Section 5(f) in The Paradip Port Trust (Licensing of Stevedores) Regulation, 1987
(f)Whenever the Board has to pay compensations to any of its employees or workers or his dependants under the provisions of the Workmen's Compensation Act, 1923, in consequence of any accident arising out of, and during the course of work performed by a Stevedore or any employee or worker employed by him, the Stevedore shall reimburse the Board any sum so paid and for such purpose, the quantum of the compensation as determined under the Workmens Compensation Act, 1923, shall be taken as binding and conclusive between the Board and the Stevedores;
