Section 30 in THE MARINE AIDS TO NAVIGATION ACT, 2021
30. Determination of disputes as to liability for payment.
If any dispute arises as to whether marine aids to navigation dues, expenses or costs are payable in respect of any ship under this Act or as to the amount of such dues, expenses or costs, such dispute shall, on an application made in this behalf by either of the disputing parties, be heard and determined by a civil court having jurisdiction at the place where the dispute arose.
