Obstructions in Fairways Act, 1881

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

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