Section 3(1) in Destructive Insects and Pests Act, 1914
(1)The [Central Government] [Substituted for the word "Governor-General in Council" by A.O., 1937] may, by notification in the [Official Gazette] [Substituted for the word "Gazette of India" by A.O., 1937], prohibit or regulate subject to such restrictions and conditions as [it] [Substituted for the word "he" by A.O., 1937] may impose, the import into [India] [Substituted by Act 3 of 1951, s.3 and Sch., for "the said territories"] or any part thereof, or any specified place therein, in any article or class or articles likely to cause infection to any article or class of articles likely to cause infection to pay any crop [or of insects generally or any class of insects] [Inserted by Act 6 of 1938, s.4.].
