Section 29(iii) in The Wild Life (Protection) Amendment Act, 2002
(iii)for sub- section (6), the following sub- section shall be substituted, namely:-" (6) Where any meat, uncured trophy, specified plant or part or derivative thereof is seized under the provisions of this section, the Assistant Director of Wild Life Preservation or any other officer of a gazetted rank authorised by him in this behalf r the Chief Wild Life Warden or the authorised officer may arrange for the disposal of the same in such manner as may be prescribed.";
