- It shall be lawful for the State Government from time to time to make [rules] [For Rules see Notification No. 479/XII-6-3, dated May 9, 1887, No. 2338/XII-900-D, dated December 19, 1899, No. 136-C/33-C - 1933, dated April 7, 1934 and No. 1254/1A-215, dated June 6, 1934, in Gazette, 1887 Part I, at 210, Ibid, 1899, Part I, at 962, and Ibid, 1934, Part I, at 414 and 612, No. 215 - R/1 - 40, dated July 9, Part 1-A, at 401 respectively.] not repugnant to any law in force, and to repeal, alter and amend such rules, for the management of the navigation of any part of the Ganges below Allahabad, and for regulating the conduct of persons employed for any of the purposes of this Act; and the State Government may affix fines as penalties for the infringement of such rules, not exceeding fifty rupees for any one infringement of such rules, not exceeding fifty rupees, for any one infringement, or five rupees a day for any continuing infringement.Such rules may contain direction for any of the following amongst other matter :(a)for fixing the number and the width of steamers, flats and boats to be allowed to pass into or out of or through any part of the Ganges [below Allahabad] [Substituted by A.O. 1937.] at one time or abreast;(b)for determining the length of time during which steamers, flats or boats may remain stationary on such part, and the amount of demurrage to be paid by steamers, flats or boats remaining stationary beyond such time;(c)for regulating the mode in which, and the place or places at which, tolls are to be levied under this Act;(d)for the removal of sunken vessels and obstruction; and(e)for the storing and disposal of the cargo of steamers, flats and boats seized under this Act.
