Section 4(7) in Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012
(7)Whenever the Board has to pay compensation to any of its employee or workman whether registered or otherwise or his dependents under the provisions of the Workmen's Compensation Act, in consequence of any accident arising out of and during the course of work performed by a stevedore or any employees or workers employed by him for the time being, 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 shall be taken as binding and conclusive as between the Board and the Stevedore.
