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Wild Life (Protection) Act, 1972 48. Purchase of animal, etc., by licensee No licensee under this Chapter shall- (a) keep in his control, custody or possession,- (i) any animal, animal articles, trophy or uncured trophy in respect of which a declaration under the provisions of sub-section (2) of section 44 has to be made but has not been made; (ii) any animal or animal article, trophy, uncured trophy or meat which has not been lawfully acquired under the provisions of this Act or any rule or order made thereunder; (b) (i) capture any wild animal, or (ii) acquire, receive, keep in his control, custody or possession, or sell, offer for sale or transport, any captive animal specified in Schedule I or Part II of Schedule II or any animal article, trophy, uncured trophy or meat derived there from or serve such meat, or put under a process of taxidermy or make animal article containing part or whole of such animal, except in accordance with such rules as may be made under this Act: Provided that where the acquisition or possession, control or custody of such animal or animal article, trophy or uncured trophy entails the transfer or transport from one State to another, no such transfer or transport shall be effected except with the previous permission in writing of the Director or any other officer authorized by him in this behalf. Provided further that no such permission under the foregoing proviso shall be granted unless the Director or the officer authorized by him is satisfied that the animal or article aforesaid has been lawfully acquired.    |
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