Acts › The Wild Life (Protection) Act, 1972The Wild Life (Protection) Act, 1972 166 sections.
Official Hindi (PDF) ↗
Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Appointment of Director and other officers. Section 4 — Appointment of Life Warden and other officers. Section 5 — Power to delegate. Section 5A — Constitution of the National Board for Wild Life. Section 5B — Standing Committee of the National Board. Section 5C — Functions of the National Board. Section 6 — Constitution of State Board for Wild Life. Section 6A — Standing Committee of Board. Section 7 — Procedure to be followed by the Board Section 8 — Duties of State Board for Wild Life. Section 9 — Prohibition of hunting. Section 10 — Omitted.. Section 11 — Hunting of wild animals to be permitted in certain cases. Section 12 — Grant of permit for special purposes. Section 13 — Omitted.. Section 14 — Omitted.. Section 15 — Omitted.. Section 16 — Omitted.. Section 17 — Omitted.. Section 17A — Prohibition of picking, uprooting, etc. of specified plant. Section 17B — Grants of permit for special purposes. Section 17C — Cultivation of specified plants without licence prohibited. Section 17D — Dealing in specified plants without licence prohibited. Section 17E — Declaration of stock. Section 17F — Possession, etc., of plants by licensee Section 17G — Purchase, etc., of specified plants. Section 17H — Plants to be Government property. Section 18 — Declaration of sanctuary. Section 18A — Protection to sanctuaries Section 18B — Appointment of Collectors. Section 19 — Collector to determine rights. Section 20 — Bar of accrual of rights. Section 21 — Proclamation by Collector. Section 22 — Inquiry by Collector. Section 23 — Powers of Collector. Section 24 — Acquisition of rights. Section 25 — Acquisition proceedings. Section 25A — Time-limit for completion of acquisition proceedings. Section 26 — Delegation of Collector's powers. Section 26A — Declaration of area as sanctuary. Section 27 — Restriction on entry in sanctuary. Section 28 — Grant of permit. Section 29 — Destruction, etc., in a sanctuary prohibited without a permit. Section 30 — Causing fire prohibited. Section 31 — Prohibition of entry into sanctuary with weapon. Section 32 — Ban on use of injurious substances. Section 33 — Control of sanctuaries. Section 33A — Immunisation of live-stock. Section 33B — Advisory Committee. Section 34 — Registration of certain persons in possession of arms. Section 35 — Declaration of National Parks. Section 36 — Omitted.. Section 36A — Declaration and management of a conservation reserve. Section 36B — Conservation reserve management committee. Section 36C — Declaration and management of community reserve. Section 36D — Community reserve management committee. Section 37 — Omitted.. Section 38 — Power of Central Government to declare areas as sanctuaries or National Parks or conservation reserves. Section 38A — Constitution of Central Zoo Authority Section 38B — Term of office and conditions of service of Chairperson and members, etc. Section 38C — Functions of the Authority Section 38D — Procedure to be regulated by the Authority. Section 38E — Grants and loans to Authority and Constitution of Fund. Section 38F — Annual report. Section 38G — Annual report and audit report to be laid before Parliament. Section 38H — Recognition of zoos. Section 38I — Acquisition of animals by a zoo. Section 38J — Prohibition of teasing, etc., in a zoo. Section 38K — Definitions Section 38L — Constitution of National Tiger Conservation Authority. Section 38M — Term of office and conditions of service of members. Section 38N — Officers and employees of Tiger Conservation Authority. Section 38O — Powers and functions of Tiger Conservation Authority. Section 38P — Procedure to be regulated by Tiger Conservation Authority. Section 38Q — Grants and loans to Tiger Conservation Authority and Constitution of Fund. Section 38R — Accounts and audit of Tiger Conservation Authority. Section 38S — Annual report of Tiger Conservation Authority. Section 38T — Annual report and audit report to be laid before Parliament. Section 38U — Constitution of Steering Committee. Section 38V — Tiger Conservation Plan. Section 38W — Alteration and de-notification of tiger reserves. Section 38X — Establishment of Tiger Conservation Foundation. Section 38XA — Provisions of Chapter to be in addition to provisions relating to sanctuaries and National Park. Section 38Y — Constitution