41A. Powers of Central Government as to movements of timber across customs frontiers.
- Notwithstanding anything in Section 41, the Central Government may make rules to prescribe the route by which alone timber or other forest-produce may be imported, exported or moved into or from [the territories to which this Act extends] [Substituted by ALO 1956.] across any customs frontier as defined by the Central Government, and any rules made under Section 41 shall have effect subject to the rules made under this section.
