3. Provisions of Act to be carried out by body of Commissioners. - (1) The duty of carrying out the provisions of this Act shall, subject to such conditions and limitations as are hereinafter contained, be vested in a body of Commissioners to be called "the Commissioners for the new Howrah Bridge".
(2)Such body shall be a body corporate and have perpetual succession and a common seal, and shall by its corporate name sue and be sued.(3)The Commissioners for the Port of Calcutta for the time being shall be the Commissioners for the new Howrah Bridge.(4)The Commissioner shall be entitled to receive such fees for the performance of their duties under this Act as the [State Government] may, by rule, prescribe. Such fees shall be paid from the new Howrah Bridge Trust Fund created by this Act.
