WildLifeProtection

Possession of Government property to be reported

Any person who obtains, by any means, the possession of Government property, shall, within forty-eight hours of obtaining such possession, report it to the nearest police station or authorized officer and shall, if so required, hand over such property to the officer in charge of such police station or such authorized officer, as the case may be.

No person shall, without the previous permission in writing of the Chief Wildlife Warden or the authorized officer.

1. acquire or keep in his possession, custody, or control, or
2. transfer to any person, whether by way of gift, sale or otherwise, or
3. destroy or damage

such Government property.

Certificate of ownership

The Chief Wildlife Warden may, issue a certificate of ownership, to any person who, in his opinion, is in lawful possession of any wild animal or any animal article, trophy, or uncured trophy, and may, where possible, mark, in the prescribed manner, such animal article, trophy or uncured trophy for the purposes of Identification.

Regulation of transfer of animal etc.

• A person (other than a dealer) who does not possess a certificate of ownership shall not

1. sell or offer for sale or transfer whether by way of sale, gift or otherwise, any wild animal specified in Sch . I or Part II of Sch . 11 or any captive animal belonging to that category or any animal article, trophy, uncured trophy or meat derived therefrom ;
2. make animal articles containing part or whole of such animal;
3. put under a process of taxidermy an uncured trophy of such animal;

except with the previous permission in writing of the Chief Wildlife Warden or the authorized officer.

• Where a person transfers or transports from the State in which he resides to another State or acquires by transfer from outside the State any such animal, animal article, trophy or uncured trophy as referred to in respect of which he has a certificate of ownership, he shall, within thirty days of the transfer or transport, report the transfer or transport to the Chief Wildlife Warden or the authorized officer within whose jurisdiction the transfer or transport is effected.
• No person who does not possess a certificate of ownership shall transfer or transport from one State to another state or acquire by transfer from outside the State any such animal, animal article, trophy or uncured trophy as is referred to except with the previous permission in writing of the Chief Wildlife Warden or the authorized officer within whose jurisdiction the transfer is to be effected.
• Before granting any permission, the Chief Wildlife Warden or the authorized officer shall satisfy himself that the animal or article referred to therein has been lawfully acquired.
• While permitting the transfer or transport or any animal, animal article, trophy or uncured trophy, as is referred to, the Chief Wildlife Warden or the authorized officer

1. shall issue a certificate of ownership after such inquiry as he may deem fit;
2. shall, where the certificate of ownership existed in the name of the previous owner, issue a fresh certificate of ownership in the name of the person to whom the transfer has been effected,.
3. may affix an identification mark on any such animal, animal article, trophy or uncured trophy.

Nothing in this section shall apply–

1. to tail feather of peacock and animal articles or trophies made therefrom ,
2. to any transaction entered into by a recognized zoo subject to the provisions of Sec 381 or by a public museum with any other recognized zoo or public museum