Section 48(a) in The Wild Life (Protection) Act, 1972
(a)keep in his control, custody or possession,-(i)any animal, animal articles, trophy or uncured trophy in respect of which a declaration under the provisions of sub-section (2) of section 44 has to be made but has not been made;(ii)any animal or animal article, trophy, uncured trophy or meat which has not been lawfully acquired under the provisions of this Act or any rule or order made thereunder;
