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State of Uttar Pradesh - Section

Section 14 in The Ganges Tolls Act, 1867

14. Power to prohibit construction of bandhels.

- Whenever, in the opinion of such officer as the State Government shall appoint in this behalf, the construction of any bandhel or other contrivance for fishing or for any other purpose, in any part of the Ganges below Allahabad, is likely to cause obstruction to the free and safe navigation of such part, he may by notice in writing, to be served on the owner or person-in-charge of such bandhel or other contrivance, or, if such owner or other person cannot be found, to be affixed at some conspicuous place in the nearest village, prohibit the construction of such bandhel or other contrivance.