(1)The [StateGovernment] [[Substituted by A.O.1950, for"Crown" and [Provincial Government], respectively.]][may, by notification in the Official Gazette, make rules] [[Substituted by Act 4 of 2005, Section 2 and Sch., for[may make rules] (w.e.f. 11.1.2005).]] to regulatethe following matters, namely:(a)the salving, collection and disposal of all timber mentioned in section 45;(b)the use and registration of boats used in salving and collecting timber;(c)the amounts to be paid for salving, collecting, moving, storing or disposing of such timber; and(d)the use and registration of hammers and other instruments to be used for making such timber.[(1-A) Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.] [Inserted by Act 4 of 2005, Section 2 and Sch.(w.e.f. 11.1.2005).]
