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Central Acts and Rules Amended and Updated
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      • 1. Short title and application.
      • 2. Fees payable.
      • 3. Payment of travelling allowance.
      • 4. Payment of certain allowances to a Trustee who is a Government servant.
      • 1. Short title and application.
      • 2. Frequency of meetings of Board and place of meetings thereof, etc.
      • 3. Calling of special meetings.
      • 4. Circulation of agenda, etc.
      • 5. Discussion of items not included in the agenda.
      • 6. Poll.
      • 7. Minutes of the meeting.
      • 8. Adjournment of meetings.
      • 1. Short title and application.
      • 2. Fees payable.
      • 3. Payment of travelling allowance.
      • 4. Payment of certain allowance to a Trustee who is a Government servant.
      • 1. Short title and application.
      • 2. Frequency of meetings of Board and place of meetings thereof.
      • 3. Calling of special meetings.
      • 4. Circulation of agenda, etc.
      • 5. Discussion of items not included in the agenda.
      • 6. Poll.
      • 7. Minutes of the meeting.
      • 8. Adjournment of meetings.
      • 1. Short title and application.
      • 2. Fees payable.
      • 1. Short title and application.
      • 2. Frequency of meetings of Board and place of meetings thereof.
      • 3. Calling of special meetings.
      • 4. Circulation of agenda etc.
      • 5. Discussion of items not included in the agenda.
      • 6. Poll.
      • 7. Minutes of the meeting.
      • 8. Adjournment of meetings.
      • 1. Short Title.
      • 2. Definitions.
      • 3. Scope.
      • 4. Stevedoring Charges.
      • 5. License For Stevedores/Stevedoring.
      • 6. Change in Name, Constitution, etc. to be communicated.
      • 7. Validity/Renewal of License.
      • 8. Duties and Responsibilities of a Stevedore.
      • 9. Cancellation/Suspension of License.
      • 10. Appeal.
      • 11. Deployment of Workers From Port/License Holder or Outsider.
      • 12. Datum, Norms For Productivity etc.
      • 13. Training, Use of Modern Technology.
      • 14. Miscellaneous.
      • 15. Interpretation.
      • 16. Repeal and Savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without licence.
      • 5. Criteria for issue of license.
      • 6. Issue of licence.
      • 7. Validity and renewal of licence.
      • 8. PerFormance Standards and tariff for stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of Traffic Manager.
      • 12. Deployment of workers of Board, Dock Labour Board, license holder or other source.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short Title and Commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Manner of Appointment.
      • 5. Schedules.
      • 6. Roster of Vacancies.
      • 7. Reservation.
      • 8. Nationality, Character, Physical Fitness etc. for Direct Recruitment.
      • 9. Eligibility of Existing Employees for Direct Recruitment.
      • 10. Advertisement of Vacancies.
      • 11. Conduct of written Skill Tests in Certain Cases.
      • 12. Services Selection Committee.
      • 13. Select List.
      • 14. Consideration of Recommendations off Services Selection Committee and Adhoc Appointments.
      • 15. Canvassing support a disqualification.
      • 16. Suppression of facts a disqualification.
      • 17. Cancellation of Appointment Order.
      • 18. Payment of Travelling Allowance for Attending Interview.
      • 19. Probation Period.
      • 20. Confirmation of Employees on Probation.
      • 21. Discharge or Reversion of Employees on Probation.
      • 22. Departmental Test For Promotion, Confirmation in Certain Cases.
      • 23. Reversion Due to Failure in Departmental Test.
      • 24. Seniority List.
      • 25. Fixation of Seniority.
      • 26. Departmental Promotion Committee.
      • 27. Field of Selection for Promotion.
      • 28. Adhoc Appointments.
      • 29. Compassionate Appointments.
      • 30. Interpretation.
      • 31. Repeal and Savings.
      • 1.
      • 2.
      • 3.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Extent of application.
      • 4. Conditions of eligibility.
      • 5. Interest-free advance.
      • 6. Amount of advance.
      • 7. Disbursement of advance.
      • 8. Recovery of advance.
      • 9. Accounts of advance.
      • 10. Interpretation of Regulations.
      • 11. Repeal and savings.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Distraint or arrest of vessels.
      • 5. Sale of distrained or arrested vessel.
      • 6. Liabilities of the buyer of the vessel.
      • 7. Repeal and Savings.
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Dangerous or Hazardous Cargo.
      • 4. Classification of Dangerous or Hazardous Goods.
      • 5. General acceptability of ships carrying dangerous or hazardous containers into port.
      • 6. Restriction on entry of ships carrying certain classes and quantities of dangerous or hazardous cargo.
      • 7. Advance Notification.
      • 8. Berthing.
      • 9. Stacking of dangerous or hazardous cargo containers.
      • 10. Containers containing dangerous or hazardous cargo brought to International Container Transhipment Terminal, Port Container Freight Station etc.
      • 11. Special conditions to be followed for permitting transit of Class7 Cargo.
      • 12. Container brought in for customs examination in port by road or Roll On Roll Off Barges.
      • 13. Stuffing and destuffing of containers.
      • 14. Marking and Labeling.
      • 15. Stuffing Certificate.
      • 16. General advice on receipt of containers containing dangerous or hazardous cargo for stuffing or destuffing.
      • 17. Destuffing of dangerous or hazardous cargoes.
      • 18. Limit of dangerous cargo.
      • 19. Precautions to be taken by persons handling dangerous or hazardous cargo.
      • 20. Segregation of International Maritime Organization class containers.
      • 21. International Maritime Dangerous Goods Code to apply in the absence of specific provisions.
      • 22. Contraventions of regulations.
      • 23. Standard Operating Procedures.
      • 1. Short title, application and commencement.
      • 2. Definitions.
      • 3. License and Inspection fees.
      • 4. Application for licence.
      • 5. Period of Construction of Jetties, Piers, Slipways.
      • 6. Maintenance of Jetties, Piers, Slipways.
      • 7. Removal of Jetties, Piers, Slipways.
      • 8. Cancellation of licence and taking control of jetties, slipways by the Board.
      • 9. Avoidance of obstruction to navigation.
      • 10. Security of the Jetty.
      • 11. Environmental protection.
      • 12. Fish landing.
      • 1. Short Title and Commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without License.
      • 5. Criteria for issue of License.
      • 6. Issue of License.
      • 7. Validity and renewal of License.
      • 8. Performance standards and tariff for stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of Traffic Manager.
      • 12. Deployment of workers of Board, Dock Labour Board, License holder or other source.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short title and application.
      • 2. Commencement.
      • 3. Definitions.
      • 4. Object.
      • 5. Constitution of the Fund.
      • 6. Contribution to the Fund.
      • 7. Payment in the event of death while in service.
      • 8. Administration of the Fund.
      • 9. Accounts and audit.
      • 10. Interpretation.
      • 1. Short Title and Commencement.
      • 2. Application.
      • 3. Definition.
      • 4. Manner of Appointment.
      • 5. Schedules.
      • 6. Roster of Vacancies.
      • 7. Reservation.
      • 8. Nationality, Character, Physical Fitness etc. for Direct Recruitment.
      • 9. Eligibility of Existing Employees for Direct Recruitment.
      • 10. Advertisement of Vacancies.
      • 11. Conduct of Written or Skill Tests in Certain Cases.
      • 12. Services Selection Committee.
      • 13. Select List.
      • 14. Consideration of Recommendations of Services Selection Committee and Adhoc Appointments.
      • 15. Canvassing Support a Disqualification.
      • 16. Suppression of facts a Disqualification.
      • 17. Cancellation of Appointment Order.
      • 18. Payment of Travelling Allowance for Attending Interview.
      • 19. Probation Period.
      • 20. Confirmation of Employees on Probation.
      • 21. Discharge or Reversion of Employees on Probation.
      • 22. Departmental Test for Promotion, Confirmation in Certain Cases.
      • 23. Reversion due to Failure in Departmental Test.
