Section 2(31) in The Wild Life (Protection) Act, 1972
(31)"trophy" means the whole or any part of any captive animal or wild animal, other than vermin, which has been kept or preserved by any means, whether artificial or natural, and includes-(a)rugs, skins and specimens of such animal mounted in whole or in part through a process of taxidermy, and(b)antler, bone, carapace, shell, horn, rhinoceros horn, hair, feather, nail, tooth, tusk, musk, eggs, nests and honeycomb;
