Section 14 in THE MARINE AIDS TO NAVIGATION ACT, 2021
14. Power to inspect local aids to navigation.
(1)The Central Government may authorise any officer referred to in sub-section (1) of section 4 in writing, to enter upon at any time and inspect anylocal aid to navigation and make such inquiries in respect thereof or of the management thereof as such officer thinks fit.(2)Every person having the charge of, or concerned in the management of, any local aid to navigation shall furnish to the officer authorised under sub-section (1) to inspect such aid to navigation, all such information as the officer may require.(3)Every local authority shall furnish to the Central Government all such returns and other information in respect of the aids to navigation under its supervision and management, or of any of them, as the Central Government may require.
