Section 7 in The Chennai Port Trust (Licensing of Stevedores) Regulations, 2009
7. Validity/Renewal of License.
- (i) The fee for renewal of license shall be a minimum of Rs. 50,000/- for the period of the license which may be revised by the Board from time to time.ii) The Stevedoring license shall be valid for a period of three calendar years. License issued after 1st of January shall be valid till the end of next 2 calendar years from the date of issuance of license.iii) The License will be strictly renewed on the basis of achieving minimum guaranteed throughput/prescribed performance parameters as fixed by the Port.iv) The application for grant/renewal of a Stevedoring license shall be made in form A to the Traffic Manager (Specimen Form A - annexed).v) Every license granted or renewed under these regulations shall be in form B (SpeCimen Form B - annexed).vi) Before issue of renewal of licenses, a report regarding the safety performance and compliance of Dock Safety Statutes shall be obtained from the 'Inspector' declared under the Dock Workers (Safety, Health and Welfare) Act, 1986 which shall be taken into consideration while granting the renewal of the license.If the Stevedore fulfils the required conditions and is eligible for renewal but awaiting safety clearance before expiry of the license period, Port may permit the stevedoring operation by executing an indemnity bond.vii) In the event of loss or defacing of the original license, a duplicate license may be obtained on an application made to the Traffic Manager on payment of Rs. 1000/.viii) The application for renewal of stevedoring license shall be made at least 3 months before the expiry of the license. If the application for renewal is not received within the stipulated period of 3 months, such applications may be accepted on payment of Rs. 1000/- by the Traffic Manager, provided that the application for renewal together with the late fee is received by the Traffic Manager before the actual date of expiry of the license.
