LexSection 11 — Powers of Central Government relating to vessel traffic services.
The Marine Aids to Navigation Act, 2021.
The Central Government, shall have the following powers relating to the development, maintenance and management of vessel traffic services, namely:— (a) declare and authorise vessel traffic service provider to operate a vessel traffic service within an authorised area; (b) accredit and approve vessel traffic service training and certification; (c) establish and operate vessel traffic services, where it deems necessary; (d) add to or alter or require any person to add to or alter any aspect of a vessel traffic service.Open in Lexace · Ask the AI about this section