National Waterway etc. Act, 1988
Be it enacted by Parliament in the Thirty-ninth Year of the Republic of India as follows:
Section 1. Short title and commencement
(1) This Act may be called the National Waterway (Sadiya-Dhubri Stretch of the Brahmaputra River) Act, 1988.
(2) It shall come into force on such date2 as the Central Government may, by notification in the Official Gazette appoint.
Section 2. Declaration of Sadiya-Dhubri Stretch of Brahmaputra river to be national waterway
The Sadiya-Dhubri Stretch of the Brahmaputra 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 Sadiya-Dhubri Stretch of Brahmaputra river for certain purposes
(1) 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 Sadiya-Dhubri Stretch of the Brahmaputra river for purposes of shipping and navigation on the national waterway to the extent provided in the Inland Waterway Authority of India Act, 1985 (82 of 1985).
(See Section 2)
Limits of the National Waterway (Sadiya-Dhubri Stretch of the Brahmaputra River)
From a line drawn across the Brahmaputra river from the point on the north bank of the Kundil river at its confluence with the Brahmaputra river near Sadiya to the beginning of the river island Majuli and therefrom through all the channels of the Brahmaputra river on either side of the river island Majuli up to the end of the river island Majuli and then up to the international border down stem of Dhubri.
1. Received the assent of the President on 1-9-1988, published in the Gazette of India, Extraordinary, Part II, Section 1, dated 1-9-1988, pp. 1-2.
2. Came into force, w.e.f. 26-12-1988, vide S.O. 1198(E), dated 26-12-1988.