(1)The control of all rivers and their banks as regards the floating of timber, as well as the control of all timber and other forest-produce in transit by land or water, is vested in the [StateGovernment] [Substituted by A.O. 1950, for "Provincial Government" and "Crown" respectively.], and it may make [rules] [See Andaman Forest-Produce Transit Rules, 1996; Bombay Transit of Forest-Produce (Vidharbha Region) Rules, 1960; Manipur Forests (Transit of Timber and Fores-Produce) Rules, 1996; Orissa Timber and Other Forest-Produce Rules, 1967 and U.P. Transit of Timber and Other Forest-Produce Rules, 1978.] to regulate the transit of all timber and other forest-produce.
