Section 49D(m) in The Wild Life (Protection) Act, 1972
(m)"specimen" means -(i)any animal or plant, whether alive or dead;(A)for species included in Appendices I and II of Schedule IV, any readily recognisable part or derivative thereof;(B)for species included in Appendix III of Schedule IV, any readily recognisable part or derivative thereof specified in Appendix III of Schedule IV in relation to the species; and(iii)in the case of a plant, -(A)for species included in Appendix I of Schedule IV, any readily recognisable part or derivative thereof;(B)for species included in Appendices II and III of Schedule IV, any readily recognisable part or derivative thereof specified in Appendices II and III of Schedule IV in relation to the species;(ii)in the case of an animal, -
