Report No. 248
18. Ganges Tolls Act, Act 1 of 1867
Category: Taxes, Tolls and Cess Laws
Recommendation: Repeal
This Act was enacted to authorise the levy of tolls for the improvement of the navigation of the Ganges. The Act uses antiquated language, inconsonant with modern times. More importantly, the Act became redundant when The National Waterway (Allahabad-Haldia Stretch of the Ganga-Bhagirathi Hooghly River) Act, 1982 was enacted, which covers the scope of this Act.
The 1982 Act provides for the regulation and development of the Ganga-Bhagirathi-Hooghly River for purposes of shipping and navigation and authorises the levy of toll in the region as well. This Act has been recommended for repeal by the PC Jain Commission in its Appendix A-1 and 148th Law Commission Report.