The Marine Aids to Navigation Act, 2021.

53 sections.

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Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Power to designate general aid to navigation.
Section 4 — Appointment of Director General, Deputy Director Generals and Directors.
Section 5 — Duties of Director General.
Section 6 — Central Advisory Committee.
Section 7 — Proceedings of Central Advisory Committee not to be invalidated.
Section 8 — Management of general aids to navigation.
Section 9 — Powers of Central Government relating to aids to navigation.
Section 10 — Management of vessel traffic services.
Section 11 — Powers of Central Government relating to vessel traffic services.
Section 12 — Competent Authority for Vessel Traffic Services.
Section 13 — Standards for establishment and operation of vessel traffic services.
Section 14 — Power to inspect local aids to navigation.
Section 15 — Control of local aids to navigation by Central Government.
Section 16 — Management of local aids to navigation by Central Government.
Section 17 — Power of Central Government to remove or alter obstructions to aids to navigation.
Section 18 — Power of Central Government to train and certify operators of aids to navigation and vessel traffic services.
Section 19 — Certification.
Section 20 — Accreditation of training organisations.
Section 21 — Marking of wrecks.
Section 22 — Reimbursement for marking wrecks.
Section 23 — Power of Central Government to designate any aid to navigation as heritage lighthouse.
Section 24 — Levy and collection of marine aids to navigation dues.
Section 25 — Utilisation of marine aids to navigation dues.
Section 26 — Receipts relating to marine aids to navigation dues and their verification.
Section 27 — Assessment of marine aids to navigation dues and ascertainment of tonnage.
Section 28 — Recovery of marine aids to navigation dues.
Section 29 — Refusal of port clearance.
Section 30 — Determination of disputes as to liability for payment.
Section 31 — Marine aids to navigation dues payable at one port recoverable at another.
Section 32 — Exemption.
Section 33 — Refund of excess payments.
Section 34 — Fees.
Section 35 — Receipt and expenditure.
Section 36 — Annual report.
Section 37 — Intentionally obstructing aids to navigation or vessel traffic services.
Section 38 — Negligently obstructing aids to navigation or vessel traffic services.
Section 39 — Intentionally destroying or damaging aids to navigation or vessel traffic services.
Section 40 — Negligently destroying or damaging aids to navigation or vessel traffic services.
Section 41 — Causing damage to heritage lighthouse.
Section 42 — Evading payment of marine aids to navigation dues.
Section 43 — Noncompliance with directions of vessel traffic service provider.
Section 44 — Cognizance of offences.
Section 45 — Place of trial and jurisdiction of court.
Section 46 — Power of Central Government to make rules.
Section 47 — Delegation of powers by Central Government.
Section 48 — Power of Central Government to issue directions.
Section 48A — Power of Director-General appointed under Merchant Shipping Act, 2025 to issue directions.
Section 49 — Protection of action taken in good faith.
Section 50 — Power to remove difficulties.
Section 51 — Laying of rules and notifications before Parliament.
Section 52 — Repeal and savings.