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State of Maharashtra - Section

Section 41 in Bombay Wild Animals and Wild Birds Protection Act, 1951

41. Production of ivory or horn before Wild Life Preservation Officer. -

Every person who kills an elephant or a bison shall produce its ivory or horn before the Wild Life Preservation Officer or any other Officer authorised by the State Government in this behalf within one month of the killing thereof, or within such further time as may be allowed by him in any special case, together with the game licence under which it was killed.