Section 1 in The Obstructions in Fairways Act, 1881
1. Short title.
This Act may be called the Obstructions in Fairways Act, 1881; [The words “and it shall come into force at once.” rep. by Act 10 of 1914, s. 3 and Sch. II ***]But nothing herein contained shall apply to vessels [belonging to, or hired by a contract made on behalf of, the Government; Subs. by the A. O. 1937, for “belonging to Her Majesty or hired by Her Majesty or by the Secretary of State for India in Council”].
