(3)Where by or under any law in force in the territories of any State in India the import 3 by rail] into any area, or the delivery at any railway station, of cotton or of any kind of cotton has been prohibited, the Central Government may, by notification 1 in the Official Gazette, declare that the provisions of sub- section (1) shall apply in respect of cotton consigned to any such station as if such area and such station were respectively a protected area and a notified station, and as if any licence granted under such law were a licence granted under this Act.
