Section 2(b) in Destructive Insects and Pests Act, 1914
(b)"import" means the bringing or taking by sea [land or air] [Substituted by Act 20 of 1930, s.2, for "or land"] [across any customs frontier as defined by the Central Government] [Inserted by the A.O. 1937 ]; [* * *] [The words "and" was rep. by Act 3 of 1939.]
