(1)The State Government may make rules to regulate the following matters, namely :(a)the salving, collection and disposal of all timber mentioned in Section 49;(b)the use and registration of boats 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 instruments to be used for marking such timber.(2)In making any rule under this section the State Government may provide that a breach thereof shall be punishable with imprisonment which may extend to one year [and with fine] [Substituted by Orissa Act 9 of 1983-See O.G.E. No. 444D/18.4.1983.] which may extend to one thousand rupees [* * *] [Deleted by Orissa Act 9 of 1983-See O.G.E. No. 444D/18.4.1983.].[Chapter - VII-A] [Inserted vide Orissa Extraordinary Gazette No. 2037/Legislative-dated 14.12.1990.] Provisions Relating to Sandal Wood
