16. [ Penalty for causing encroachments in channels and obstructions to line of navigation. - [Section 16 substituted by W.B. Act 48 of 1981.]
Any person who shall wilfully cause or shall aid in causing any encroachment or obstruction in any channel or line of navigation or who shall wilfully omit to remove such encroachment or obstruction after being lawfully required to do so shall, on conviction before a Magistrate, be punished with imprisonment of either description for a term not exceeding three years or with fine not exceeding one thousand rupees, or with both.]