      • 24. Seniority List.
      • 25. Fixation of Seniority.
      • 26. Departmental Promotion Committee.
      • 27. Field of Selection for Promotion.
      • 28. Adhoc Appointments.
      • 29. Compassionate Appointments.
      • 30. Interpretation.
      • 31. Repeal and Savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Board not responsible for any act of or default of Port officials.
      • 4. Notice of the expected arrival of a vessels.
      • 5. Allotment, occupation and vacation of berths.
      • 6. Preferential allotment of berths in public interests.
      • 7. Refusal to allot a berth.
      • 8. Master to be in command of vessels.
      • 9. Orders, etc., of the Deputy Conservator to be carried out.
      • 10. Berthing of tankers in ballast at Dry Cargo Wharf Berths.
      • 11. Vessels to be under power or assisted by tugs.
      • 12. Supply of Lines, Hawsers, etc.
      • 13. Vessel to have sufficient number of crew and appliances on board.
      • 14. Anchors to be ready.
      • 15. Stowing of Anchors.
      • 16. Projection from a vessel's side.
      • 17. Master's etc. responsibility for accidents.
      • 18. Vessel lying outside the channel to be moved.
      • 19. Vessels to be upright while berthing or unberthing.
      • 20. Masters etc. to place his vessel into her berth.
      • 21. Masters, etc., to take all precautions on board to safeguard life or property.
      • 22. Mooring, unmooring and moving vessels in Port.
      • 23. Mooring to be done properly.
      • 24. Vessel to be in charge of competent persons.
      • 25. QuarterMaster or Seaman to be kept on deck.
      • 26. Vessels propeller not to be worked.
      • 27. Anchor or other gear dropped to be recovered.
      • 28. Vessel should be properly ballasted.
      • 29. Repairing vessels.
      • 30. Goods, etc. not to be allowed to fall.
      • 31. Penalty.
      • 32. Compliance with International Convention for the prevention of Pollution from Ships (MARPOL) Regulations.
      • 33. Access to vessels.
      • 34. Fire arms.
      • 35. Master etc. of vessels responsible for damage.
      • 36. Vessels lie at risk of Master etc.
      • 37. Master's etc. responsibility for acts of crew etc.
      • 38. Board not liable for delay, etc.
      • 39. Master of vessels to report, immediately, outbreak of fire, explosion, leak or collision.
      • 40. Under water repairs.
      • 41. The sinking of any boat in the Port to be reported.
      • 42. Lighters, boats and other craft to be beached only at places assigned.
      • 43. Boat and other craft not to make fast to quays, wharves or landing places.
      • 44. Cargo work in the Port under the Traffic Manager.
      • 45. Allocation of cranes or cargo handling equipments.
      • 46. Vessel to be moored before working cargo.
      • 47. Production of vessel's papers, cargo details etc.
      • 48. Loading and unloading of cargoes likely to foul wharves.
      • 49. Shifting of vessels from their berths.
      • 50. Vessel overlapping or double banked.
      • 51. Discharge of a vessel's cargo to be under the supervision of master, etc. or stevedore and their liabilities.
      • 52. Masters, etc., and stevedores working cargoes to provide proper lights on board.
      • 53. Making up on slings and cranes not to be used under vessel's coamings.
      • 54. Use of vessel winches.
      • 55. Discharge or loading of heavy package.
      • 56. Discharge of hazardous and fragile goods.
      • 57. Supply of labour by the Board for working goods.
      • 58. Storage and shipment of export goods.
      • 59. Responsibility for import goods.
      • 60. Responsibility only for quantity of goods received.
      • 61. Issue of receipt and remark list.
      • 62. Responsibility for lost or damaged goods.
      • 63. Delivery of goods.
      • 64. Detention of goods for freight etc.
      • 65. Opening of packages by the owners.
      • 66. Packages opened at owner's risk.
      • 67. Removal of goods not shipped by parties from wharf etc.
      • 68. Handling of International Maritime Organization Class I cargo (Explosives).
      • 69. Berthing of naval vessels having explosives on board.
      • 70. Warships not to carry out repairs while at berth.
      • 71. Handling of hazardous cargo.
      • 72. Petroleum vessels.
      • 73. Bulk oil vessel discharging and loading petroleum at the Port of Cochin.
      • 74. Distance between Petroleum vessels.
      • 75. Responsible officer to be on board.
      • 76. Other precautions.
      • 77. Packed petroleum and its products.
      • 78. Prevention of escape of petroleum.
      • 79. Master Etc. of petroleum vessel responsible for damage.
      • 80. Bunkering of vessel with liquid fuel.
      • 81. Quays etc., to be under the authority of the Traffic Manager.
      • 82. Public excluded from the Port premises except on business.
      • 83. Issue of Transaction Licence.
      • 84. Trespass.
      • 85. Undesirable.
      • 86. Ships officers and crew and passengers in transit.
      • 87. Admission of visitors.
      • 88. Onus of proof.
      • 89. Motor vehicles in Port premises.
      • 90. Permission to take photographs or videography in the Port.
      • 91. Working hours.
      • 92. Refund of charges.
      • 93. Entry or Removal of vehicles, equipments, tools, appliances or any other items.
      • 94. Destruction or damage to any of the Board's property.
      • 95. Dumping of Waste.
      • 96. Obstructing officers.
      • 97. Issue of Port clearance.
      • 98. Smoking etc.
      • 99. Accessibility of vessels to Port and Police officials.
      • 100. Board not responsible for loss or damage to goods under certain circumstances.
      • 101. Board not bound to find storage space for goods.
      • 102. Penalty.
      • 103. Interpretation.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Classification dangerous goods in Jawaharlal Nehru Port.
      • 4. Handling restriction for dangerous goods in Jawaharlal Nehru Port.
      • 5. Procedure for authorization for dangerous goods.
      • 6. Restriction on handling and storage of dangerous goods.
      • 7. Packing of Dangerous Goods.
      • 8. Marking, labelling and placarding.
      • 9. Responsible person to be in charge of operation.
      • 10. Split or spoiled packages or drums or receptacles etc. to do destroyed.
      • 11. Spill recovery and clean up of dangerous goods.
      • 12. Employment of children, intoxicated person and certain other persons.
      • 13. Special provisions against accident and exclusion of unauthorised persons.
      • 14. Obligation to take precautions.
      • 15. Responsibilities of the owner or agent or Master.
      • 16. Responsibilities of the Master.
      • 17. Responsibilities of barge owner or operator.
      • 18. Responsibilities of Transporter.
      • 19. Responsibility of the driver.
      • 20. General.
      • 21. Fencing of Storage Yard.
      • 22. Decontamination.
      • 23. Handling and storage of radioactive material (IMDG Code Class 7).
      • 24. Sealing, marking and labelling of containers containing dangerous goods.
      • 25. Stowage of dangerous goods in the terminal.
      • 26. Examination Area.
      • 27. Handling of dangerous goods container in the Import direction.
      • 28. Penalties.
      • 29. Notice of accident.
      • 30. Inquiry.
      • 31. Power to Exempt.
      • 32. Change.
      • 1.
      • 2.
      • 3.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Qualifications of candidates.
      • 4. Pilot Licence.
      • 5. Conditions for joining the Pilot Service in Port.
      • 6. Training.
      • 7. Subjects of Examination.
      • 8. Examination Committee.
      • 9. Failure to pass Examination.
      • 10. Issue of Licence.
      • 11. Classification of Pilots.
      • 12. Duties of Pilots.
      • 13. Dock Masters to do duties at Shore Station.
      • 14. The Pilot Station and the Shore Station.
      • 15. Operational Control of Pilots.
      • 16. Boarding inward bound - vessels, etc.
      • 17. Power to direct Pilots to take charge of a Vessel of higher tonnage in certain circumstances.
      • 18. Harbour Master to Regulate Attendance of Pilots on Vessels.
      • 19. Pilots to obey the order of the Authority.
      • 20. Pilots Behaviour.
      • 21. Pilots to obtain certificate of service performed by them.
      • 22. Pilots to go on board vessels in good time.
      • 23. Pilots to see that vessel and her equipment are in order.
      • 24. Pilot to acquaint with the movement of vessels.
      • 25. Commencement of Pilot's outward duties.
