Section 8 in V. O. Chidambaranar Port Trust (Licensing of Stevedoring and Shore Handling Agents) Regulations, 2018
8. Stevedoring and Shore Handling Charges.
(a)The Tariff Authority for Major Ports shall notify the normative tariff for Stevedoring and Shore Handling activities based on a set of guidelines to be issued by Tariff Authority for Major Ports which shall be the ceiling tariff and in case of any change in role for Tariff Authority for Major Ports in future, the Board or the Competent Authority shall fix and notify the rates based on the same principles.(b)All customers of V.O.Chidambaranar Port Trust shall be notified on the ceiling tariffs set for Stevedoring and Shore handling activities and the tariff shall be mandatorily displayed on the Port's official website.(c)The Port shall appoint a nodal officer responsible for monitoring of Stevedoring and Shore Handling tariffs and such Officer shall be responsible for handling all complaints on violation of Stevedoring and Shore Handling ceiling tariff.(d)The Port shall charge a royalty as the licence fee for the Stevedoring and Shore Handling licenses.(e)The Port Trust shall fix a per Metric Tonne royalty rate uniformly to be paid by all licensees as fixed by the Board.
