Section 6(2) in THE MARINE AIDS TO NAVIGATION ACT, 2021
(2)The Central Government shall consult the Central Advisory Committee in regard to—(a)the establishment or position of aids to navigation or of any works appertaining thereto; or(b)additions to or the alteration or removal of, any aid to navigation; or(c)variations to any aid to navigation or of the mode of use thereof; or(d)the cost of any proposal relating to aids to navigation; or(e)appointment of any sub-committee under sub-section (3); or(f)the making or alteration of any rules or rates of marine aids to navigation dues under this Act.
