Wild Life (Specified Plants—Conditions For Possession By Licensee) Rules, 1995

The Wild Life (Specified Plants—Conditions For Possession By Licensee) Rules, 1995

Published vide Notification G.S.R. 349(E), dated 7.4.1995, published in the Gazette of India, Extraordinary, Part 2, Section 3(i), dated 18.4.1995.

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In exercise of the powers conferred by clause (a) of sub-section (1) of section 63 of Wild Life (Protection) Act, 1972 (53 of 1972), the Central Government hereby makes the following rules, namely:—

1. Short title, extent and commencement .—(1) These rules may be called The Wild Life (Specified Plants—Conditions for Possession by Licensee) Rules, 1995.

(2) These rules shall come into force from the date of commencement of provisions of Chapter III-A of the Wild Life (Protection) Act, 1972.

2. Definitions .—In these rules, unless the context otherwise requires, “Act” means the Wild Life (Protection) Act, 1972 (53 of 1972).
3. Conditions and other matters subject to which the licensee may keep any specified plants in his custody or possession .—(1) No licensee shall acquire or receive or keep in his control, custody or possession any specified plant or part or derivative thereof in respect of which a declaration under section 17-E of Act has not been made.

(2) No licensee shall acquire, purchase or receive any specified plant or part or derivative thereof from any person other than a licensed dealer in specified plants or a cultivator having a licence for cultivation of specified plants under the Act.

(3) Licensee shall keep the stock of specified plants so purchased by him only in the premises approved by the Chief Wild Life Warden of the State.