| Transport / Tourism / Urban development
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The National Waterway (Talcher-Dhamra Stretch of Rivers Geonkhali-Charbatia-Dhamra Stretch of Matai River and Mahanadi Delta Rivers) Bill, 2006
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- The National Waterway (Talcher-Dhamra Stretch of Rivers Geonkhali-Charbatia Stretch of East Coast Canal, Charbatia-Dharma Stretch of Matai River and Mahanadi Delta Rivers) Bill, 2006 and the National Waterway (Kakinada-Pondicherry Strech of Canals and the Kaluvelly Tank, Bhadrachalam-Rajahmundry Stretch of Godavari and Wazirabad-Vijayawada Stretch of River Krishna) Bill, 2006 were introduced in the Lok Sabha on December 8, 2006. The National Waterway (Lakhipur-Bhanga Stretch of the Barak River) Bill, 2007 was introduced in the Lok Sabha on August 29, 2007. All three Bills were introduced by the Ministry of Shipping, Road Transport and Highways. The Bills seek to nationalise specific stretches of waterways.
- The central government created the Indian Waterways Authority of India in 1985 to regulate and develop inland waterways for the purposes of shipping and navigation. Due to a lack of resources among states, the central government has passed Acts in the past to nationalise certain sections of waterways. Once these waterways are nationalised, the Indian Waterways Authority of India assumes responsibility for their development, maintenance and management.
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The National Waterway (Kakinada-Pondicherry Strech of Canals and the Kaluvelly Tank, Bhadrachalam-Rajahmundry Stretch of Godavari and Wazirabad-Vijayawada Stretch of River Krishna) Bill estimates the expenditure for development of this section at Rs 542 crores and an annual operation cost of Rs 11.1 crores.
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| Stage | Date |
| Introduction | Dec 08, 2006 |
| Com. Ref. | Dec 13, 2006 |
| Com. Rep. | Aug 16, 2007 |
| Lok Sabha | Oct 23, 2008 |
| Rajya Sabha | Oct 24, 2008 |
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