Section 62 in The Port Of New Mangalore Rules, 1976
62. Registration of steamer agents.
(1)No steamer agent shall work in the Port unless he is in possession of a registration certificate issued by the Conservator.(2)The registration is subject to renewal every year depending on the performance of the agents.(3)The Conservator, may at any time cancel any registration certificate issued under this rule or may suspend the same for such period as may be specified for breach of any of the terms under which such registration is permitted.(4)The registered steamer agents shall be required to open a deposit account for such amount as may be fixed by the Conservator of the Port so as to meet their obligation for prompt payment of port charges for the services rendered to them by the port.