      • 26. Termination of Pilot's outward duties.
      • 27. Commencement of Pilot's Inward duties.
      • 28. Termination of Pilot's inward duties.
      • 29. Moving of Vessel.
      • 30. Pilots to report on landing.
      • 31. Pilots not to bring vessels into dock when the signal is against him.
      • 32. Pilots when on duty to carry with them their licence, etc.
      • 33. Loss of Licence.
      • 34. Pilots to give information of any alterations in navigational marks, etc.
      • 35. Pilots to report casualties.
      • 36. Pilots to ascertain quarantine and security compliance.
      • 37. Log Book to be kept at control (Signal) station.
      • 38. Senior Pilots to give instructions to subordinate Pilots, Junior Pilots and Probationary Pilots.
      • 39. Pilots giving evidence.
      • 40. Pilot's examination of charts.
      • 41. Pilot's uniform.
      • 42. Pilot to be provided with proper food and resting accommodation.
      • 43. Interpretation.
      • 44. Repeal and Savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Scope.
      • 4. Issue of stevedoring licenses.
      • 5. Production of evidence of capacity to do stevedoring work.
      • 6. Duties and responsibilities of stevedore.
      • 7. Applications for grant/renewal of licence.
      • 8. Power of Chairman to suspend a licence pending enquiry.
      • 9. Cancellation, suspension of licence.
      • 10. Appeal.
      • 11. Deployment of workers form Port/Licence holder or Outside.
      • 12. Datum, Norms for Productivity, etc.
      • 13. Training, use of Modern Technology.
      • 14.
      • 15. Repeal.
      • 1. Short Title.
      • 2. Eligibility.
      • 3. Definitions.
      • 4. Medical Attendance.
      • 5. Medical Treatment.
      • 6. Other Medical Facilities.
      • 7. Procedure for sanctioning claims for Reimbursement of medical attendance/ Treatment charges.
      • 8. Medical Advance.
      • 9. Concessions for Families.
      • 10. T.A. for Medical Attendance & Treatment.
      • 11. Procedure for payment to approved hospital.
      • 12. Interpretation.
      • 13. Power to relax.
      • 14. Repeal and Saving.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without licence.
      • 5. Criteria for issue of licence.
      • 6. Issue of licence.
      • 7. Validity and renewal of licence.
      • 8. Performance Standards and tariff for Stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of Traffic Manager or General Manager (Traffic).
      • 12. Deployment of workers of Board, Dock Labour Board, licence holder or other sources.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short title and commencement.
      • 2.
      • 3.
      • 1. Zone "A" shall comprise the area falling within the following limits, namely
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Existing Rules to continue.
      • 5. Form of receipt.
      • 6. Period of Notice.
      • 1. Short title and application.
      • 2. Definitions.
      • 3. Fees payable.
      • 4. Payment of travelling allowances.
      • 1. Short title and application.
      • 2. Definitions.
      • 3. Frequency of meetings.
      • 4. Calling of special meetings.
      • 5. Circulation of agenda papers.
      • 6. Discussion of items not included in the agenda.
      • 7. Poll.
      • 8. Minutes of the meeting.
      • 9. Adjournment of meetings.
      • 1. Short title, commencement and application
      • 2. Definitions
      • 3. Constitution of Board of Trustees
      • 4. First Board of Trustees
      • 5. Board to be body corporate
      • 6. Disqualification for office of Trustee
      • 7. Term of office of Trustees
      • 8. Vacation of office of Trustees
      • 9. Eligibility of Trustee for re-appointment or re-election
      • 10. Filling of vacancies in office of Trustee
      • 11. Saving provision for appointment of Trustee by Central Government after prescribed period
      • 12. Power of Central Government to extend time for election or appoint Trustees in default of election
      • 13. Term of office in case of certain Trustees
      • 14. Absence of Chairman and Deputy Chairman
      • 14-A. Acting Chairman or Deputy Chairman
      • 15. Conditions of service of Chairman and Deputy Chairman
      • 16. Meetings of Board
      • 17. Committees of Board
      • 18. Fees and allowances payable to Trustees
      • 19. Restriction of power of Trustees to vote in certain cases
      • 20. Defects in appointments or election not to invalidate acts, etc
      • 21. Delegation of powers
      • 22. Duties of Chairman and Deputy Chairman
      • 23. Schedule of Board's staff
      • 24. Power to make appointments
      • 25. Power to promote, grant leave, etc., to employees of Board
      • 26. Consulting Engineer to Board
      • 27. Power to create posts
      • 28. Power to make regulations
      • 29. Transfer of assets and liabilities of Central Government, etc., to Board
      • 30. Existing rates, etc., to continue until altered by Board
      • 31. Repayment of capital with interest
      • 32. Procedure when immovable property cannot be acquired by agreement
      • 33. Contracts by Board
      • 34. Mode of executing contracts on behalf of Board
      • 35. Power of Board to execute works and provide appliances
      • 35-A. Power with respect to landing places and bathing ghats
      • 36. Power of Board to undertake certain works
      • 37. Power of Board to order sea-going vessels to use docks, wharves, etc
      • 38. If accommodation sufficient, all sea-going vessels compelled to use docks, wharves, etc
      • 39. Power to order vessels not to come alongside of, or to be removed from, docks, wharves, etc
      • 40. Power of Central Government to exempt from obligation to use docks, wharves, etc
      • 41. Board to declare when vessels other than sea-going vessels compelled to use docks, wharves, etc
      • 42. Performance of services by Board or other person
      • 43. Responsibility of Board for loss, etc., of goods
      • 44. Accommodation to be provided for customs officers in wharves, etc., appointed under Sea Customs Act
      • 45. Dues at customs wharves, etc
      • 46. Power to permit erection of private wharves, etc., within a port subject to conditions
      • 47. Compensation payable in certain cases where use of any private wharf, etc., rendered unlawful
      • 47-A. Constitution and incorporation of Tariff Authority for Major Ports
      • 47-B. Term of office, conditions of service, etc., of Chairperson and other Members
      • 47-C. Disqualification for the office of Chairperson and Member
      • 47-D. Removal, etc., of Chairperson and Members
      • 47-E. Meetings
      • 47-F. Authentication of all orders and decisions of the Authority
      • 47-G. Vacancy, etc., not to invalidate proceedings of the Authority
      • 47-H. officers and employees of the Authority
      • 48. Scales of rates for services performed by Board or other person
      • 49. Scale of rates and statement of conditions for use of property belonging to Board
      • 49-A. Fees for pilotage and certain other services
      • 49-B. Fixation of port-dues
      • 50. Consolidated rates for combination of services
      • 50-A. Port-due on vessels in ballast
      • 50-B. Port-due on vessels not discharging or taking in cargo
      • 50-C. Publication of orders of Authority
      • 51. Power to levy concessional rates in certain cases
      • 52. Prior sanction of Central Government to rates and conditions
      • 53. Exemption from, and remission of rates or charges
      • 54. Power of Central Government, to require modification or cancellation of rates
      • 55. Refund of overcharges
      • 56. Notice of payment of charges short-levied or erroneously refunded
      • 57. Authority not to lease rates without sanction
      • 58. Time for payment of rates on goods
      • 59. Board's lien for rates
      • 60. Ship-owner's lien for freight and other charges
      • 61. Sale of goods after two months if rates or rent are not paid or lien for freight is not discharged
      • 62. Disposal of goods not removed from premises of Board within time limit
      • 63. Application of sale proceeds
      • 64. Recovery of rates and charges by distraint of vessel
      • 65. Grant of port-clearance after payment of rates and realisation of damages, etc
      • 66. Power to raise loans
      • 67. Port Trust securities
      • 68. Right of survivors of joint or several payees of securities
      • 69. Power of one or two or more joint holders to grant receipts
      • 70. Indorsements to be made on security itself
