20. [ Power to prohibit the sinking of, or remove, tube-well. [[Section 20 substituted by W.B. Act 19 of 1959, which was earlier as under :-
'20. Power to Local Government to make by-laws. - The Local Government may, after previous publication, by notification, make by-laws for carrying out the purposes of this Act, and in particular -(a)for the safe and convenient use of the new bridge and the approaches thereto and any tramway constructed thereon, and(b)for the passage of boats and vessels under or through the new bridge.'.]]- The State Government may, in Order to ensure the safety of the new Howrah Bridge or its approaches, -(i)prohibit the sinking of tube-wells, or(ii)direct the removal of any particular tube-well already sunk, likely in its opinion to endanger such safety, -within such distance from the piers of the said bridge as may be specified by it by notification, after consultation with the Commissioners, the Corporation of Calcutta and the Commissioners of the Municipality of Howrah.]
