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The Inland Vessels Act, 2021 59. Powers of Central Government to make rules for Chapter X.- For the purposes of this Chapter, the- (a) powers and functions of the receiver of wreck; (b) responsibilities and obligations of the owner, operator, master or person in-charge of vessel, property or cargo with respect to the wreck; (c) measures adopted for the removal of obstruction to navigation; (d) disposal of wreck, including its sale and proceeds of unsold property; (e) measures to be adopted for protection of wreck, fouling of government moorings; (f) rights and duties of salvors and performance of salvage operations or resolution of disputes pertaining to amount payable to salvors; and (g) such other matter, which the Central Government may deem necessary for the efficient administration and removal of wrecks, shall be such as may be prescribed by the Central Government.    |
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