ACT NO. 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:—

(Sadiya-Dhubri Stretch of the Brahmaputra River) Act, 1988.

(2) It shall come into force on such date1

as the Central Government may, by notification in the

Official Gazette, appoint.

Declaration of Sadiya-Dhubri Stretch of 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.

Declaration as to expediency of control by the Union of Sadiya-Dhubri Stretch of

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 (82 of 1985)

National Waterway (Sadiya-Dhubri Stretch of the Brahmaputra River) Act, 1988