Section 2(1) in V. O. Chidambaranar Port Trust (Licensing of Stevedoring and Shore Handling Agents) Regulations, 2018
(1)These regulations shall be applicable for the following activities, namely: -(a)Stevedoring and Shore Handling activities undertaken by the Port or by the licensed Stevedoring and Shore Handling agents or by any other agents under any other name;(b)Stevedoring and Shore Handling by the Build Operate Transfer Terminal Operator as specified in the license agreement;(c)The activities relating to Shore Handling on-shore involving workmen and extending to hook point for export (loading) cargo and from the hook point of import (unloading) cargo involving workmen on-shore or whatever practice prevalent in Ports.
