Section 3 in Destructive Insects and Pests Act, 1914
3. Power of Central Government to regulate or prohibit the import of articles likely to infect.-
(1)The [Central Government] [Substituted for the word "Governor-General in Council" by A.O., 1937] may, by notification in the [Official Gazette] [Substituted for the word "Gazette of India" by A.O., 1937], prohibit or regulate subject to such restrictions and conditions as [it] [Substituted for the word "he" by A.O., 1937] may impose, the import into [India] [Substituted by Act 3 of 1951, s.3 and Sch., for "the said territories"] or any part thereof, or any specified place therein, in any article or class or articles likely to cause infection to any article or class of articles likely to cause infection to pay any crop [or of insects generally or any class of insects] [Inserted by Act 6 of 1938, s.4.].(2)A notification under this section may specify any article or class of articles [or any insect or class of insects] [Inserted by Act 6 of 1938, s.4.] either generally or in any particular manner, whether with reference to the country of origin, or the route by which imported or otherwise.(3)[ The Central Government may, by notification under this section, also levy and collect such fees at such rates and in such manner as may be specified therein for making an application for a permit to import, or for making inspection, fumigation, disinfection, disinfestation or supervision of, any article or class of articles or any insect or class of insects under this section.] [Inserted by Act 12 of 1992, section 2]
