The Obstructions in Fairways Act, 1881

[Act No. 16 of 1881]

[15th March, 1881.]

Contents:
Title	The Obstructions in Fairways Act, 1881
Sections:	Particulars:
1.	Short titl
2.	Central Government empowered to remove or destroy obstruction in fairway
3.	Central Government entitled to expenses incurred in removing obstruction
4.	Notice of removal to be given by Central Government
5.	Things removed may, in certain cases, be sold
6.	Proceeds how applied
7.	Vessel to include tackle, cargo, etc
8.	Power to make rules to regulate and prohibit the placing of obstructions in fairways
9.	Penalty for breach of such rules
10.	Compensation payable in certain cases for damage caused under this Act
11.	Certain action of the Government previous to passing of this Act to be deemed to have been taken hereunder
12.	Saving of other powers possessed by Central Government
13.	Application to fairways in inland waterways

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