Section 49H in The Wild Life (Protection) Act, 1972
49H. International trade in scheduled specimen and restriction in respect thereof. -
(1)No person shall engage in trade of scheduled specimens except as provided for under this Chapter.(2)The Central Government shall prescribe the conditions and procedures by which the exemptions contained in Article VII of the Convention may be availed.(3)Every person engaging in trade of a scheduled specimen shall report the details of the scheduled specimen and the transaction to the Management Authority or the officer authorised by it in such manner as may be prescribed.(4)Every person engaging in trade of a scheduled specimen, shall present it for clearance to the Management Authority or the officer authorised by it or a customs officer only at the ports of exit and entry as may be specified by the Central Government.(5)The form and manner of making an application for a permit or certificate to trade in a scheduled specimen, the fee payable therefor, the conditions subject to which the permit or certificate may be granted, and the procedure to be followed in granting or cancelling such permit or certificate, shall be such as may be prescribed by the Central Government.
