(1)The Government may, from time to time, make rules to regulate the following matters, namely:-(a)the salving, collection and disposal of all timber mentioned in section 40-A;(b)the use and registration of boats used in salving and collecting timber;(c)the amounts to be paid for salving, collecting, moving, storing and disposing of such timber;(d)the use and registration of hammers and other instruments to be used for marking such timber.(2)The Government, may by such rules prescribed, as penalties for the infringement thereof, imprisonment for a term which may extend to six months, or fine which may extend to five hundred rupees or both.[Chapter VI-B] [Inserted by section 4 of the Tamil Nadu Forest (Amendment) Act, 1965 (Tamil Nadu Act 40 of 1956).] Royalties
