Section 17B in The Wild Life (Protection) Act, 1972
17B. Grants of permit for special purposes. -
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 under section 17-A or transport, subject to such conditions as may be specified therein, any specified plant for the purpose of-(a)education;(b)scientific research;(c)collection, preservation and display in a herbarium of any scientific institution; or(d)propagation by a person or an institution approved by the Central Government in this regard.
