Section 3 in Imports and Exports (Control) Act, 1947
3. Powers to prohibit or restrict imports and exports.
(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.(2)[ All goods to which any order under sub-section (1) applies shall be deemed to be goods of which the import or export has been prohibited under Section 11 of the Customs Act, 1962 (52 of 1962), and all the provisions of that Act shall have effect accordingly.] [Substituted by Act 2 of 1966, Section 3.](3)Notwithstanding anything contained in the aforesaid Act, the Central Government may, by order published in the Official Gazette, prohibit, restrict or impose conditions on the clearance, whether for home consumption or for shipment abroad, of any goods or class of goods imported into [India] [Substituted by Act 6 of 1950, Section 3, for 'the States'.].Prior to amendment by Act 2 of 1966, Section 3 read as:
