2. Central Government empowered to remove or destroy obstruction in fairway.
Whenever, in any fairway leading to any port in 2 [the territories which, immediately before the 1st November, 1956, were comprised in Part A States and Part C States], any vessel is sunk, stranded or abandoned, or any fishing-stake, timber or other thing is placed or left, 5 [the Central Government] may, if in its opinion such thing is, or is likely to become, an obstruction or danger to navigation,
(a) cause such thing or any part thereof to be removed; or
(b) if such thing is of such a description or so situate that, 6 [in the opinion of the Central Government], it is not worth removing, cause the same or any part thereof to be destroyed.