Section 4B in Destructive Insects and Pests Act, 1914
4B. [ Refusal to carry article of which transport is prohibited.- [Inserted by Act 06 of 1938, section 5]
When a notification has been issued under section 4A, then, notwithstanding any other law for the time being in force, the person responsible for the booking of goods or parcels at any railway stations or inland steam vessel station,-(a)where the notification prohibits export or transport, shall refuse to receive for carriage at, or to forward or knowingly allow to be carried on, the railway or inland steam vessel from that station anything of which import or transport is prohibited, consigned to any place [in a [State] other than the [State] [Substituted for "Province" by A.L.O., 1950 ]] in which such station is situate; and(b)where the notification imposes conditions upon export or transport shall so refuse, unless the consignor produces or the thing consigned is accompanied by, a document or documents of the prescribed nature showing that those conditions are satisfied.]
