Section 15(3) in THE MARINE AIDS TO NAVIGATION ACT, 2021
(3)If any local authority—(a)fails to comply with any direction made under sub-section (1); or(b)fails to exercise or perform, or exercises or performs in an improper, inefficient or unsuitable manner, any power or duty relating to the superintendence or management of any aid to navigation conferred or imposed upon it by or under any law for the time being in force; or(c)fails to make adequate financial provision for the performance of any such duty,the Central Government may, by order in writing, require such local authority to comply with the direction, or to make arrangements to the satisfaction of that Government for the proper exercise of the power or performance of the duty, or to make financial provision to the satisfaction of that Government for the performance of the duty, as the case may be, within such period as it may specify.
