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The Marine Aids to Navigation Act, 2021 9. Powers of Central Government relating to aids to navigation.- (1) The Central Government, shall have the following powers relating to the development, maintenance and management of general aids to navigation, namely:- (a) establish and maintain aids to navigation; (b) add to, alter or remove any aid to navigation; (c) alter or vary any aid to navigation; (d) authorise to inspect any aid to navigation which may affect the safety of navigation; (e) authorise to enter any property, whether public or private, for the purposes of inspection of any aid to navigation; (f) transport, or cause to be transported, any goods through any property, whether public or private, for any purpose in connection with- (i) the maintenance of an aid to navigation; or (ii) the establishment of any aid to navigation; (g) acquire any land as may be necessary for the purposes of this Act- (i) to exercise its powers; or (ii) for the maintenance of works. (2) The Central Government shall, for the purposes of exercising its powers under sub-section (1), authorise any of the officers referred to in sub-section (1) of section 4, by general or special order in writing.    |
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