2. What navigable channels may be rendered subject to the provisions of Act.
- It shall be lawful for the [State] [Substituted by A.L.O.] Government from time to time, by [notification] [For list of notifications under Section 2, See the B.O.R.O., Volume I, Part VI.], to that effect published in the [Official Gazette] [Substituted by A.O. for 'Calcutta Gazette'], to declare that the provisions of this Act shall apply to any navigable channel specified in such notification;and from and after such publication the provision of this Act shall apply to, and be in force as regards, such navigation channel [* *] [Replied by Act 1 of 1903.].
