15. Supervisor may forbid construction of bandels, etc. -
Whenever in the opinion of such supervisor the construction of any bandel or other contrivance for fishing, or for any other purpose, in any line of navigation is likely to cause obstruction to the free and safe transit of such line of navigation, he may, by a notice in writing to be served on the owner or person in charge of such bandel or other contrivance, or (if such owner or other person cannot be found) to be affixed at some conspicuous place in the nearest village, forbid the construction of such bandel or other contrivance.[15A. Removal of encroachments. - Notwithstanding anything contained in this Act, the Engineer or the supervisor or any other person duly authorised by the Engineer or the supervisor, as the case may be, in this behalf may remove, dismantle or demolish any embankment, fishery, fishing contrivance, huts, buildings, sluices, obstructions, encroachments or any other construction which, in the opinion of the Engineer or the supervisor, as the case may be, is likely to interfere with, counteract or impede any canal, channel or line of navigation in any manner.][15B. Protection of action taken under this Act. - No suit, prosecution or other legal proceeding shall lie against the Engineer or the supervisor or any other person authorised in that behalf by the Engineer or the supervisor, as the case may be, for anything which is in good faith done or intended to be done under this Act.]
