Section 12 — Competent Authority for Vessel Traffic Services.

(1) The Central Government shall, for the purposes of exercising its powers under section 11, appoint a Competent Authority for Vessel Traffic Services by notification in the Official Gazette. (2) The manner of appointment of the Competent Authority shall be such as may be prescribed. (3) The Competent Authority shall discharge such functions in such manner, as may be prescribed.

Official Hindi (PDF) ↗

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