Section 11 in The Paradip Port Trust (Licensing of Stevedores) Regulation, 1987
11. Whether the applicant has made the following deposits?
(a)Licence fee of Rs. 4,500(b)Earnest Money Deposit of Rs. 5,000(c)Security of Rs. 1.00 lakhs towards liabilities under Workmens' Compensation Act, 1923, Payment of Wages Act, 1936 and Industrial Disputes Act, 1947, etc.(d)Bank Guarantee of Rs. 1.00 lakh to meet contingency valid for the period for which the licence is required under Column 4 of this form.(if so, original to be attached)I affirm that the particulars given are true to the best of my knowledge and belief.I agree to furnish any other information/produce any record for inspection as may be required, to consider the request for grant of licence.I agree to abide by the Paradip Port Trust (Licensing of Stevedores) Regulations, 1987 and to comply with the directions made by the Paradeep Port Trust, from time to time if the licence is issued/ renewed.Signature of applicantPlace :Date :*. Columns 5 and 6 will-not be applicable in case of a fresh applicant or an applicant under probation.Form 'B'(Emblem of Paradip Port Trust)Licence for undertaking stevedoring operation at Paradip Port
