Section 4(2) in Rajasthan Wild Animals and Birds Protection Act, 1951
(2)If any plumage, hair or skin has been taken away from any animal or bird which has been netted, trapped, snared, captured or killed during the close-time declared under. sub-section (1), shall be unlawful to sell or buy, or offer to sell or buy, or to possess, such pulmage, hair or skin.
