Section 3 in The National Waterway (Allahabad-Haldia Stretch Of The Ganga-Bhagirathi-Hooghly River) Act 1982
3. Declaration as to expediency of control by the Union of Ganga-Bhagirathi-Hooghly river for certain purposes.
It is hereby declared that it is expedient in the public interest that the [Union] [Substituted for "Central Government" by Act 82 of 1985 Section 38 (w.e.f. 27-10-1986)] should take under its control the regulation and development of Ganga-Bhagi-rathi-Hooghly river for purposes of shipping and navigation on the national waterway [to the extend provided in the Inland Waterways Authority of India Act, 1985.] [Substituted by Act 82 off 1985, Section 38 (w.e.f. 27-10-1986) ][* * *] [ Sections 4 to 15 omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).]THE SCHEDULE(See section 2)LIMITS OF THE NATIONAL WATERWAY(ALLAHABAD-HALDIA STRETCH OF THE GANGA-BHAGIRATHI-HOOGHLY RIVER)From road bridge at Allahabad across the river Ganga, about 2 kms. upstream of the confluence of the rivers Ganga and Yamuna at Triveni to the inland waterway limit on the tidal waters of the river Hooghly from a line drawn between No. 1 Refuge house at the entrance to Baratola river commonly called channel creek, to a position 2.5 kms. due south of Saugor lighthouse, and then connected to the right or south bank at the entrance to the Hijili or Russulpore river, through river Ganga, lock canal and feeder canal at Farakka, river Bhagirathi and river Hooghly.
