(1)The Central Government may levy a duty in such manner, at such places and at such 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 Act extends] [Substituted by ALO 1956.], and in respect of which the Government has any right;(b)which is brought from any place outside [the territories to which this Act extends] [Substituted by ALO 1956.].
