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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(a) in V. O. Chidambaranar Port Trust (Licensing of Stevedoring and Shore Handling Agents) Regulations, 2018

(a)The Tariff Authority for Major Ports shall notify the normative tariff for Stevedoring and Shore Handling activities based on a set of guidelines to be issued by Tariff Authority for Major Ports which shall be the ceiling tariff and in case of any change in role for Tariff Authority for Major Ports in future, the Board or the Competent Authority shall fix and notify the rates based on the same principles.