Section 12 in V. O. Chidambaranar Port Trust (Licensing of Stevedoring and Shore Handling Agents) Regulations, 2018
12. Deployment of workers from Port/CHD/License Holder or outside.
(a)Existing practice of deploying Port labour by Stevedoring and Shore Handling Services agents may continue and in case, the Port is unable to supply the requisite workers against the requisition placed by Stevedores and Shore Handling agent, the Port may allow the Stevedoring and Shore Handling Services agent to make their own arrangement for this purpose.(b)No notional booking or levying of charges shall be made and agents shall not be levied any charges for labour, in case the Port Trust does not supply the labour.(c)The Stevedore and Shore Handling Agent shall undertake to pay the workers engaged by him wages in accordance with the terms of wage settlement arrived at between the Central Government and the Federations of Port and Dock Workers.
