(1)The State Government may make rules to regulate the following matters, namely :-(a)the salving, collection and disposal of all timber mentioned in Section 45;(b)the use and registration of boats used in salving and collecting timber;(c)the amounts to be paid for salving, collecting, moving, storing or disposing of such timber; and(d)the use and registration of hammers and other instruments to be used for marking such timber.(2)The State Government may prescribe, as penalties for the contravention of any rules made under this section, imprisonment for a term which may [extend to one year or fine which may extend to one thousand rupees,] [Substituted by Section 8 of M.P. Act No. 9 of 1965.] or both.
