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Union of India - Section

Section 15 in New Mangalore Port Trust (Licensing of stevedoring and shore handling) Regulation, 2019

15. Refund of security deposit.

- The security deposit is liable to be refunded to the agent, after making adjustments of the claims of the Board, if any, in the following circumstances, namely: -
(a)on the expiry of the period of licence and no application has been made for renewal;
(b)on the refusal of the application for renewal of licence;
(c)on cancellation of licence; and
(d)If the agent desires to foreclose the licence issued to him and makes an application in writing to the Chairman for foreclosure and refund of security deposit.
  Form - ANew Mangalore Port TrustTraffic DepartmentPanambur, Mangalore - 575 010
Application Form For Issue or Renewal of Stevedoring and Shore Handling Licence Under The New Mangalore Port Trust (Licensing of Stevedoring and Shore Handling) Regulation, 2019.
Sl. No. Description Details To Be Filled By The Applicant
1 Name of the applicant  
2 Whether the applicant is a company registeredunder the Companies Act, 2013 or a partnership firm or has anyother legal entity (documentary proof to be attached)  
3 Address for Communication  
4 Applicant's PAN No. or TIN No.  
5 Applicant's GSTIN No.  
6 Contact number of applicant  
7 Name of the person to be contacted and mobileNo.  
8 E-mail and fax No. of the applicant  
9 Period for which licence is required  
10 Name(s) of the steamship or company or chartererof ship or owner of cargo, with whom the contract for stevedoringand sore handling of cargo is finalized or is proposed to beentered in to (enclose copy of contract). Approximate tonnage foreach party is to be indicated.  
11 Previous experience in stevedoring activitiesand shore handling activities (enclose proof of the cargo andtonnage handled in the previous three years)  
12 Whether the applicant has financial capabilityto meet any obligation that may arise on account of payment ofcompensation under the Employee's Compensation Act, 1923 (enclosesolvency certificate for rupees ten lakhs from the banker to showfinancial capabilities and income tax returns of previous threeyears).  
13 Whether the applicant possesses equipment andgears required for stevedoring activities and shore handlingactivities (enclose list of equipment and gears with safetycertificate)  
14 Whether the applicant has employed or is willingto give an undertaking to employ at least six supervisorypersonnel possessing minimum two years' of experience in cargohandling and stowage required for undertaking the stevedoringactivities and shore handling activities (enclose list ofemployees, their detailed profile including work experience)  
15 Whether the applicant has made payment ofapplication fee as specified in regulation 6/ regulation 7 to theFinancial Adviser and Chief Accounts Officer of the Board forissue / renewal of license (enclose proof of payment)  
16 In the event of issue of license, whether theapplicant is willing to pay security deposit as specified inregulation 6.  
17 Whether the applicant has cleared all dues inrespect of earlier transactions, if any, with the Board (enclosecopies of no due certificates from the concerned authorities ofthe Board)  
18 In case of renewal of licence, enclose safetyclearance certificate granted by inspector of dock safety. Ifnot, enclose duly executed original indemnity bond as in Form -C.  
I/We, affirm that the particulars given above are true to the best of my /our knowledge and belief.I/ We, agree to pay the royalty amount as license fee as specified by the Board, charges payable to the registered cargo handling workers and charges for any other services of the Board availed by me/us for undertaking stevedoring and shore handling operations at New Mangalore Port.I/we, agree to furnish any other information / produce any record for inspection as may be required by the concerned authority for issue / renewal of licence.I/We, agree to abide by the New Mangalore Port Trust (Licensing of Stevedoring and Shore Handling) Regulation, 2019, as amended from time to time and to comply with the directions issued by the Board from time to time, if the licence is issued or renewed in my / our favour.I/We, hereby declare that, I/We have not been convicted for any offence involving moral turpitude and enclosed the certificate as in Appendix-I.I/We, hereby undertake that, I/We shall charge the rates for services rendered not exceeding the ceiling rates notified by the tariff authority.Place :Date :signature of applicant with office sealAppendix-IDeclarationI,...................................................the chief executive officer of the.................................................. (name of the applicant) hereby declare that the directors, chief executive officer, partners and proprietors of the firm or management are:
(a)not convicted by the Court for any offence involving moral turpitude;
Or
(b)convicted by the Court for an offence involving moral turpitude, but a period of five years has elapsed from the date of expiry of sentence. (details of the name and designation of the person who has been convicted, nature of offence, date of sentence, period of imprisonment, etc., shall be furnished by the chief executive officer.)
SignatureSeal of the Company*Strikeout option (a) or (b) as the case may beForm - BLicence For Undertaking Stevedoring and Shore Handling Activities At New Mangalore Port TrustIssued under New Mangalore Port Trust (Licensing of Stevedoring and Shore Handling) Regulation, 2019(Non Transferable)Licence No..............