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Union of India - Section

Section 16 in The Chennai Port Trust (Licensing of Stevedores) Regulations, 2009

16. Repeal and Savings.

- The Madras Port Trust (Licensing of Stevedores) Regulations 1987 procedures, practices and customs corresponding to these regulations and in force immediately before the commencement of these regulations are hereby repealed.Provided that any order made or action taken under the regulations, procedures, practices, and customs so repealed shall be deemed to have been made or taken under the corresponding provisions of these regulations.Form-AChennai Port TrustToThe Traffic Manager,Chennai Port Trust.Application form for the grant/renewal of stevedoring licence
1 Name of the applicant :  
2 Whether individual, firm or company (Article ofpartnership/company to be produced) :  
3 Full Address :  
4 Year/s for which license is required :  
5 Name/s of the Steamship Company/Charteror ofships/owner of cargo, with whom the contract for stevedoringtheir vessel/cargo subsists or is proposed to be entered.(Proofof contract for the period covered is to be appended. Theapproximate tonnage for each party is to be indicated.) :  
6 Previous experience in the field(The cargoand tonnage stevedored in the previous 3 years to be furnished) :  
7 Amount of Financial ability to meet theobligations on account of wages compensation under Workmen'sCompensation Act, etc,(A Certificate from the bankers as tothe financial ability and Income Tax Clearance Certificate to beproduced.) :  
8 Whether the applicant has/is willing to acquiregear for stevedoring the contracted vessel/cargo?(List ofgear with necessary certificate to be furnished) :  
9 Whether the applicant has/is willing to have inhis employment adequate staff with experience and conversant withRules and Regulations (A list of the Staff and their experienceto be furnished) :  
10 Whether the applicant has cleared all theamounts, if any, on account of transactions he had with theChennai Port Trust/Chennai Dock Labour Board/Chennai StevedoresAssociation? :  
11 Whether the license fee and the earnest moneydeposit has been made?(The receipt for the payment is to beattached. The license fee and the deposit will be refunded if thelicense is not issued/renewed). :  
12 Whether the applicant has deposited a sum of Rs.5 lakhs in cash or any other acceptable security? :  
I affirm that the particulars given are true to the best of my knowledge.I agree to furnish any other information/produce any record for inspection as may be required to consider the request for grant of license.I agree to abide by the Chennai Port Trust (Licensing of Stevedores) Regulations 2009 and to comply with any other conditions made by the Chairman from time to time, if the license is issued /renewed.Signature of Applicant.Place:Date:N.B.: The grant/renewal of license will be entirely at the discretion of the Chairman.