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Wild Life (Protection) Act, 1972 41. Inquiry and preparation of inventories (1) On receipt of a declaration made under section 40, the Chief Wild Life Warden or the authorized officer may, after such notice, in such manner and at such time, as may be prescribed,- (a) enter upon the premises of a person referred to in section 40; (b) make inquiries and prepare inventories of animal articles, trophies, uncured trophies, salted and dried skins and captive animals specified in Schedule I and Part II of Schedule II and found thereon; and (c) affix upon the animals, animal articles, trophies or uncured trophies identification marks in such manner as may be prescribed. (2) No person shall obliterate or counterfeit any identification mark referred to in this Chapter.    |
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