Section 5 in The Kandla Port Trust (Licensing of Stevedores) Regulation, 2010
5. Production of evidence of capacity to do stevedoring work.
- No Licence to work as a stevedore shall be granted unless the applicant:(a)Produces evidence that he would maintain the input/output norms or handling different commodities as may be laid down by the Chairman from time to time.(b)Produces evidence of his financial standing to meet the obligations to the workers and staff employed on account of wages and compensation under the Workmen's Compensation Act, 1923, Payment of Wages Act, 1936, Industrial Disputes Act, 1947, or any other Law for the time being in force, and give a solvency certificate for Rs.10 lakh,Note: - The vessel owners, vessel operators, steamer agents and importers and exporters would also be eligible for grant of a licence.
