Section 4 in V. O. Chidambaranar Port Trust (Licensing of Stevedoring and Shore Handling Agents) Regulations, 2018
4. Issue of Stevedoring and Shore Handling License.
(a)The application for issue of Stevedoring and Shore Handling Licence shall be made by an applicant in Form- A along with requisite documents.(b)The Stevedoring and Shore Handling Licence shall be issued on the basis of royalty on the normative tariff fixed by Tariff Authority for Major Ports for handling of different cargo items, within the Port and this tariff shall be the ceiling tariff.(c)The applicant may charge the rates from their Principals not exceeding the ceiling tariff fixed by Tariff Authority for Major Ports under clause (b).(d)The financial standing of an applicant shall be able to meet the obligations on account of wage and compensation under the Workmen's Compensation Act, 1923 (8 of 1923), the Payment of Wages Act, 1936 (4 of 1936), the Industrial Disputes Act, 1947(4 of 1947), or any other law for the time being in force arising in regard to the workers and staff employed by such Agent.(e)The applicant shall deposit a security deposit of five lakhs rupees which shall be refunded or discharged without interest after adjusting the claims, if any, when the licensee ceases to operate.(f)The applicant shall undertake to have in its employment at least six supervisory personnel with minimum two years experience in cargo handling operations and their profiles have to be enclosed along with the application.(g)The fee for issue or renewal of Stevedoring and Shore Handling License shall be fifty thousand rupees plus applicable taxes for the period of one year or part of a year.(h)No applicant shall be allowed to work in the Port premises except under a license issued by the Chairman under these regulations.(i)The Chairman may issue Stevedoring and Shore Handling license for a period of three years.
