Section 49L(2) in The Wild Life (Protection) Act, 1972
(2)A certificate of introduction from the sea shall not be granted unless -(a)the Scientific Authority has advised that the introduction of any specimen will not be detrimental to the survival of the species;(b)in the case of a specimen of a species listed in Appendix I of Schedule IV, the Management Authority is satisfied that it is not to be used for primarily commercial purposes and that the proposed recipient of any living specimen is suitably equipped to house and care for it; and(c)in the case of a living specimen of a species listed in Appendix II of Schedule IV, the Management Authority is satisfied that it will be so handled as to minimise the risk of injury, damage to health or cruel treatment.
