Section 5 in The Bengal Alluvion and Diluvion Regulation, 1825
5. Encroachments on beds of navigable rivers and other obstructions.
- Nothing in this regulation shall be construed to justify any encroachments by individuals on the beds or channels of navigable rivers or to prevent Zila [ - ] [The words 'and city' were repealed by the Repealing and Amending Act, 1903.] Magistrate, or any other officers of [Government] [Substituted by the Adaptation of Laws Orders, 1950, for 'Crown'.] who may be duly empowered for that purpose, from removing obstacles which appear to interfere with the safe and customary navigation of such rivers, or which shall in any respects obstruct the passage of boats by tracking on the bank of such rivers or otherwise.