      • 71. Indorser of security not liable for amount thereof
      • 72. Impression of signature on securities
      • 73. Issue of duplicate securities
      • 74. Issue of converted, etc., securities
      • 74-A. Recognition as holder of Port Trust securities in certain cases
      • 74-B. Legal effect of recognition by the Board under section 74-A
      • 75. Discharge in certain cases
      • 76. Power of Board to make regulations
      • 77. Place and currency of loans raised by Board
      • 78. Security for loans taken out by Board
      • 79. Remedies of Government in respect of loans made to Boards
      • 80. Power of Board to repay loans before due date
      • 81. Establishment of sinking fund
      • 82. Investment and application of sinking fund
      • 83. Examination of sinking fund
      • 84. Power of Board to raise loans on short-term bills
      • 85. Power of Board to take temporary loans or overdrafts
      • 86. Power of Board to borrow money from International Bank for Reconstruction and Development or other foreign institutions
      • 87. General account of port
      • 88. Application of moneys in general account
      • 89. Power to transfer moneys from general account to pilotage account and vice versa
      • 90. Establishment of reserve funds
      • 91. Power to reserve Port Trust securities for Board's own investments
      • 92. Prior sanction of Central Government to charge expenditure to capital
      • 93. Works requiring sanction of Board or Central Government
      • 94. Powers of Chairman as to execution of works
      • 95. Power of Board to compound or compromise claims
      • 96. Writing off losses
      • 97. Powers, etc., of Board as Conservator or Body appointed under section 36 of Indian Ports Act
      • 98. Budget estimates
      • 99. Preparation of supplemental estimate
      • 100. Re-appropriation of amounts in estimate
      • 101. Adherence to estimate except in emergency
      • 102. Accounts and audit
      • 103. Publication of audit report
      • 104. Board to remedy defects and irregularities pointed out in audit report
      • 105. Central Government to decide difference between Board and auditors
      • 106. Administration report
      • 107. Submission of statements of income and expenditure to Central Government
      • 108. Power of Central Government to order survey or examination of works of Board
      • 109. Power of Central Government to restore or complete works at the cost of Board
      • 110. Power of Central Government to supersede Board
      • 110-A. Power of Central Government to supersede the Authority
      • 111. Power of Central Government to issue directions to Board
      • 112. Every person employed by the authority of this Act to be a public servant
      • 113. Penalty for contravention of sections 37, 38, 40 and 41
      • 114. Penalty for setting up wharves, quays, etc., without permission
      • 115. Penalty for evading rates, etc
      • 116. Recovery of value of damage to property of Board
      • 117. Other offences
      • 117-A. Person interested in contracts, etc., with the Board to be deemed to have committed an offence under section 168 of the Indian Penal Code
      • 118. Cognizance of offences
      • 119. offences by companies
      • 120. Limitation of proceedings in respect of things done under the Act
      • 121. Protection of acts done in good faith
      • 122. Power of Central Government to make rules
      • 123. General power of Board to make regulations
      • 123-A. Power of Authority to make regulations
      • 124. Provisions with respect to regulations
      • 125. Power of Central Government to direct regulations to be made or to make regulations
      • 126. Power of Central Government to make first regulations
      • 127. Posting of certain regulations, etc
      • 128. Saving of right of Central Government and municipalities to use wharves, etc., for collecting duties and of power of Customs officers
      • 129. Application of certain provisions of the Act to aircraft
      • 130. Power to evict certain persons from the premises of Board
      • 131. Alternative remedy by suit
      • 132. Requirements as to publication of notifications, orders, etc., in the official Gazette
      • 133. Repeal
      • 134. Power to remove difficulties
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Establishment of the Fund.
      • 4. Administration of the Fund.
      • 5. Expenditure from the Fund.
      • 6. Disbursement of the Fund.
      • 7. Investment of the Fund.
      • 8. Interpretation.
      • 1. Short title and commencement.
      • 2. Applications.
      • 3. Definitions.
      • 4. Eligibility.
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 11.
      • 12.
      • 13.
      • 14.
      • 15.
      • 16.
      • 17.
      • 18.
      • 19.
      • 20.
      • 21.
      • 22. Hostel subsidy.
      • 23.
      • 24.
      • 25.
      • 26.
      • 27.
      • 28.
      • 29.
      • 30. Interpretation of regulations.
      • 31. Repeal and savings.
      • 32. Central government orders/instructions /rules to be followed in the application of these regulations.
      • 1. Short Title and Commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Existing rules to continue.
      • 5. Form of receipt.
      • 6. Period of notice.
      • 1. Short Title And Application.
      • 2. Definitions.
      • 3. Fees Payable.
      • 4. Payment Of Travelling Allowances.
      • 1. Short Title and Application.
      • 2. Definitions.
      • 3. Frequency of Meetings.
      • 4. Calling of Special Meetings.
      • 5. Circulation of the Agenda Papers.
      • 6. Discussion of items not included in the Agenda.
      • 7. Poll.
      • 8. Minutes of the Meeting.
      • 9. Adjournment of Meetings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Qualifications of candidates.
      • 4. Pilot Licence.
      • 5. Conditions for joining the Pilot service in Port.
      • 6. Training.
      • 7. Subjects of Examination.
      • 8. Examination Committee.
      • 9. Failure to pass examination.
      • 10. Issue of Licence.
      • 11. Classification of Pilots.
      • 12. Pilot boarding or disembarkation at the entry point of the Port including identification of Pilot Launch or Vessel.
      • 13. Dock Masters to do duties at Shore Station.
      • 14. The Pilot Station and Shore Station.
      • 15. Operation Control of Pilots.
      • 16. Boarding Inward bound vessels, etc.
      • 17. Power to direct Pilots to take charge of a vessel of higher tonnage in certain circumstances.
      • 18. Regulation of Pilots on vessels.
      • 19. Pilots to obey the orders of the authority.
      • 20. Pilot's behaviour.
      • 21. Pilots to obtain certificate of services performed by them.
      • 22. Pilot to go on board vessels in good time.
      • 23. Pilots to see that vessel and her equipment are in order.
      • 24. Pilot to acquaint with the movement of vessels.
      • 25. Commencement of Pilot's outward duties.
      • 26. Termination of Pilot's outward duties.
      • 27. Commencement of Pilot's inward duties.
      • 28. Termination of Pilot's inward duties.
      • 29. Moving of Vessels.
      • 30. Pilots to report on landing.
      • 31. Pilot not to bring vessels into dock when the signal is against him.
      • 32. Pilot when on duty to carry with him his licence, etc.
      • 33. Loss of licence.
      • 34. Pilots to give information of any alternations in navigational marks, etc.
      • 35. Pilots to report casualties.
      • 36. Pilot to ascertain quarantine and security compliance.
      • 37. Log book to be kept at Control Station.
      • 38. Senior Pilots to give instructions to Junior Pilots and Probationary Pilots.
      • 39. Pilots giving evidence.
      • 40. Pilot's examination of charts.
      • 41. Uniform.
      • 42. Interpretation.
      • 43. Repeal and Savings.
      • 1. Short Title.
      • 2. Definitions.
      • 3.1.
      • 4. Duties and Responsibilities of a Stevedore.
      • 5. Submission of Application.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 11.
      • 12.
      • 13. Appeal.
      • 14. Deployment of Workers From Port/ DLBS/ License Holder or Outside.
      • 15. Training, Use of Modern Technology.
      • 16.
      • 17. Repeal and Saving.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Constitution of the Fund.
      • 4. Administration of the Fund.
      • 5. Expenditure from the Fund.
      • 6. Disbursement of the Fund.
      • 7. Ceiling of the Fund.
      • 8. Investment of the Fund.
      • 9. Interpretation.
