(1)The [Central Government] [[Substituted byA.O.1937, for "Local Government".]] may levy a duty in such manner, at such places and atsuch rates as it may declare by notification in the Official Gazette on all timber or other forest-produce(a)which is produced in [the territories to which this Actextends] [[Substituted by the Adaptation of Laws (No.3) Order, 1956, for[Part A States and Part C States].]], and in respect of which the [Government] [Substituted by A.O.1950.] has any right;(b)which is brought from any place outside [the territories to whichthis Act extends] [[Substituted by the Adaptation of Laws (No.3)Order, 1956, for "Part A States and Part C States".]].[- - -] [Substituted by A.O.1950.] (2) In every case in which such duty is directed to be levied ad valorem, the [CentralGovernment] [Substituted by A.O.1937, for "Local Government".] may fix by like notification the value on which such duty shall be assessed.
