Section 33 in The Wild Life (Protection) Amendment Act, 2002
33. Amendment of section 55.-
In section 55 of the principal Act,-(i) after clause (a), the following clause shall be inserted, namely:-" (aa) the Member- Secretary, Central Zoo Authority in matters relating to violation of the provisions of Chapter IVA; or";(ii)in clause (b), after the words" State Government", the words" subject to such conditions as may be specified by that Government" shall be inserted;(iii)after clause (b), the following clause shall be inserted, namely:-" (bb) the officer- in- charge of the zoo in respect of violation of provisions of section 38J; or".
