Section 40 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
40. Export and sale of trophies regulated.- No person shall export or transfer by gift, sale or otherwise, to any person any trophy or game unless he is in possession of a certificate of ownership therefor and such certificate shall be delivered or sent by post to the transferee at the time of export or transfer.
Explanation.-For the purposes of this section, "export" means to take out of the State of Gujarat otherwise than across a customs frontier.
