Section 44(1) in The Wild Life (Protection) Act, 1972
(1)Subject to the provisions of Chapter V-A, no person shall, except under, and in accordance with, a licence granted under sub-section (4)-(a)commence or carry on the business as-(i)a manufacturer of or dealer in, any animal article; or[* * *](ii)a taxidermist; or(iii)a dealer in trophy or uncured trophy; or(iv)a dealer in captive animals; or(v)a dealer in meat; or(b)cook or serve meat in any eating-house;(c)derive, collect or prepare, or deal in, snake venom:Provided that nothing in this sub-section shall prevent a person, who immediately before the commencement of this Act was carrying on the business or occupation specified in this sub-section, from carrying on such business or occupation for a period of thirty days from such commencement, or where he has made an application within that period for the grant of a licence to him, until the licence is granted to him or he is informed in writing that a licence cannot be granted to him:Provided further that nothing in this sub-section shall apply to the dealers in tail feather of peacock and articles made therefrom and the manufacturers of such articles.Explanation. - For the purposes of this section, "eating-house" includes a hotel; restaurant or any other place where any eatable is served on payment, whether or not such payment is separately made for such eatable or is included in the amount charged for board and lodging.
