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Union of India - Act

The National Waterway (Allahabad-Haldia Stretch Of The Ganga-Bhagirathi-Hooghly River) Act 1982

UNION OF INDIA
India

The National Waterway (Allahabad-Haldia Stretch Of The Ganga-Bhagirathi-Hooghly River) Act 1982

Act 49 of 1982

  • Published on 18 October 1982
  • Commenced on 18 October 1982
  • [This is the version of this document from 18 October 1982.]
  • [Note: The original publication document is not available and this content could not be verified.]
The National Waterway (Allahabad-Haldia Stretch Of The Ganga-Bhagirathi-Hooghly River) Act 1982ACT NO. 49 OF 1982

1235.

[18th October, 1982]An Act to provide for the declaration of the Allahabad-Haldia Stretch of the Ganga-Bhagirathi-Hooghly river to be a national waterway and also to provide for the regulation and development of that river for purposes of shipping and navigation on the said waterway and for matters connected therewith or incidental thereto.BE it enacted by Parliament in the Thirty-third Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the National Waterway (Allahabad-Haldia Stretch of the Ganga-Bhagirathi-Hooghly River) Act, 1982.
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
W.e.f 27-10-1986: Vide Notifn. No. Section 0 768 (E), dt. 27-10-1986.

2. Declaration of a certain stretch of Ganga-Bhagirathi-Hooghly river to be national waterway.

The Allahabad-Haldia Stretch of the Ganga-Bhagirathi-Hooghly river, the limits of which are specified in the Schedule, is hereby declared to be a national waterway.

3. Declaration as to expediency of control by the Union of Ganga-Bhagirathi-Hooghly river for certain purposes.

It is hereby declared that it is expedient in the public interest that the [Union] [Substituted for "Central Government" by Act 82 of 1985 Section 38 (w.e.f. 27-10-1986)] should take under its control the regulation and development of Ganga-Bhagi-rathi-Hooghly river for purposes of shipping and navigation on the national waterway [to the extend provided in the Inland Waterways Authority of India Act, 1985.] [Substituted by Act 82 off 1985, Section 38 (w.e.f. 27-10-1986) ][* * *] [ Sections 4 to 15 omitted by Act 82 of 1985, Section 38 (w.e.f. 27-10-1986).]THE SCHEDULE(See section 2)LIMITS OF THE NATIONAL WATERWAY(ALLAHABAD-HALDIA STRETCH OF THE GANGA-BHAGIRATHI-HOOGHLY RIVER)From road bridge at Allahabad across the river Ganga, about 2 kms. upstream of the confluence of the rivers Ganga and Yamuna at Triveni to the inland waterway limit on the tidal waters of the river Hooghly from a line drawn between No. 1 Refuge house at the entrance to Baratola river commonly called channel creek, to a position 2.5 kms. due south of Saugor lighthouse, and then connected to the right or south bank at the entrance to the Hijili or Russulpore river, through river Ganga, lock canal and feeder canal at Farakka, river Bhagirathi and river Hooghly.