Section 49J in The Wild Life (Protection) Act, 1972
49J. Conditions for import of scheduled specimens. -
(1)The import of any specimen of a species included in Appendix I of Schedule IV shall require the prior grant and presentation of an import permit and either an export permit or a re-export certificate from the country of export.(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.(3)The import of any specimen of a species included in Appendix II of Schedule IV shall require the prior presentation of either an export permit or a re-export certificate issued by the country of export.(4)The import of any specimen of a species included in Appendix III of Schedule IV shall require the prior presentation of -(a)a certificate of origin; or(b)in the case where the import is from a country which has included the species in Appendix III of the Convention, an export permit; or(c)a re-export certificate granted by the country of re-export.
