Section 49O(1) in The Wild Life (Protection) Act, 1972
(1)On receipt of application under sub-section (1) of section 49N, the Chief Wild Life Warden shall, if -(a)the application is in the prescribed form;(b)the resolutions of the Convention relating to breeding in captivity or artificial propagation of species listed in Appendix I of Schedule IV are satisfied; and(c)the provisions of the Act and rules made thereunder have been duly complied with, record an entry of the statement in a register and grant the applicant a licence.
