Section 17E(2) in The Wild Life (Protection) Act, 1972
(2)The provisions of sub-sections (3) to (8) (both inclusive) of section 44, section 45, section 46 and section 47 shall, as far as may be, apply in relation to an application and a licence referred to in section 17-C and section 17-D as they apply in relation to the licence or business in animals or animal articles.
