Section 5 in The Bengal Alluvion and Alluvion Regulation, 1825
5. Encroachments on beds of navigable rivers and other obstructions.
-Nothing in this Regulations shall be construed to justify any encroachments by individuals on the beds or channels of navigable rivers, or to prevent Zila [* * *] [Omitted by Act 1 of 1903.] Magistrates or any other officers of [the Government] [Substituted by Adaptation of Laws Order, for 'the Crown'.] 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.
