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Wild Life (Protection) Act, 1972 17C. Cultivation of specified plants without license prohibited (1) No person shall cultivate a specified plant except under and in accordance with a license granted by the Chief Wild Life Warden or any other officer authorized by the State Government in this behalf: Provided that nothing in this section shall prevent a person, who immediately before the commencement of the Wild Life (Protection) (Amendment) Act, 1991, was cultivating a specified plant from carrying on such cultivation for a period of six months from such commencement or where he has made an application within that period for the grant of a license to him, until the license is granted to him or he is informed in writing that a license cannot be granted to him. (2) Every license granted under this section shall specify the area in which and the conditions, if any, subject to which the licensee shall cultivate a specified plant.    |
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