3. Power to prohibit importation into the States of any poison except under licence
.The [Central Government] [Substituted by A.O.1937, For "Governor-General-in-Council" and [Gazette of India],] may, by notification in the [Official Gazette] [Substituted by A.O.1937, for "Governor-General-In-Council" and [Gazette of India], respectively.], prohibitexcept under and in accordance with the conditions of a licence, the importation into [India] [[Substituted by Act 47of 1958, Section 3, for "the States" (w.e.f. 17.12.1958).]][across any customs frontier defined by the Central Government] [Inserted by A.O.1937.] of any specifiedpoison, and may by rule regulate the grant of licences.
