Wild Life (Protection) Act, 1972

[Act No. 53 of 1972 dated 9th. September, 1972]

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
Schedules	Schedule-1 Part-I
	Schedule-1 Part-II
	Schedule-1 Part-III
	Schedule-2 Part-I
	Schedule-2 Part-II
	Schedule-3
	Schedule-4
	Schedule-5

An Act to provide for the protection of [wild animals, birds and plants] and for matters connected therewith or ancillary or incidental thereto.