Section 44(2) in The Wild Life (Protection) Act, 1972
(2)Every manufacturer of, or dealer in, animal article, or every dealer in captive animals, trophies or uncured trophies, or every taxidermist shall, within fifteen days from the commencement of this Act, declare to the Chief Wild Life Warden his stocks of animal articles, captive animals, trophies and uncured trophies as the case may be, as on the date of such declaration and the Chief Wild Life Warden or the authorised officer may place on identification mark on every animal article, captive animal, trophy or uncured trophy, as the case may be.
