 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Wild Life (Protection) Act, 1972 49. Purchase of captive animal, etc., by a person other than a licensee No person shall purchase, receive or acquire any captive animal, wild animal, other than vermin, or any animal article, trophy, uncured trophy or meat derived there from otherwise than from a dealer or from a person authorized to sell or otherwise transfer the same under this Act: 54 [Provided that nothing in this section shall apply to a recognized zoo subject to the provisions of section 38I or to public museum.]    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back