Section 49J — Conditions for import of scheduled specimens

1 [49J. Conditions for import of scheduled specimens.-- (1) The import of any specimen of a species included in Appendix I of Schedule IV shall require the prior grant and presentation of an import permit and either an export permit or a re-export certificate from the country of export. (2) An import permit for a specimen of a species listed in Appendix I of Schedule IV shall not be granted unless-- (a) the Management Authority is satisfied that the specimen concerned will not be used for primarily commercial purposes; (b) the Scientific Authority has advised that the import will be for purposes which are not detrimental to the survival of the species; and (c) the Scientific Authority is satisfied that the proposed recipient of a living specimen is suitably equipped to house and care for it. (3) The import of any specimen of a species included in Appendix II of Schedule IV shall require the prior presentation of either an export permit or a re-export certificate issued by the country of export. (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.]

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