Section 25 in The Wild Life (Protection) Amendment Act, 2002
25. Amendment of section 40.-
In section 40 of principal Act,-(i) in sub- section (1), for the words" or any uncured trophy", the words" or animal article, trophy or uncured trophy" shall be substituted;(ii)after sub- section (2), the following sub- sections shall be inserted, namely:-" (2A) No person other than a person having a certificate of ownership, shall, after the commencement of the Wild Life (Protection) Amendment Act, 2002 acquire, receive, keep in his control, custody or possession any captive animal, animal article, trophy or uncured trophy specified in Schedule I or Part II of Schedule II, except by way of inheritance.(2B) Every person inheriting any captive animal, animal article, trophy or uncured trophy under sub- section (2A) shall, within ninety days of such inheritance make a declaration to the Chief Wild Life 42 shall apply as if the declaration had been made under sub- section (1) of section 40: Warden or the authorised officer and the provisions o sections 41 and Provided that nothing in sub- sections (2A) and (2B) shall apply to the live elephant.".(iii)in sub- section (4), for the words" any animal article", the words" any animal or animal article" shall be substituted.
