51. Power of the Collector to regulate flow of water and prohibit or remove obstructions.
- When the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] has notification as provided in section 49 taken power to regulate the flow of water in any river, creek, or natural channel or line of natural drainage it may authorise the Collector to exercise such power on its behalf in accordance with such rules as it may prescribe. A Collector so authorised may in the execution of such rules exercise all the powers conferred upon him by section 50, and his authority shall include the power to take such action as the [State Government] is empowered by section 49 to take after enquiry through the Collector. Such authority may on every occasion be exercised without the publication of any further notification in the [Official Gazette.] [Substituted for the word 'Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.]
