(2)[ Save as otherwise provided in this Act, a person may,-(a)(i)acquire or agree to acquire the ownership possession, custody or control of, of(ii)buy, accept or otherwise receive or agree to buy, accept or otherwise receive, any ornament, unless he knows or has reason to believe that such ornament, being required to be included in a declaration, has not been so included;(b)sell, deliver, transfer or otherwise dispose of, or agree to sell, deliver, transfer or otherwise, dispose of any ornament, but shall not do so if the ornament, being required to be included in a declaration, has not been so included.]
