Section 62 in The Wild Life (Protection) Act, 1972
62. Declaration of certain wild animals to be vermin. -
The Central Government may, by notification, declare any wild animal [specified in Schedule II] to be vermin for any area and for such period as may be specified therein and so long as such notification is in force, such wild animal shall be [deemed not to be included in Schedule II for such area and for such period as specified in the notification].[62A. Regulation or prohibition of import, etc., of invasive alien species. -(1)The Central Government may, by notification, regulate or prohibit the import, trade, possession or proliferation of invasive alien species which pose a threat to the wild life or habitat in India.(2)The Central Government may authorise the Director or any other officer to seize and dispose of, including through destruction, the species referred to in the notification issued under sub-section (1).
