Section 40(1) in The Wild Life (Protection) Act, 1972
(1)Every person having at the commencement of this Act the control, custody or possession of any captive animal specified in Schedule I [****], or animal article, trophy or uncured trophy derived from such animal or salted or dried skins of such animal or the musk of a musk deer or the horn of a rhinoceros, shall, within thirty days from the commencement of this Act, declare to the Chief Wild Life Warden or the authorised officer the number and description of the animal, or article of the foregoing description under his control, custody or possession and the place where such animal or article is kept.
