(1)The State Government may, by notification, make rules to carry out the purposes of this Chapter.(2)In particular and without prejudice to the generality of the foregoing power such rules may be made to regulate the following matters, namely:-(a)the salving, collection and disposal of all timber mentioned in section 53;(b)the use and registration of boats or any other contrivance 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 instrument to be used for marking such timber.(3)In making a rule under this section, the State Government may provide that a person guilty of a contravention thereof shall, on conviction, be punishable with imprisonment which may extend to six months or with fine which may extend to five hundred rupees, or with both.
