WildLifeProtection

Protection of specified plants

Prohibition of picking, uprooting, etc., of specified plants

No person shall -

1. willfully pick, uproot, damage destroy, acquire or collect any specified plant from any forest land and area specified, by notification, by the Central Government,
2. possess, sell, other for sale, or transfer by way of gift or otherwise, or transport any specified plant, whether alive or dead, or part or derivative thereof :

However nothing shall prevent a member of a scheduled tribe, from picking, collecting or possessing in the district he resides any specified plant or part or derivative thereof for his bonafide personal use.

Grant of permit for special purpose

The Chief Wild Life Warden may with the previous permission of the State Government, grant to any person a permit to pick, uproot, acquire or collect from a forest land or the area specified or transport, any specified plant for the purpose of

1. education;
2. scientific research.,
3. collection, preservation and display in a herbarium of any scientific institutions; or
4. propagation by a person or an institution approved by the Central Government in this regard.

Cultivation of specified plants without licence prohibited

No person shall cultivate a specified plant except under, and in accordance with a licence granted by the Chief Wild Life Warden or any other officer authorized by the State Government in this behalf:

Every licence 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.

Trade or commerce in wild animals, animal articles and trophies

Wild Animal, etc. to be Government property

Every –

1. wild animal, other than vermin, which is hunted or kept or bred in captivity or hunted in contravention of any provisions of this Act, or found dead, or killed by mistake;
2. animal article, trophy or uncured trophy or meat derived from any wild animal in respect of which any offence against this Act has been committed;
3. ivory imported into India and an article made from such ivory in respect of which any offence against this Act has been committed.
4. vehicle , vessel, weapon, trap or tool that has been used for committing an offence and has been seized under the provision of this Act.

shall be the property of the State Government and, where such animal is hunted in a sanctuary or National Park declared by the Central Government such animal or any article, trophy, uncured trophy or meat derived from such animal or any vehicle, vessel, weapon, trap, or tool used in such hunting, shall be the property of Central Government.