43. Power to make rules and prescribe penalty for contravention thereof.
(1)The Government may make rules to regulate the following matters, namely:(a)the salving, collection and disposal of all timber referred to in this Chapter;(b)the use and registration of boats used in salving and collecting timber;(c)the costs to be paid for salving, collecting , moving, storing or disposing of such timber;(d)the use and registration of hammers and other implements used for marking such timber.(2)Whoever contravenes any rule made under this section shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
