Be it enacted by Parliament in the Forty-third Year of the Republic of India as follows:
(1) This Act may be called the National Waterway (Kollam-Kottapuram Stretch of West Coast Canal and Champakara and Udyogmandal Canals) Act, 1992.
(2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.
The Kollam-Kottapuram stretch of West Coast Canal and Champakara and Udyogmandal Canals, the limits of which are specified in the Schedule, is hereby declared to be a national waterway.
It is hereby declared that it is expedient in the public interest that the Union should take under its control the regulation and development of Kollam-Kottapuram stretch of West Coast Canal and Champakara and Udyogmandal Canals for purposes of shipping and navigation on the national waterway to the extent provided in the Inland Waterways Authority of India Act, 1985 (82 of 1985).
(See Section 2)
The northern limit of the West Coast Canal shall be a line drawn across the river Periyar parallel to Kottapuram road bridge (NH-17) connecting Maliankara and Valiapanikan Thuruthu at a distance of 1.0 kilometre upstream, and the southern limit shall be a line drawn across the Ashtamudi Kayal at a distance of 100 meters south of Kollam jetty.
The Champakara Canal starting from the confluence with the West Coast Canal and ending at the railway bridge (railway siding for Cochin Oil Refinery) near Fertilizers and Chemicals Travancore Limited, boat basin.
The Udyogmandal Canal starting from the confluence) with West Coast Canal and ending at the Padalam road bridge (Eloor-Edayar).
1. 1-2-1993 vide Notification No. S.O. 806(E) dated 30-10-1993, Gazette of India, Extraordinary, 1992, Part II, Section 3(ii).