Section 5 in The Bengal Alluvion and Diluvion Regulation, 1825
5. Encroachment on beds of navigable rivers, and other obstructions.
- Nothing in this regulation shall be construed to justify any encroachments by individuals on the bed or channels of navigable rivers, or to prevent [Zila * * *] [The words 'and city repealed', by Act XVI of 1874.] [Magistrates] [Substituted by Act I of 1903.] or any other officers, of [Government] [Substituted by the A.O. 1950 for 'the Crown' which had been Substituted by the A.O. 1937 for 'Government'.] who may be duly empowered for that purpose, from removing obstacles which appear to interfere with the safe and customary navigation of such rivers, or which shall in any respects obstruct the passage of boats by tracking on the banks of such rivers, or otherwise.