of Wild Life Crime Control Bureau. Section 38Z — Powers and functions of the Wildlife Crime Control Bureau. Section 39 — Wild animals, etc., to be Government property. Section 40 — Declarations Section 40A — Immunity in certain cases. Section 41 — Inquiry and preparation of inventories. Section 42 — Certificate of ownership. Section 42A — Surrender of captive animals, animal article, etc Section 43 — Regulation of transfer of animal, etc. Section 44 — Dealings in trophy and animal articles without licence prohibited. Section 45 — Suspension or cancellation of licences. Section 46 — Purchase. Section 47 — Maintenance of records. Section 48 — Purchase of animals, etc., by licensee. Section 48A — Restriction on transportation of wild life. Section 49 — Purchase of captive animal, etc., by a person other than a licensee. Section 49A — Definitions. Section 49B — Prohibition of dealings in trophies, animal articles, etc., derived from scheduled animals. Section 49C — Declaration by dealers. Section 49D — Definitions. Section 49E — Designation of Management Authority Section 49F — Designation of Scientific Authority. Section 49G — Directions of Central Government. Section 49H — International trade in Scheduled specimen and restriction in respect thereof Section 49-I — Conditions for scheduled specimens. Section 49J — Conditions for import of scheduled specimens Section 49K — Conditions for re-export of scheduled specimens. Section 49L — Conditions for introfuction from sea of scheduled specimens. Section 49M — Possession transfer and breeding of living scheduled animal species. Section 49N — Application for Licence by breeders of Appendix I species Section 49-O — Licence of breeders of Appendix I species. Section 49P — Prohibition on alteration, etc. Section 49Q — Species and scheduled specimens to be Government property Section 49R — Application of provisions of Act in respect of species listed in Schedule I or II and Schedule IV. Section 50 — Power of entry, search, arrest and detention. Section 51 — Penalties. Section 51A — Certain conditions to apply while granting bail. Section 52 — Attempts and abetment. Section 53 — Punishment for wrongful seizure. Section 54 — Power to compound offences. Section 55 — Cognizance of offences. Section 56 — Operation of other laws not barred. Section 57 — Presumption to be made in certain cases. Section 58 — Offences by Companies. Section 58A — Application. Section 58B — Definitions. Section 58C — Prohibition of holding illegally acquired property. Section 58D — Competent authority. Section 58E — Identifying illegally acquired property. Section 58F — Seizure or freezing of illegally acquired property. Section 58G — Management of properties seized or forfeited under this Chapter. Section 58H — Notice of forfeiture of property. Section 58I — Forfeiture of property in certain cases Section 58J — Burden of proof. Section 58K — Fine in lieu of forfeiture. Section 58L — Procedure in relation to certain trust properties. Section 58M — Certain transfer to be null and void. Section 58N — Constitution of Applellate Tribunal. Section 58O — Appeals. Section 58P — Notice or order not to be invalid for error in description. Section 58Q — Bar of Jurisdiction. Section 58R — Competent Authority and Appellate Tribunal to have powers of civil court. Section 58S — Information to competent authority. Section 58T — Certain officers to assist Administrator, competent authority and Appellate Tribunal. Section 58U — Power to take possession. Section 58V — Rectification of mistakes. Section 58W — Findings under other laws not conclusive for proceedings under this Chapter. Section 58X — Service of notices and orders. Section 58Y — Punishment for acquiring property in relating to which proceeings have been taken under this Chapter. Section 59 — Officers to be public servants. Section 60 — Protection of action taken in good faith. Section 60A — Reward to persons. Section 60B — Reward by State Government. Section 61 — Power to alter entries in Schedules Section 62 — Declaration of certain wild animals to be vermin. Section 62A — Regulation or prohibition of import, etc., of invasive alien species. Section 62B — Power to issue directions. Section 63 — Power of Central Government to make rules Section 64 — Power of State Government to make rules. Section 65 — Rights of Scheduled Tribes to be protected. Section 66 — Repeal and savings. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.