Contents

Sections

Particulars

Chapter I 

Preliminary 

1

Short title, extent and commencement

2

Definitions

3

Appointment of Director and other officers

4

Appointment of Life Warden and other officers

5

Power to delegate

6

Constitution of Wild Life Advisory Board

7

Procedure to be followed by the Board

8

Duties of Wild Life Advisory Board

Chapter III 

Hunting Of Wild Animals 

9

Prohibition of hunting

11

Hunting of wild animals to be permitted in certain cases

12

Grant of permit for special purposes

17A

Prohibition of picking, uprooting, etc. of specified plant

17B

Grants of permit for special purposes

17C

Cultivation of specified plants without license prohibited

17D

Dealing in specified plants without license prohibited

17E

Declaration of stock

17F

Possession, etc., of plants by licensee

17G

Purchase, etc., of specified plants

17H

Plants to be Government property

18

Declaration of sanctuary

19

Collector to determine rights

20

Bar of accrual of rights

21

Proclamation by Collector

22

Inquiry by Collector

23

Powers of Collector

24

Acquisition of rights

25

Acquisition proceedings

26

Delegation of Collector's powers

26A

Declaration of area as sanctuary

27

Restriction on entry in sanctuary

28

Grant of permit

29

Destruction, etc., in a sanctuary prohibited without permit

30

Causing fire prohibited

31

Prohibition of entry into sanctuary with weapon

32

Ban on use of injurious substances

33

Control of sanctuaries

33A

Immunisation of live-stock

34

Registration of certain persons in possession of arms

35

Declaration of National Parks

37

Declaration of closed area

38

Power of Central Government to declare areas as sanctuaries or National Parks

Chapter IVA 

Central Zoo Authority And Recognition Of Zoos 

38A

Constitution of Central Zoo Authority

38B

Term of office and conditions of service of Chairperson and members, etc

38C

Functions of the Authority

38D

Procedure to be regulated by the Authority

38E

Grants and loans to Authority and Constitution of Fund.

38F

Annual report

38G

Annual report and audit report to be laid before Parliament

38H

Recognition of zoos

38I

Acquisition of animals by a zoo

38J

Prohibition of teasing, etc., in a zoo

Chapter V 

Trade Or Commerce In Wild Animals, Animal Articles And Trophies 

39

Wild animals, etc., to be Government property

40

Declarations

41

Inquiry and preparation of inventories

42

Certificate of ownership

43

Regulation of transfer of animal, etc

44

Dealings in trophy and animal articles without license prohibited

45

Suspension or cancellation of licenses

46

Appeal

47

Maintenance of records

48

Purchase of animal, etc., by licensee

48A

Restriction on transportation of wild life

49

Purchase of captive animal, etc., by a person other than a licensee

Chapter VA 

Prohibition Of Trade Or Commerce In Trophies, Animal Articles, Etc. Derived From Certain Animals 

49A

Definitions

49B

Prohibition of dealings in trophies, animal articles, etc., derived from scheduled animals

49C

Declaration by dealers

50

Power of entry, search, arrest and detention

51

Penalties

52

Attempts and abetment

53

Punishment for wrongful seizure

54

Power to compound offence

55

Cognizance of offences

56

Operation of other laws not barred

57

Presumption to be made in certain cases

58

Offences by companies

Chapter VII 

Miscellaneous 

59

Officers to be public servants

60

Protection of action taken in good faith

60A

Reward to persons

61

Power to alter entries in Schedules

62

Declaration of certain wild animals to be vermin

63

Power of Central Government to make rules

64

Power of State Government to make rules

65

Rights of Scheduled Tribes to be protected

66

Repeal and savings