Section 5A in Destructive Insects and Pests Act, 1914
5A. [ Penalties.- [Inserted by Act 06 of 1938, section 7]
Any person who knowingly exports any article or insect from a [State]] or transports any article or insect from one [State] [Substituted for "Province" by A.L.O., 1950 ]] to another [* * *] [The words "in British India" were omitted by the A.O. 1948.] in contravention of a notification issued under section 4A, or attempts so to export or transport any article or insect [* * * *] [The word "or export or attempts to export from India to the State of Jammu Kashmir any article or insect in respect of which a notification under section 4C has been issued" omitted by Act 62 of 1956, section 2], and any person responsible for the booking of goods or parcels at a railway or inland steam vessel station who knowingly contravenes the provisions of section 4B shall be punishable with fine which may extend to two hundred and fifty rupees and, upon any subsequent conviction, with fine which may extend to two thousand rupees.]
