Section 49J(4) in The Wild Life (Protection) Act, 1972
(4)The import of any specimen of a species included in Appendix III of Schedule IV shall require the prior presentation of -(a)a certificate of origin; or(b)in the case where the import is from a country which has included the species in Appendix III of the Convention, an export permit; or(c)a re-export certificate granted by the country of re-export.
