Section 6 in New Mangalore Part Trust (Licensing of Stevedores) Regulation 2009
6. Production of evidence of stevedoring work done.
- No license for stevedoring shall be granted unless the applicant produces evidence for,(i)That he has maintained/would maintain the input/ output norms of handling different commodities as may be laid down by the Board from time to time(ii)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, 1925. Payment of Wages Act, 1936, Industrial Disputes Act 1947, or any other law for the time being in force and makes a deposit of Rs.5.00 Lakhs in cash or any other acceptable security which will be refunded/ discharged after the termination/expiry of the license without any interest.(iii)That he undertakes to have in his employment such minimum staff and have in his possession such minimum gear as may be prescribed by the Board for Undertaking stevedoring efficiently and(iv)That he shall also produce a Bank Guarantee for Rs.5.00 lakhs so as to meet any contingency;Note: Vessel Owners, Vessel operators, Steamer agents and importers and exporters would also be eligible for grant of license.
