Section 49B(1) in The Wild Life (Protection) Act, 1972
(1)Subject to the other provisions of this section, on and after the specified date, no person shall,-(a)commence or carry on the business as-(i)a manufacturer of, or dealer in, scheduled animal articles; or(i-a) a dealer in ivory imported into India or articles made therefrom or a manufacturer of such articles; or(ii)a taxidermist with respect to any scheduled animals or any parts of such animals; or(iii)a dealer in trophy or uncured trophy derived from any scheduled animal; or(iv)a dealer in any captive animals being scheduled animals; or(v)a dealer in meat derived from any scheduled animal; or(b)cook or serve meat derived from any scheduled animal in any eating-house.Explanation. - For the purposes of this sub-section, "eating-house" has the same meaning as in the Explanation below sub-section (1) of section 44.
