Section 17A in The Wild Life (Protection) Act, 1972
17A. Prohibition of picking, uprooting, etc., of specified plant.-
Save as otherwise provided in this Chapter, no person shall-(a)wilfully pick, uproot, damage, destroy, acquire or collect any specified plant from any forest land and any area specified, by notification, by the Central Government;(b)possess, sell, offer for sale, or transfer by way of gift or otherwise, or transport any specified plant, whether alive or dead, or part or derivative thereof:Provided that nothing in this section shall prevent a member of a scheduled tribe, subject to the provisions of Chapter IV, from picking, collecting or possessing in the district he resides any specified plant or part or derivative thereof for his bona fide personal use.