      • 1.0 Short Title and Commencement.
      • 2.0 Application.
      • 3.0
      • 4.0 Definitions.
      • 5.0 Classification of Dangerous Goods.
      • 6.0 Arrival of the vessel.
      • 7.0 Deposit.
      • 8.0 Grant of Permit.
      • 9.0 Commencement of cargo handling.
      • 10.0 Responsibilities of the Master.
      • 11.0 Responsibilities of Owner/ Agent.
      • 12.0 Obligation to take precautions.
      • 13.0 Determination of Categories of new Substances.
      • 14.0 Responsibility of Barge Owner/Operator.
      • 15.0 General Provisions.
      • 16.0 Power to exempt.
      • 17.0 Penalties.
      • 18.0
      • 19.0
      • 20.0
      • 21.0
      • 22.0 Precautions for Handling of Cylinders.
      • 23.0
      • 24.0
      • 25.0
      • 26.0
      • 27.0
      • 28.0
      • 29.0 Definition.
      • 30.0
      • 31.0
      • 32.0
      • 33.0
      • 34.0
      • 35.0
      • 36.0
      • 37.0
      • 38.0
      • 39.0
      • 40.0 Definition.
      • 41.0
      • 42.0
      • 43.0
      • 44.0
      • 45.0
      • 46.0
      • 47.0
      • 48.0
      • 49.0
      • 50.0
      • 51.0
      • 52.0 Definition.
      • 53.0
      • 54.0
      • 55.0
      • 56.0
      • 57.0
      • 58.0
      • 59.0
      • 60.0
      • 61.0
      • 62.0
      • 63.0
      • 64.0
      • 65.0
      • 66.0
      • 67.0
      • 68.0
      • 69.0 Definition.
      • 70.0
      • 71.0
      • 72.0
      • 73.0
      • 74.0
      • 75.0
      • 76.0
      • 77.0
      • 78.0
      • 79.0
      • 80.0 De-Contamination.
      • 81.1
      • 82.0 Definition.
      • 83.0
      • 84.0
      • 85.1
      • 86.0 Definition.
      • 87.0
      • 88.0
      • 89.0
      • 90.0
      • 91.0
      • 92.0
      • 93.0
      • 94.0
      • 95.0
      • 96.0 Definition.
      • 97.0
      • 98.0
      • 1. Short Title And Commencement.
      • 2. Application.
      • 3. Definition.
      • 4. Manner of Appointment.
      • 5. Schedules.
      • 6. Roster of Vacancies.
      • 7. Reservation.
      • 8. Nationality, Character, Physical Fitness etc. for Direct Recruitment.
      • 9. Eligibility of Existing Employees for Direct Recruitment.
      • 10. Advertisement of Vacancies.
      • 11. Conduct of Written or Skill Tests in certain cases.
      • 12. Services Selection Committee.
      • 13. Select List.
      • 14. Consideration of Recommendations of Services Selection Committee and HOC appointments.
      • 15. Canvassing support a disqualification.
      • 16. Suppression of facts a disqualification.
      • 17. Cancellation of appointment order.
      • 18. Payment of Travelling Allowance for attending Interview.
      • 19. Probation Period.
      • 20. Confirmation of Employees on Probation.
      • 21. Discharge or reversion of employees on probation.
      • 22. Departmental Test for Promotion, Confirmation in certain cases.
      • 23. Reversion due to failure in departmental test.
      • 24. Seniority List.
      • 25. Fixation of Seniority.
      • 26. Departmental Promotion Committee.
      • 27. Field of selection for promotion.
      • 28. Adhoc appointments.
      • 29. Compassionate Appointments.
      • 30. Interpretation.
      • 31. Repeal And Savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Scope/Period of Issue/Renewal of Stevedoring License.
      • 4. Stevedoring Charges.
      • 5. License for Stevedores/Stevedoring.
      • 6. Production of evidence of stevedoring work done.
      • 7. Issue of new stevedoring License.
      • 8. Duties and responsibilities of stevedore.
      • 9. Change in name/constitution etc. to be communicated.
      • 10. Validity/Renewal of licence.
      • 11. Power of Chairman to suspend a licence pending enquiry.
      • 12. Cancellation/Suspension of Licence.
      • 13. Appeal.
      • 1.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without licence.
      • 5. Criteria for issue of license.
      • 6. Issue of licence.
      • 7. Validity and renewal of licence.
      • 8. Performance Standards and tariff for stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of Traffic Manager.
      • 12. Deployment of workers of Board, Dock Labour Board, license holder or other source.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short title and commencement.
      • 2.
      • 3.
      • 1.
      • 2.
      • 1.
      • 2.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Existing rules to continue.
      • 5. Form of receipt.
      • 6. Period of responsibility.
      • 1. Short Title and Commencement.
      • 2. Definition.
      • 3. Scope.
      • 4. Issue of Stevedoring Licence.
      • 5. Production of Evidence of Stevedoring work done/Capacity to do such work.
      • 6. Duties and responsibilities of stevedores.
      • 7. Application for grant/renewal of licence.
      • 8. Suspension of Licenses.
      • 9. Appeal.
      • 10.
      • 11. Repeal.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without licence.
      • 5. Criteria for issue of licence.
      • 6. Issue of licence.
      • 7. Validity and renewal of licence.
      • 8. Performance standards and tariff for stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of traffic manager.
      • 12. Deployment of workers of Board, management committee, Paradip Port, licence holder or other source.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short title.
      • 2. Fees payable.
      • 3. Payment of travelling allowances.
      • 1. Short title and commencement.
      • 2. Frequency of meetings.
      • 3. Calling of special meetings.
      • 4. Circulation of agenda papers.
      • 5. Discussion of items not included in the agenda.
      • 6. Poll.
      • 7. Minutes of the meeting.
      • 8. Adjournment of meetings.
      • 1. Short Title and Commencement.
      • 2. Application.
      • 3. Definition.
      • 4. Manner of Appointment.
      • 5. Schedules.
      • 6. Roster of Vacancies.
      • 7. Reservation.
      • 8. Nationality, Character, Physical Fitness etc. for Direct Recruitment.
      • 9. Eligibility of Existing Employees for Direct Recruitment.
      • 10. Advertisement of Vacancies.
      • 11. Conduct of Written or Skill Tests in Certain Cases.
      • 12. Services Selection Committee.
      • 13. Select List.
      • 14. Consideration of Recommendations of Services Selection Committee and Adhoc Appointments.
      • 15. Canvassing Support a Disqualification.
      • 16. Suppression of facts a Disqualification.
      • 17. Cancellation of Appointment Order.
      • 18. Payment of Travelling Allowance for Attending Interview.
      • 19. Probation Period.
      • 20. Confirmation of Employees on Probation.
      • 21. Discharge or Reversion of Employees on Probation.
      • 22. Departmental Test for Promotion, Confirmation in Certain Cases.
      • 23. Reversion due to Failure in Departmental Test.
      • 24. Seniority List.
      • 25. Fixation of Seniority.
      • 26. Departmental Promotion Committee.
      • 27. Field of Selection for Promotion.
      • 28. Adhoc Appointments.
      • 29. Compassionate Appointments.
      • 30. Interpretation.
      • 31. Repeal and Savings.
      • 1. Short Title and Commencement.
      • 2. Extent of Application.
      • 3. Contribution.
      • 4. Registration.
      • 5. Scope.
      • 6. Expenditure on the Regulations.
      • 7. Penalty.
      • 8. Miscellaneous.
      • 9. Interpretation.
      • 10.
      • 1. Short title.
      • 2. Scope & Applicability.
      • 3. Definitions.
      • 4. Issue of Stevedoring license.
      • 5. Duties and responsibilities of stevedore.
      • 6. Stevedoring Charges.
      • 7. Validity/Renewal of license.
      • 8. Change in name, constitution, etc. to be communicated.
      • 9. Cancellation/Suspension of Stevedoring License.
      • 10. Appeal.
      • 11. Other Miscellaneous.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Issue of Stevedoring and Shore Handling License.
      • 5. Validity and Renewal of Stevedoring and Shore Handling License.
      • 6. Migration to the New Stevedoring and Shore Handling Scheme.
      • 7. Change in the name, constitution, to be communicated.
      • 8. Stevedoring and Shore Handling Charges.
      • 9. Duties and responsibilities of Stevedoring and Shore Handling Agent.
      • 10. Cancellation or Suspension of license.
      • 11. Appeal.
      • 12. Deployment of workers from Port/CHD/License Holder or outside.
      • 13. Performance Norms.
      • 14. Training, Use of Modern Technology.
      • 15. Interpretation.
      • 1. Short Title and Commencement.
      • 1. Short title and commencement.
      • 2.

Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012

Published vide Notification No. G.S.R. 577(E), dated 21st July, 2015

act2832

Ministry of Shipping

(Ports Wing)

G.S.R. 577(E). - In exercise of the powers conferred by sub-Section (1) of Section 124 read with sub-section (1) of Section 132 of the Major Port Trusts Act, 1963 (38 of 1963), the Central Government hereby approves with modification the Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012, made by the Board of Trustees for the Mumbai Port Trust in exercise of powers conferred on them by Section 123 of the said Act, as detailed in the schedule annexed to this Notification.

2. The said Notification shall come into force from the date of publication of this Notification in the Gazette of India.

Mumbai Port Trust

Schedule

1. Short Title. - (1) These regulations may be called Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012.

(2) They shall come into force on the day on which the Central Government's approval thereto shall be published in the official gazette.

2. Definitions. - In these regulations, unless the context otherwise requires -

(i) "Act" means the Major Port Trusts Act, 1963.

(ii) "Board" means the Board of Trustees of the Port of Mumbai as constituted under the Act.

(iii) "Chairman" means Chairman of the Board of Trustees.

(iv) "Dock Labour Board" means the Mumbai Dock Labour Board constituted under the Dock Workers' Regulations of Employment Act, 1948 (Act 9 of 1948).

(v) "Traffic Manager" means the officer for the time being in charge of Traffic Department and includes the Deputies and Assistants to the Traffic Manager and any other officers acting under the authority of the Traffic Manager.

(vi) "Stevedore" is an authorized agent to whom a stevedoring licence has been given under Regulation 4 for loading and unloading and stowage of cargo in any form on board the vessels in Port.

3.1. The Chairman may, on application, issue stevedoring licence for a period of three years or such shorter period as he may consider proper, to a company registered under Companies Act or a Partnership Firm or any other legal entity, to perform the work of landing and shipping of goods between vessels in the Port and the wharves, piers, quays or docks belonging to or in the possession of the Board and any other work involved in stevedoring in the Port. The vessel owners/ vessel operators/ steamer agents, the BOT terminal operator and importers and exporters would also be eligible for grant of licence.

3.2. No stevedore shall be allowed to work on board any vessel in the Port except under such licence.

3.3. No licence to work as a stevedore shall be granted unless the applicant produces-

(a) evidence that a Shipping Company/ Charterer of Ship/ Owner of cargo be prepared to enter into a contract for stevedoring with him.

(b) evidence that he has maintained/would maintain the input/output norms of handling different commodities as may be laid down from time to time.

