Section 4(c) in The Paradip Port Trust (Licensing of Stevedores) Regulation, 1987
(c)that his financial standing to meet the obligations to the workers and staff employed on account of wage 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 makes a deposit of rupees one lakh in cash or any other acceptable security which will be refunded discharged after the termination/expiry of the licence;
