Section 5 in Destructive Insects and Pests Act, 1914
5. Power of State Government to make rules.-
(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.(2)In making any rule under this section the State Government may direct that a breach thereof shall be punishable with fine, which may extend to one thousand rupees.