(c) proof of his financial stability to meet the obligation to labour and staff employed on account of wages and compensation under Workmen's Compensation Act, 1923, the payment of Wages Act, 1936, the Industrial Dispute Act, 1947 and/ or any other law in force at that time.

(d) proof of having in his employment at least 4 Supervisory Personnel with minimum two years of cargo handling/stowage experience and have in his possession such minimum gear and equipment as may be specified by the Board from time to time.

(e) a Bank Guarantee for Rupees Five Lakhs so as to meet any contingency.

4. Duties and Responsibilities of a Stevedore. - During the currency of a stevedoring licence issued by the Chairman the following obligations and responsibilities shall be fulfilled by the Stevedore, viz.

(1) He shall be responsible for the due observance and performance by all staff and labour employed by him during the operation of landing and shipping or transhipping goods or work incidental thereto of the provisions in all the relevant acts, rules, regulations and orders relating to such operations for the time being in force.

(2) He shall ensure that all such operations conform in all respects to the requirements prescribed by the rules and regulations and schemes framed under the Dock Workers (Regulations of Employment) Act, 1948 (9 of 1948) or any other law in force from time to time.

(3) Such operations shall be carried out with his own gear, or gear arranged by him.

(4) He shall be solely responsible for any accidents or damage resulting from the use of defective gear.

(5) He shall comply with all accepted safe practices in relation to such operations.

(6) He shall indemnify the Board against all third party claims arising out of such operations.

(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.

(8) Whenever casual workers are deployed, the stevedore should ensure that such workers are covered by the Insurance Policy.

(9) If any gear, plant or other property of the Board is damaged in the course of any such operation, the stevedore shall compensate the Board for such loss or damage, the extent of such compensation being decided by the Chairman.

Note. - For the purpose of sub-regulation 7 above, the term employee or worker shall include a registered or casual worker of the Dock Labour Board.

(10) Every stevedore shall employ at least one experienced Foreman and Tindal to superintend the loading or unloading of cargo or bunkering at each hatch-way at which loading/ unloading or bunkering is being carried on. The Tindal shall supervise the slinging or unslinging of goods in the hold and whenever a vessel is loading cargo in between decks alone, shall see that the between-deck hatches that are provided with cross beams and fore and aft beams have all such beams fixed in their proper places, and that the hatch covers are properly put on and effectively secured to prevent their displacement before commencing the work; the Foreman shall remain on deck and see that the crane chain is not taken out of the square of the hatch-way, and that the hook does not catch the coaming's or foul any of the ship's gear or damage any structure or erection ashore. The Foreman shall give correct signals to the crane driver and shall superintend the taking off and putting on the beams and hatch covers and shall see that persons keep out of danger on deck and do not stand under any hoist. It shall also be the duty of the Foreman when work is stopped for the day or night, to search and satisfy himself that no one is remaining in the hold and the stevedore shall be solely responsible to the owners of the ship and to the Board in the event of any injury or damage being caused to any person or property in the course of loading, unloading or bunkering operations.

(11) The stevedore shall submit promptly any information asked for by the Chairman or the Traffic Manager from time to time.

(12) The stevedore shall ensure that all the dues of the Board and the Dock Labour Board are paid in advance. His licence shall not be renewed unless such dues have been settled in full.

(13) He shall provide for adequate supervision over the workers employed by him to ensure that maximum productivity is ensured consistent with requirements of safety.

(14) He shall provide all the gears, equipment (duly tested and found suitable for the various types of cargoes), protective equipments and safety appliances required for the various types of cargo and produce all items and gears for inspection with necessary annealing and test certificates periodically or when demanded by the Inspector, Dock Safety, or any officer of the Traffic Department or the Dock labour Board.

(14a) He shall provide the workers necessary protective safety appliances appropriate for the type of cargo.

(15) He shall ensure that the workers are available at the work spot throughout the shift period, except during the recess hours and render the normal output of approved standards as prescribed by the Board or the Dock Labour Board.

(16) He shall take immediate and effective steps to improve the performance whenever the output falls below the prescribed standards.

(17) He shall make adequate arrangements, for ancillary operation such a filling, stitching and breaking of cargo, stacking of cargo, storage of cargo, etc. on board vessels.

(18) He shall handle such tonnage during a specified period as may be prescribed by the Board from time to lime.

(19) He shall be regular in payment of his contribution to the Provident Fund in accordance with the Mumbai Dock Labour Board's Employees Provident Fund Rules and in payment of dues to the Labour. He shall not infringe any rules relating to the hiring of labour from the said Board.

(20) He shall undertake to pay the workers engaged by him wages in accordance with the terms of wage settlement arrived at between the appropriate authority and the Federations of Port and Dock Workers from time to time.

(21) He shall not assign, transferrer or in any manner part with any interest or benefit in or under the licence to any other person without prior approval in writing of the Chairman.

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.

6. The stevedore shall comply with such instructions as maybe issued from time to time by the Traffic Manager in the interests of safety, improved productivity and labour discipline.

7. The stevedore shall not make payment of any illegal gratification by whatever name called or any form of illegal inducement to any worker.

8. (a) Any firm or company holding a stevedoring licence shall immediately communicate to the Traffic Manager any change in Director, Managing Director or Partners as the case may be.

(b) Any change in the name title or constitution of a firm or a company holding stevedoring licence shall be communicated to the Traffic Manager forthwith. The firm or company undergoing such change shall submit a fresh application for the grant of licence provided that the Traffic Manager may with the sanction of the Chairman allow the firm or company to carry on business till such time as a decision is taken on such fresh application. The fresh licence required to be issued, in such cases, will, however, attract the same charges as are payable for the issue of a new licence.

9. The Chairman shall report any violation of the terms and conditions of the stevedoring licence by the stevedore to the Government and may pending enquiry, suspend for a period not exceeding three months, licence issued to the stevedore if he finds it expedient and necessary to do so in the interest of the Port.

10. The Chairman may at any time suspend for such a period as he may deem fit or cancel the licence issued to stevedore for violation of any of the terms of licence or for any of the reasons listed below.

(i) Violation of safety regulations & Mandatory Dock Safety Measures,

(ii) The firm handles less than the minimum guaranteed throughput / the prescribed parameters as fixed by the port.

(iii) Lack of supervision over the stevedoring work.

(iv) Adopts improper and unsafe handling of packages.

(v) Misrepresentation or mis-statement of material facts.

(vi) Stevedore being adjudged insolvent or going in liquidation causing obstruction to any work in the Port.

(vii) Transfers the Stevedoring operations or Sublets the licence to any other individual or party.

(viii) Making payment of illegal gratification by whatever name called or in form of illegal inducement to the workers.

(ix) Any Misconduct which in the opinion of the Board warrants such cancellation or suspension.

(x) Violates security related rules & instructions like ISPS code compliance etc.

(xi) Indulges in illegal/ corrupt practices.

(xii) The CEO of the Stevedoring Firm has been convicted by the Court of any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months, and a period of five years has not elapsed from the date of expiry of the sentence.

Provided that no such licence shall be cancelled or suspended, as the case may be, until holder of the licence has been given a reasonable opportunity for showing cause why his licence should not be cancelled or suspended as the case may be.

