Section 39(3) in The Wild Life (Protection) Act, 1972
(3)No person shall, without the previous permission in writing of the Chief Wild Life Warden or the authorised officer-(a)acquire or keep in his possession, custody or control, or(b)transfer to any person, whether by way of gift, sale or otherwise, or(c)destroy or damage, such Government property.[(4) Where any such Government property is a live animal, the State Government shall ensure that it is housed and cared for by a recognised zoo or rescue centre when it can not be released to its natural habitat.
