Section 4A in Destructive Insects and Pests Act, 1914
4A. [ Power of Central Government to regulate or prohibit transport from [State] [Inserted by Act 06 of 1938, section 5] to State of insects or articles likely to infect.-
The Central Government may, by notification in the Official Gazette, prohibit or regulate, subject to such conditions as the Central Government may impose, the export from a State or the transport from one [State] [Substituted for "Province" by A.L.O., 1950 ] to another State [* * *] [The words "in British India" were omitted by the A.C.A.O. 1948] of any article or class of articles likely to cause infection to any crop or of insects generally or any class of insects.]