11. A licence shall be cancelled, if after the grant thereof it is discovered that the application for licence contained any misrepresentation of material facts or if the licencee shall have been adjudged insolvent or shall have gone into liquidation, as the case may be.

12. Upon these regulations coming into force the Docks Bye Law Nos. 66,66A and 67 of the Bombay Port Trust Docks Bye Laws shall stand repealed

13. Appeal. - (1) Any person aggrieved by any order under these regulations may prefer an appeal, in writing to the Chairman or any other higher authority within thirty days of the communication of the order appealed against.

(2) The Chairman or any other higher authority shall pass such order on the appeal as it deems fit after giving an opportunity of being heard to the appellant.

(3) Notwithstanding anything contained in sub-regulation 1, an appeal may be admitted after the period of thirty days if the appellant satisfies the Chairman or any other higher authority that he had sufficient cause for not making an application within such period.

14. Deployment of Workers From Port/ DLBS/ License Holder or Outside. - In case the Port is unable to supply the requisite workers against the requisition placed by the Stevedores, the Port may allow the Stevedores to make their own arrangement for this purpose, subject, inter-alia, to their agreeing to pay at least the minimum wages that the Board may fix from time to time for the purpose.

15. Training, Use of Modern Technology. - The personnel deployed in stevedoring activities shall be trained in modern methods of cargo handling for improving the productivity, efficiency and safety.

16. Notwithstanding anything contained in these Regulations, Stevedoring licences that may be in force on the date of issue of these Amendment Regulations shall be deemed to have been issued under these Regulations and shall continue to be valid till the expiry of the period of such licences.

17. Repeal and Saving. - The Bombay Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 1979 read with the Bombay Port Trust (Licensing of Stevedores and Allied Matters) Amendment Regulations, 1989 are hereby repealed. Notwithstanding such repeal, anything done or any action taken under the Bombay Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 1979 and the Bombay Port Trust (Licensing of Stevedores and Allied Matters) Amendment Regulations, 1989 shall be deemed to have been done or taken under the corresponding provisions of these Regulations.

Form 'A'

Mumbai Port Trust

[See Regulation 6(i)]

Application for Grant/ Renewal of Stevedoring Licence

1.

Name of the firm/individual (Article of Ownership/ partnership to be produced for the grant of fresh licence)

:

2.

Full Address

:

3.

Year/s for which licence is required

:

4.

Whether the applicant has entered into a contract with Vessel owners/Charterer of ships/owner of cargo for stevedoring the vessels calling at this Port (Proof of contract for the period to be produced)

:

5.

Financial capability (Proof of financial capability to meet the obligations to labour on account of wages and compensation under Workmen's Compensation Act etc. from their Bankers to be produced in the case of grant of fresh licence)

:

6.

Whether the applicant is willing to acquire/maintain minimum gear prescribed under the Regulations (list of minimum gear is to be furnished)

:

7.

Whether the applicant is willing to employ/has in his employment such minimum staff prescribed under the Regulations (minimum requirement of staff furnished in the list attached. Details of staff employed shall be furnished)

:

8.

Previous experience in the field

:

9.

Whether the applicant has cleared all the dues on account of transactions he had with the Mumbai Port Trust (Clearance certificate to be produced)

:

10.

Whether licence fee has been paid If so, the receipt should be produced (payment of licence fee in case of renewal shall be made in advance under the Rules)

:

I agree to pay on advice the fee prescribed for the grant of fresh Stevedoring Licence.

If the Licence is granted/renewed, I will abide by the Regulations, Rules and Conditions as may be prescribed or comply with any other directions issued from time to time by the Mumbai Port Trust.

---------------------------------------

Signature of the Applicant

Place : Mumbai

Dated :

(a) The applicant shall furnish/produce any other information or records as may be required by the Mumbai Port Trust to consider his request for the grant of licence.

(b) The grant of licence shall be entirely at the discretion of the Mumbai Port Trust.

(c) The applicant should fulfil the requirements at items (6) and (7) before the grant of the licence.

(d) While applying for the grant of fresh licence or renewal of licence, the applicant may strike off the words/lines whichever not applicable.

Form 'B'

Mumbai Port Trust

[See Regulation 6(iii)]

Licence to Stevedore Vessels in the Docks

Not Transferable

Year _________ 20 - 20

No. _______

This is to Notify that _____________________________________ carrying on business in the firm name and style of ______________________________________ Stevedore in accordance with the Mumbai Port Trust (Licencing of Stevedores and Allied Matters) Amendment Regulations, 2012 is/ are hereby licenced by the Chairman, Mumbai Port Trust, as Stevedore in discharging and loading, stuffing and destuffing of cargoes upto ____ but subject to and in conformity with the Docks Regulations in force from time to time and the provisions of the Mumbai Port Trust (Licencing of Stevedores and Allied Matters) Amendment Regulations, 2012 and subject to the conditions mentioned hereinbelow.

Traffic Manager

Date _______

Mumbai Port Trust

Conditions: Stevedores in their capacity as Employers shall be held responsible for non performance/ malfeasance/ misfeasance by their Supervisory staff and work people. Any infringement or disregard of any kind of the provisions of the Docks regulations, Stevedoring Regulations shall be viewed seriously and penalties shall be imposed which may include suspension/withdrawal of licence.

2. The provisions regarding the employment of young persons covered by Employment of Children Act, 1938 and the Factories Act, 1948 and the Dock Workers (Safety, Health and Welfare) Act, 1986 and The Dock Workers (Safety, Health & Welfare) Regulations 1990 as from time to time amended wherever they may be applicable shall be fully complied with.

3. The licence may be cancelled or suspended if the Stevedores commits default in payment of his contribution to the Provident Fund in accordance with the Mumbai Port Trust Employees' Provident Fund Rules or commits default in payment due to labour or infringes any rules relating to indenting of labour from Mumbai Port Trust or fails to pay wages at a rate not less than the minimum of the Wage Revision Committee scales as accepted by the Central Government applicable to the respective categories or commits breach of the instruction of the Traffic Manager, MbPT or any of his subordinate Officers relating to the use of gear or fails to provide protective equipment to labours/supervisory staff for handling Hazardous cargo as required by law.

4. The Licensee shall ensure that he has on his roll minimum supervisory staff employed on the basis of manning scale fixed by the MbPT from time to time. He shall engage workers and Supervisory staff in accordance with agreement arrived at from time to time between Unions and MbPT.

5. The Stevedore shall comply with the norms fixed by the Port from time to time in discharging/ loading of vessels.

6. The Licensee shall ensure that all loading and unloading operations are carried out with the prescribed/proper gear and they shall have to be equipped with minimum gear and equipments as per norms fixed, depending upon the type of cargoes handled by each Stevedore. He shall be held responsible for any accident or damage resulting from use of defective gear.

7. The Licensee shall comply with such instructions as may be issued from time to time by the Traffic Manager in the interest of safety, improving productivity, discipline and efficiency of operations.

8. Performance below productivity norms fixed by the Traffic Manager may entail the ships being taken out of the Docks and further may call upon penal action against the Licensee. The Licensee shall strictly comply with the provisions of the Mumbai Port Trust (Licencing of Stevedores and Allied Matters) Amendment Regulations, 2012.

Date _______

Traffic Manager

Mumbai Port Trust

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