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NATIONAL WATERWAY SADIYA DHUBRI STRETCH OF THE BRAHMAPUTRA RIVER) ACT, 1988
40 of 1988
1st September, 1988
An Act to provide for the declaration of the Sadiya-Dhubri Stretch of the Brahmaputra river to be a national waterway and also to provide for the regulation and development of the said stretch 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-ninth Year of the Republic of India as follows :-
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the National Waterway(Sadiya-Dhubri Stretch of the Brahmaputra River) Act, 1988.
(2) It shall come into force on such2date as the Central Government may, by notification in the Official Gazette, appoint.
SECTION 02: DECLARATION OF SADIYA-DHUBRI STRETCH OF THE BRAHMAPUTRA RIVER TO BE NATIONAL WATERWAY
The Sadiya-Dhubri Stretch of the Brahmaputra river, the limits of which are specified in the Schedule, is hereby declared to be a national waterway.
SECTION 03: DECLARATION AS TO EXPEDIENCY OF CONTROL BY THE UNION OF SADLY A-DHUBRI STRETCH OF THE BRAHMAPUTRA RIVER FOR CERTAIN PURPOSES
It is hereby declared that it is expedient in the public interest that the Union should take under its control the regulation and development of Sadiya- Dhubri Stretch of the Brahmaputra river for purposes of shipping, and navigation on the national waterway to the extent provided in the Inland Waterways Authority of India Act, 1985
SCHEDULE 1 LIMITS OF THE NATIONAL WATERWAY (SADIYA-DHUBRI STRETCH OF THE BRAHMAPUTRA RIVER)
From a line drawn across the Brahmaputra river from the point on the north bank of the Kundil river at its confluence with the Brahmaputra river near Sadiya to the beginning of the river island Majuli and therefrom through all the channels of the Brahmaputra river on either side of the river island Majuli up to end of the river island Majuli and then up to the international border down stream of Dhubri.
Footnotes:
2. Enf. 26-12-1988-Gaz. of India, 26-12-1988, Pt. II, S.3(ii), Ext.. p. 2 (No. 671).
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