Section 18 in THE MARINE AIDS TO NAVIGATION ACT, 2021
18. Power of Central Government to train and certify operators of aids to navigation and vessel traffic services.
(1)No person shall be allowed to operate or work on, including any ancillary activities as may be prescribed, any aid to navigation in any place unless he holds a valid training certificate certifying that such person has been trained in the operation of such aid to navigation.(2)No person shall be allowed to operate or work on, including any ancillary activities as may be prescribed, a vessel traffic service in any place unless he holds a valid training certificate certifying that such person has been trained in the operation of vessel traffic services.(3)A certificate of training issued under this Act shall be valid and effective throughout the territory of India.
