Section 17F(a) in The Wild Life (Protection) Act, 1972
(a)keep in his control, custody or possession-(i)any specified plant, or part or derivative thereof in respect of which a declaration under the provisions of section 17-E has to be made but has not been made;(ii)any specified plant, or part or derivative thereof which has not been lawfully acquired under the provisions of this Act or any rule or order made thereunder;
