Section 3(20A) in The Wild Life (Protection) Amendment Act, 2002
(20A)" National Board" means the National Board for Wild Life constituted under section 5A;';(j)after clause (24), the following clause shall be inserted, namely:-' (24A)" protected area" means a National Park, a sanctuary, a conservation reserve or a community reserve notified under sections 18, 35, 36A and 36C of the Act;';(k)for clauses (25B) and (26), the following clauses shall be substituted, namely:-' (25B)" reserve forest" means the forest declared to be reserved by the State Government under section 20 of the Indian Forest Act, 1927 (16 of 1927 ), or declared as such under any other State Act;(26) " sanctuary" means an area declared as a sanctuary by notification under the provisions of Chapter IV of this Act and shall also include a deemed sanctuary under sub- section (4) of section 66;';(l)clause (28) shall be omitted;(m)for clause (30), the following clause shall be substituted, namely:-' (30)" taxidermy", with its grammatical variations and cognate expressions, means the curing, preparation or preservation or mounting of trophies;';(n)in clause (31), for sub- clause (b), the following sub- clause shall be substituted, namely:-" (b) antler, bone, carapace, shell, horn, rhinoceros horn, hair, feather, nail, tooth, tusk, musk, eggs, nests and honeycomb;";(o)for clause (36), the following clause shall be substituted, namely:-' (36)" wild animal" means any animal specified in Schedules I to IV and found wild in nature;';(p)for clause (37), the following clause shall be substituted, namely:-' (37)" wild life" includes any animal, aquatic or land vegetation which forms part of any habitat;';(q)in clause (39), for the words" but does not include a circus and an establishment", the words" and includes a circus and rescue centres but does not include an establishment" shall be substituted.
