(2)Control and regulation of transport, sale, etc., of mhowra flowers. - [No person or head of household on his behalf or on behalf of the members of his household shall in the aggregate] [These words were substituted for the words 'No person shall' by Bombay 26 of 1952, Section 28 (1)] collect or transport or sell or buy or have in his possession mhowra flowers exceeding the prescribed limit in weight, except under the authority and subject to the conditions of a licence, permit or pass granted [by the Collector or an officer authorised] [These words were inserted, by Bombay 26 of 1952, Section 28 (2).] in this behalf:Provided that no licence, permit or pass shall be necessary for the collection, transport, sale, purchase or possession within such area and during such period (hereinafter called vacation period) as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of laws Order, 1950.] Government may, by notification in the Official Gazette, notify, of any quantity of mhowra flowers which shall be the produce of that year [and of that area] [These words were added by Bombay 26 of 1952, Section 28 (3).]:Provided further that unless the [State] [This word was substituted for the word 'Provincial' by the Adaptation of laws Order, 1950.] Government by a notification in the Official Gazette, otherwise directs, no licence, permit or pass shall be necessary for the transport by rail of any quantity of mhowra flowers through an area which has no vacation period or the vacation period for which has expired at the time when the transport takes place, provided that-(i)the said flowers are not unloaded in transit, and(ii)there is a vacation period at the place from which and to which the said flowers are transported at the time when the said flowers are despatched or arrived, as the case may be.[***] [The Explanation was deleted by Bombay 22 of 1960, Section 46.]
