Section 49J(2) in The Wild Life (Protection) Act, 1972
(2)An import permit for a specimen of a species listed in Appendix I of Schedule IV shall not be granted unless -(a)the Management Authority is satisfied that the specimen concerned will not be used for primarily commercial purposes;(b)the Scientific Authority has advised that the import will be for purposes which are not detrimental to the survival of the species; and(c)the Scientific Authority is satisfied that the proposed recipient of a living specimen is suitably equipped to house and care for it.
