Section 6(f) in The Kandla Port Trust (Licensing of Stevedores) Regulation, 2010
(f)Whenever the Board has to pay compensation to any of its employees or workmen or his dependents under the provisions of the Workmen's Compensation Act or any other law for the time being in force, in consequence of any accident arising out of and/or during the course of work performed by a Stevedore or any employee1s or worker/s for the time being or employed under the stevedore the stevedore shall reimburse the Board any sum so paid. For such purpose, the amount of the compensation as determined under the Workmen's Compensation Act or any other law for the time being in force, shall be taken as binding and conclusive as between the Board and the Stevedores,
