The Inter-State River Water Disputes Act, 1956

[Act No. 33 of 1956]

[28th August, 1956.]

Contents
Sections	Particulars
Title	The Inter-State River Water Disputes Act
1.	Short title and extent
2.	Definitions
3.	Complaints by State Governments as to water disputes
4.	Constitution of Tribunal
5.	Adjudication of water disputes
5A.	Filling of vacancies
6.	Publication of decision of Tribunal
6A.	Power to make schemes to implement decision of Tribunal
7.	Prohibition of levy of seigniorage, etc
8.	Bar of reference of certain disputes to Tribunal
9.	Powers of Tribunal
9A.	maintenance of date bank and information
10.	Allowances or fees for presiding officer of Tribunal and assessors
11.	Bar of jurisdiction of Supreme Court and other courts
12.	Dissolution of Tribunal
13.	Power to make rules
14.	Constitution of Ravi and Beas Waters Tribunal