to pay compensation to any of its employees or workers or his dependents under the provision of the Employee's Compensation Act,1923, in consequence of any accident arising out of and during the course of work performed by a stevedore and shore handling agent or any of its employees and workers, the stevedoring and shore handling agent or any of its employees and workers, the stevedoring and shore handling agent shall reimburse the Board any sum so paid for any such purpose. The quantum of compensation as determined under the workmen's Compensation Act, 1923, shall be taken as binding and conclusive between the Board and the stevedoring and shore handling agent;
