Section 41(1) in The Wild Life (Protection) Act, 1972
(1)On receipt of a declaration made under section 40, the Chief Wild Life Warden or the authorised officer may, after such notice, in such manner and at such time, as may be prescribed, -(a)enter upon the premises of a person referred to in section 40;(b)make inquiries and prepare inventories of animal articles, trophies, uncured trophies, salted and dried skins and captive animals specified in Schedule I [****] and found thereon; and(c)affix upon the animals, animal articles, trophies or uncured trophies identification marks in such manner as may be prescribed.
