12. [State] [These word was substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prohibit formation of obstructions of rivers, etc. within certain limits.
- Whenever it appears to the [[State] [These words were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] that injury to the public health, or public convenience, or to any canal or to any land for which irrigation from a canal is available, has arisen or may arise from the obstruction of any river, stream, or natural drainage-course, [the [State] [These word 'the Provincial Government' were substituted for the words 'the Government', by the Adaptation of Indian Laws Order in Council.] Government] may, by notification published in the [Official Gazette] [The words were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.], prohibit, within limits to be defined in such notification, the formation of any such obstruction, or may, within such limits, order the removal or other modification of such obstruction.Thereupon so much of the said river, stream or natural drainage channel, as is comprised within such limits, shall be held to be a drainage work as defined in section 3.
