Section 14(1) in The Inland Waterways Authority Of India Act, 1985
(1)The Authority may--(a)carry out surveys and investigations for the development, maintenance and better utilisation of the national waterways and the appurtenant land for shipping and navigation and prepare schemes in this behalf;(b)provide or permit setting up of infrastructural facilities for national waterways;(c)carry out conservancy measures and training works and do all other acts necessary for the safety and convenience of shipping and navigation and improvement of the national waterways;(d)control activities such as throwing rubbish, dumping or removal of material, in or from the bed of the national waterways and appurtenant land, in so far as they may affect safe and efficient, shipping and navigation, maintenance of navigable channels, river training and conservancy measures;(e)remove or alter any obstruction or impediment in the national waterways and the appurtenant land which may impede the safe navigation or endanger safety of infrastructural facilities or conservancy measures where such obstruction or impediment has been lawfully made or has become lawful by reason of long continuance of such obstruction or impediment or otherwise, after making compensation to person suffering damage by such removal or alteration;(f)provide for the regulation of navigation and traffic (including the rule of the road) on national waterways;(g)regulate the construction or alteration of structures on, across or under the national waterways;(h)disseminate navigational meteorological information about national waterways;(i)ensure co-ordination of inland water transport on national waterways with other modes of transport; and(j)establish and maintain pilotage on national waterways.(k)[ enter into joint ventures concerning inland shipping by way of equity participation.] [New clause added by Inland Waterways Authority of India Act, 2001(40 of 2001) ]
