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Wild Life (Protection) Act, 1972 17D. Dealing in specified plants without license prohibited. (1) No person shall, 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, commence or carry on business or occupation as a dealer in a specified plant or part or derivate thereof: Provided that nothing in this section shall prevent a person, who, immediately before the commencement of the Wild Life (Protection) (Amendment) Act, 1991, was carrying on such business or occupation, from carrying on such business or occupation for a period of sixty days 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 premises in which and the conditions, if any, subject to which the licensee shall carry on his business.    |
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