Section 50(1)(c) in The Wild Life (Protection) Act, 1972

[Cites 0, Cited by 34] [Section 50(1)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1)(c) in The Wild Life (Protection) Act, 1972

(c)seize any captive animal, wild animal, animal article, meat, trophy or uncured trophy, or any specified plant or part or derivative thereof [or scheduled specimen], in respect of which an offence against this Act appears to have been committed, in the possession of any person together with any trap, tool, vehicle, vessel or weapon used for committing any such offence and, unless he is satisfied that such person will appear and answer any charge which may be preferred against him, arrest him without warrant, and detain him:

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Union of India - Subsection

Section 50(1)(c) in The Wild Life (Protection) Act, 1972