Section 49 in The Wild Life (Protection) Act, 1972
49. Purchase of captive animal, etc., by a person other than a licensee. -
No person shall purchase, receive or acquire any captive animal, wild animal, other than vermin, or any animal article, trophy, uncured trophy or meat derived therefrom otherwise than from a dealer or from a person authorised to sell or otherwise transfer the same under this Act:Provided that nothing in this section shall apply to a recognised zoo subject to the provisions of section 38-I or to a public museum.
