act 049 of 1982 : National Waterway (Allahabad-Haldia etc.) Act, 1982

National Waterway (Allahabad-Haldia etc.) Act, 1982

ACTNO. 49 OF 1982
10 June, 1983
An Act to provide for the declaration of the Allahabad-Haldia Stretch of the Ganga-Bhagirathi-Hooghly river to be a national waterway and also to provide for the regulation and development of that river for purposes of shipping and navigation on the said waterway and for matters connected therewith or incidental thereto

Be it enacted by Parliament in the Thirty-third Year of the Republic of India as follows:

Section 1. Short title and commencement

(1) This Act may be called the National Waterway (Allahabad-Haldia Stretch of the Ganga-Bhagirathi-Hooghly River) Act, 1982.

(2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.

Section 2. Declaration of a certain stretch of Ganga-Bhagirathi-Hooghly river to be national waterway

The Allahabad-Haldia Stretch of the Ganga-Bhagirathi-Hooghly river, the limits of which are specified in the Schedule, is hereby declared to be a national waterway.

Section 3. Declaration as to expediency of control by the Union of Ganga-Bhagirathi-Hooghly river for certain purposes

It is hereby declared that it is expedient in the public interest that the 2[Union] should take under its control the regulation and development of Ganga-Bhagirathi-Hooghly river for purposes of shipping and navigation on the national waterway 3[to the extent provided in the Inland Waterways Authority of India Act, 1985].

Section 4. Definitions

4[* * *]

Section 5. Responsibility for regulation and development of national waterway

5[* * *]

Section 6. Rights, etc., of Central Government with respect to national waterway, lands and infrastructure appurtenant thereto

6[* * *]

Section 7. Application, etc., of certain laws

7[* * *]

Section 8. Advisory Committees

8[* * *]

Section 9. Fees for services or benefits rendered in the national waterway

9[* * *]

Section 10. Power to enter

10[* * *]

Section 11. Penalties

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Section 12. Power to delegate

12[* * *]

Section 13. Protection of action taken in good faith

13[* * *]

Section 14. Power to make rules

14[* * *]

Section 15. Removal of difficulties

15[* * *]

(See Section 2)

Limits of the National Waterway (Allahabad-Haldia Stretch of the Ganga-Bhagirathi-Hooghly River)

From road bridge at Allahabad across the river Ganga, about 2 kms. upstream of the confluence of the rivers Ganga and Yamuna at Triveni to the inland waterway limit on the tidal waters of the river Hooghly from a line drawn between No. 1 Refuge house at the entrance to Baratola river commonly called channel creek, to a position 2.5 kms. due south of Saugor lighthouse, and then connected to the right or south bank at the entrance to the Hijili or Russulpore river, through river Ganga, lock canal and feeder canal at Farakka, river Bhagirathi and river Hooghly.

1. Came into force, w.e.f. 27-10-1986.

2. Substituted for Central Government by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

3. Substituted for to the extent hereinafter provided by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

4. Omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

5. Omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

6. Omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

7. Omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

8. Omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

9. Omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

10. Omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

11. Omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

12. Omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

13. Omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

14. Omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

15. Omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).

SECTIONS