Section 48(b) in The Wild Life (Protection) Act, 1972
(b)(i)capture any wild animal, or(ii)acquire, receive, keep in his control, custody or possession, or sell, offer for sale or transport, any captive animal specified in Schedule I [***] or any animal article, trophy, uncured trophy or meat derived therefrom a serve such meat, or put under a process of taxidermy or make animal article containing part or whole of such animal, except in accordance with such rules as may be made under this Act:
