Section 55 in Northern India Canal and Drainage Act, 1873
55. Power to prohibit obstructions or order their removal.
- Whenever it appears to the State Government that injury to any land or the public health or public convenience has arisen or may arise from the obstruction of any river, stream or drainage channel, such State Government may, by notification published in the Official Gazette prohibit, within limits to be defined in such notification, the formation of any obstruction or may, within such limits, order the removal or other modification of such obstruction.Thereupon so much of the said river, stream, or drainage channel as is comprised within such limits, shall be held to be a drainage work as defined in section three.
