Section 40(4) in The Wild Life (Protection) Act, 1972
(4)The State Government may, by notification, require any person to declare to the Chief Wild Life Warden or the authorised officer any animal or animal article or trophy (other than a musk of a musk deer or horn of a rhinoceros) or salted or dried skins derived from an animal specified in Schedule I [****] in his control, custody or possession in such form, in such manner, and within such time, as may be prescribed.
