(2)In particular and without prejudice to the generality of the foregoing power, such rules may:-(a)prescribe the routes by which alone timber or other specified forest produce may be imported, exported or moved into, from or within [State of Rajasthan] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).];(b)prohibit the import or export or moving of such timber or other produce within defined local limits, without a pass from an officer duly authorised to issue the same or otherwise than in accordance with the conditions of such pass;(c)provide for the issue, production and return of such passes and for the payment of fees therefore;(d)provided for the stoppage, reporting, examination and marking of timber or other forest produce in respect of which there is reason to believe that any money is payable to the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] on account of the price thereof. or on account of any duty. fee. royalty or charge due thereon. or to which it is desirable for the purposes of this Act to affix a mark:(e)provided for the establishment and regulation of depots to which such timber or other produce shall be taken by those in charge of it for examination. or for the payment of such money, or in order that such marks may be affixed to it; and the conditions under which such timber or other produce shall be brought to, stored at and removed from such depots:(f)prohibit the closing up or obstructing of the channel banks of any river used for the transit of timber or other forest produce, and the throwing of grass, brushwood, branches or leaves into any such river or any act which may cause such river to be closed or obstructed;(g)provide for the prevention or removal of any obstruction of the channel or banks of any such river, and for recovering the cost of such prevention or removal from the person whose acts or negligence necessitated the same:(h)prohibit absolutely or subject to conditions within specified local limits, the establishment of sawpits, the converting, cutting, burning, concealing or marking of timber, the altering or effacing or any marks on the same or the possession or carrying of marking hammers or other implements unset for marking timber;(i)regulate the use of property marks for timber and the registration of such marks; prescribe the time for which such registration shall hold good; limit the number of such marks that may be registered by any one person, and provide for the levy of fees for such registration
