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Wild Life (Protection) Act, 1972

49B. Prohibition of dealings in trophies, animal articles, etc., derived from scheduled animals.

(1) Subject to the other provisions of this section, on and after the specified date, no person shall,-

(a) commence or carry on the business as-

(i) a manufacturer of, or dealer in scheduled animal articles; or

59 [(ia)  a dealer in ivory imported into India or articles made there from or a manufacturer of such articles; or]

(ii) a taxidermist with respect to any scheduled animals or any parts of such animals; or

(iii) a dealer in trophy or uncured trophy derived from any scheduled animal; or

(iv) a dealer in any captive animals being scheduled animals; or

(v) a dealer in meat derived from any scheduled animal; or

(b) cook or serve meat derived from any scheduled animal in eating-house.

Explanation.- For the purposes of this sub-section, "eating-house" has the same meaning as the Explanation below sub-section (1) of section 44.

(2) Subject to the other provisions of this section, no license granted or renewed under section 44 before the specified date shall entitle the holder thereof or any other person to commence or carry on the business referred to in clause (a) of sub-section (1) of this section or the occupation referred to in clause (b) of that sub-section after such date.

(3) Notwithstanding anything contained in sub-section (1) or sub-section (2) where the Central Government is satisfied that it is necessary or expedient so to do in the public interest, it may, by general or special order published in the Official Gazette, exempt, for purposes of export, any corporation owned or controlled by the Central Government (including a Government company within the meaning of section 617 of the Companies Act, 1956 (1 of 1956)) or any society registered under the Societies Registration Act, 1860 (21 of 1860) or any other law for the time being in force, wholly or substantially financed by the Central Government from the provisions of sub-sections (1) and (2).

(4) Notwithstanding anything contained in sub-section (1) or sub-section (2), but subject to any rules which may be made in this behalf, a person holding a license under section 44 to carry on the business as a taxidermist may put under a process of taxidermy any scheduled animal or any part thereof,-

(a) for or on behalf of the Government or any corporation or society exempted under sub-section (3), or

(b) with the previous authorization in writing of the Chief Wild Life Warden, for and on behalf of any person for educational or scientific purposes.



Wild Life (Protection) Act, 1972 Back




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