49N. Application for Licence by breeders of Appendix I species.—
(1) Every person who is
engaged in breeding in captivity or artificially propagating any scheduled specimen listed in Appendix I
of Schedule IV shall make, within a period of ninety days of the commencement of the Wild Life
(Protection) Amendment Act, 2022, an application for a licence to the Chief Wild Life Warden.
(2) The form and manner of the application to be made to the Chief Wild Life Warden under
sub-section
(1), the fee payable, the form of licence, the procedure to be followed in granting or
cancelling the licence shall be such as may be prescribed by the Central Government.
49-O. Licence of breeders of Appendix I species.—
(1) On receipt of application under
sub-section
(1) of section 49N, the Chief Wild Life Warden shall, if—
(a) the application is in the prescribed form;
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(b) the resolutions of the Convention relating to breeding in captivity or artificial propagation of
species listed in Appendix I of Schedule IV are satisfied; and
(c) the provisions of the Act and rules made thereunder have been duly complied with,
record an entry of the statement in a register and grant the applicant a licence.
(2) The Chief Wild Life Warden shall, if the provisions or resolutions of the Convention or this Act
and any rules made hereunder have not been complied with, or if a false particular is furnished, refuse or
cancel the licence as the case may be after providing the applicant with an opportunity of being heard.
(3) The licence under sub-section
(1) shall be issued for a period of two years and may be renewed
after two years on payment of such fee as may be prescribed.
(4) Any person aggrieved by the refusal of the Chief Wild Life Warden or cancellation of licence
under sub-section
(2) may prefer an appeal to the State Government within a period of sixty days in such
manner as may be prescribed.
