Section 4B(a) in Destructive Insects and Pests Act, 1914
(a)where the notification prohibits export or transport, shall refuse to receive for carriage at, or to forward or knowingly allow to be carried on, the railway or inland steam vessel from that station anything of which import or transport is prohibited, consigned to any place [in a [State] other than the [State] [Substituted for "Province" by A.L.O., 1950 ]] in which such station is situate; and
