Section 9 in New Mangalore Port Trust (Licensing of stevedoring and shore handling) Regulation, 2019
9. Payment of Royalty.
(1)The Board shall, in respect of the licence issued by it, charge a royalty as the licence fee on per ton basis fixed by the Board and no discrimination shall be made in charging such royalty for the same type and quantity of cargo handled by the agents.(2)Every agent shall be liable to pay royalty in advance, prior to calling of the vessel, on the basis of import general manifest quantity, in case of import and on the basis of the quantity declared by the vessel's agent or exporter or export general manifest, in case of export and the actual royalty payable shall be calculated after completion of the vessel's operation based on the total quantum of cargo handled by the agent.(3)The difference in amount of royalty, if any, shall be payable within ten days from the date of raising of the bill and in case of delay in payment of royalty, interest shall be payable as specified in the scale of rates of the port;(4)The Board may consider the waiver of royalty in following circumstances, namely:-(a)cargo handled by the agents during the period of strike called by the registered cargo handling workers of the port;(b)relief cargo handled during the natural calamities;(c)defence cargo handled during the emergencies and war like situations;(d)if such direction is issued by the Government.
