Section 42 in Bombay Wild Animals and Wild Birds Protection Act, 1951
42. Registration of ivory or horn and identification marks. -
The officer to whom the ivory or horn is produced under the provisions of section 41, if satisfied, after such inquiry as he may consider necessary, that the ivory or horn has been lawfully obtained, shall cause it to be weighed, marked, and registered in the prescribed manner and shall return it to the person producing it together with a certificate of ownership in the prescribed form.
