Section 5 in Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012
5. Submission of Application.
- (i) The application for grant/renewal of a stevedoring licence shall be made in Form 'A'.(ii)The applicant shall pay a licence fee of Rs. 50,000 or such fee as may be decided by the Chairman from time to time before the licence is issued or renewed. Every licenced stevedore shall deposit a sum of Rs. 50,000 as Earnest Money for the proper performance of the work permitted under the licence. The Earnest Money shall not carry any interest and will be refunded when the licence ceases to operate after adjusting claims, if any, to the Board(iii)Every licence granted or renewed under these regulations shall be in Form 'B'.(iv)Applications for renewal of the licence shall be made at least three months before the expiry of the licence. If an application for the renewal is not received within the stipulated period, the application may be accepted on payment of a late fee of Rs.500 for each day of delay, or such fee as may be prescribed by the Chairman from time to time, provided the application for renewal, together with such late fee is received by the Traffic Manager before the actual date of expiry of the licence.(v)In the event of loss or defacing of the original licence, the stevedore may apply to the Traffic Manager for a duplicate licence alongwith a copy of police complaint and on payment of Rs. 1000.
