(1) The Central Government may, by notification, specify the requirement of pilotage in whole or part of inland waterways declared as national waterways. (2) The State Government may, by notification, specify the requirement of pilotage in whole or part or any stretch of designated inland waterways or such passages that lie within the respective territory of such State Governments and in respect of which the Central Government has not specified under sub-section (1).Open in Lexace · Ask the AI about this section
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