Section 10 in Cochin Port Trust (Licensing of stevedoring and shore handling) Regulations, 2019
10. Duties and responsibilities of agents.
- Every agent shall perform the following duties and have the following responsibilities, namely-(a)submit to the traffic department a daily performance report online;(b)comply with applicable safety norms specified under any law for the time being in force in relation to his activity;(c)indemnify the Board against all third party claims arising out of his operations;(d)ensure that the casual workers deployed by him are covered by the insurance policy and other benefits under applicable law;(e)if any gear, plant or any other property of the Board is damaged in the course of stevedoring and shore handling operations, he shall compensate the Board for such loss or damage;(f)ensure compliance with the terms and conditions of the licence;(g)achieve the performance standards fixed by the Board from time to time;(h)shall pay all the dues of the port; including charges for services availed from the registered cargeo handling workers and the interest as specified in the scale of rates.(i)shall publish the tariff charged by it, which shall not exceed the ceiling rates fixed by tariff authority and upload the same on its website;(j)ensure publication of its tariff on the website of the Board;(k)impart training on a periodical basis in modern methods of cargo handling in the Personnel deployed for stevedoring and shore handling activities for improving the productivity, efficiency and safety in handling stevedoring and shore handling activities.
