| Contents |
|
|
The Marine Aids to Navigation Act, 2021 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
Designation of General Aid to Navigation |
| 3. |
Power to designate general aid to navigation |
| Chapter III |
Director General of Aids to Navigation |
| 4. |
Appointment of Director General, Deputy Director Generals and Directors |
| 5. |
Duties of Director General |
| 6. |
Central Advisory Committee |
| 7. |
Proceedings of Central Advisory Committee not to be invalidated |
| Chapter IV |
Management of General Aids to Navigation |
| 8. |
Management of general aids to navigation |
| 9. |
Powers of Central Government relating to aids to navigation |
| Chapter V |
Management of Vessel Traffic Services |
| 10. |
Management of vessel traffic services |
| 11. |
Powers of Central Government relating to vessel traffic services |
| 12. |
Competent Authority for Vessel Traffic Services |
| 13. |
Standards for establishment and operation of vessel traffic services |
| Chapter VI |
Inspection and Management of Local Aids to Navigation |
| 14. |
Power to inspect local aids to navigation |
| 15. |
Control of local aids to navigation by Central Government |
| 16. |
Management of local aids to navigation by Central Government |
| Chapter VII |
Obstruction to Functioning of Aids to Navigation |
| 17. |
Power of Central Government to remove or alter obstructions to aids to navigation |
| Chapter VIII |
Training and Certification |
| 18. |
Power of Central Government to train and certify operators of aids to navigation and vessel traffic services |
| 19. |
Certification |
| 20. |
Accreditation of training organisations |
| Chapter IX |
Marking of Wrecks |
| 21. |
Marking of wrecks |
| 22. |
Reimbursement for marking wrecks |
| Chapter X |
Development of Heritage Lighthouses |
| 23. |
Power of Central Government to designate any aid to navigation as heritage lighthouse |
| Chapter XI |
Marine Aids to Navigation Dues |
| 24. |
Levy and collection of marine aids to navigation dues |
| 25. |
Utilisation of marine aids to navigation dues |
| 26. |
Receipts relating to marine aids to navigation dues and their verification |
| 27. |
Assessment of marine aids to navigation dues and ascertainment of tonnage |
| 28. |
Recovery of marine aids to navigation dues |
| 29. |
Refusal of port clearance |
| 30. |
Determination of disputes as to liability for payment |
| 31. |
Marine aids to navigation dues payable at one port recoverable at another |
| 32. |
Exemption |
| 33. |
Refund of excess payments |
| 34. |
Fees |
| Chapter XII |
Finance, Accounts and Audit |
| 35. |
Receipt and expenditure |
| 36. |
Annual report |
| Chapter XIII |
Offences and Penalties |
| 37. |
Intentionally obstructing aids to navigation or vessel traffic services |
| 38. |
Negligently obstructing aids to navigation or vessel traffic services |
| 39. |
Intentionally destroying or damaging aids to navigation or vessel traffic services |
| 40. |
Negligently destroying or damaging aids to navigation or vessel traffic services |
| 41. |
Causing damage to heritage lighthouse |
| 42. |
Evading payment of marine aids to navigation dues |
| 43. |
Non-compliance with directions of vessel traffic service provider |
| 44. |
Cognizance of offences |
| 45. |
Place of trial and jurisdiction of court |
| Chapter XIV |
Miscellaneous |
| 46. |
Power of Central Government to make rules |
| 47. |
Delegation of powers by Central Government |
| 48. |
Power of Central Government to issue directions |
| 49. |
Protection of action taken in good faith |
| 50. |
Power to remove difficulties |
| 51. |
Laying of rules and notifications before Parliament |
| 52. |
Repeal and savings |
