Section 23 in THE MARINE AIDS TO NAVIGATION ACT, 2021
23. Power of Central Government to designate any aid to navigation as heritage lighthouse.
(1)The Central Government may, by notification in the Official Gazette, designate any aid to navigation under its control as a heritage lighthouse.(2)The Central Government shall develop the heritage lighthouses designated under sub-section (1),in addition to their function as aids to navigation or otherwise, for educational, cultural and tourism purposes, in such manner as may be prescribed.
