Section 49A(c) in The Wild Life (Protection) Act, 1972
(c)"specified date" means-(i)in relation to a scheduled animal on the commencement of the Wild Life (Protection) Amendment Act, 1986, the date of expiry of two months from such commencement; [*](ii)in relation to any animal added or transferred to Schedule I [***] at any time after such commencement, the date of expiry of two months from such addition or transfer;(iii)in relation to ivory imported into India or an article made from such ivory, the date of expiry of six months from the commencement of the Wild Life (Protection) Amendment Act, 1991.
