Section 2 in The Obstructions in Fairways Act, 1881
2. Central Government empowered to remove or destroy obstruction in fairway.
Whenever, in any fairway leading to any port in [the territories which, immediately before the 1st November, 1956, were comprised in Part A States and Part C States; Subs. by the Adaptation of Laws (No. 2) Order, 1956 for a Part A State or a Part C State ”], any vessel is sunk, stranded or abandoned, or any fishing-stake, timber or other thing is placed or left, [the Central Government;Subs. ibid.,for “the L. G. of the part of British India in which such port is situate ”] may, if in its opinion such thing is, or is likely to become, an obstruction or danger to navigation,(a)cause such thing or any part thereof to be removed; or(b)if such thing is of such a description or so situate that, [in the opinion of the Central Government; Subs. ibid.,for “in the opinion of the L.G.”], it is not worth removing, cause the same or any part thereof to be destroyed.
