2. What navigable channels may be rendered subject to the provisions of Act.
- It shall be lawful for the State Government from time to time, by [notification] [For list of notifications under section 2, see the B.O.R.O., Vol. I Part VI.] to that effect published in the official Gazette to declare that provisions of this Act shall apply to any navigable channel specified in such notification; and from and after such publication the provisions of this Act shall apply to, and be in force as regards, such navigation channel [x x x] [Repealed by Act I of 1903.],
