Section 3(1) in Imports and Exports (Control) Act, 1947
(1)The Central Government may by order published in the Official Gazette, make provision for prohibiting, restricting or otherwise controlling, in all cases or in specified classes of cases, and subject to such exceptions, if any, as may be made by or under the order,-(a)the import, export, carriage coastwise or shipment as ships' stores of goods of any specified description;(b)the bringing into any port or place in [India] [Substituted by Act 6 of 1950, Section 3, for 'the States'.] of goods of any specified description intended to be taken out of [India] [Substituted by Act 6 of 1950, Section 3, for 'the States'.] without being removed from the ship or conveyance in which they are being carried.
