Section 5(1) in Destructive Insects and Pests Act, 1914
(1)The [State Government] [Substituted for "Provincial Government" by A.L.O., 1950] may [* * *] [The words "subject to the control of the G.G. in C." were rep. by the A.O.1937.] make rules for the detention, inspection, disinfection or destruction [of any insect or class of insects or] [Inserted by Act 6 of 1938, s.6.] of any article or class of articles in respect of which a notification has been issued under section 3 [or under section 4A] [Inserted by Act 6 of 1938, s.6.] or of any article which may have been in contact or proximity thereto, and for regulating the powers and duties of the officers whom it may appoint in this behalf.
