Section 27(1) in The Inland Waterways Authority Of India Act, 1985
(1)The provisions of this Act shall be in addition to the provisions of the Indian Ports Act, 1908 (15 of 1908) and the Major Port Trusts Act, 1963 (38 of 1963) and in particular nothing in this Act shall affect any jurisdiction, functions, powers or duties required to be exercised, performed or discharged by--(a)the conservator of any port or by any officer or authority under the Indian Ports Act, 1908 (15 of 1908) or(b)the Board of Trustees for any major port or by any officer or authority under the Major Port Trusts Act, 1963 (38 of 1963) in or in relation to any portion of an inland waterway (including the national waterway) falling within the limits of such port or major port.
