- (1.) On an earlier occasion too we have pointed out to counsel for the Union of India that the Wildlife Protection Act, 1972, was union legislation. It was, therefore, imperative for the central government to establish a mechanism by which the Act could be effectively enforced. The affidavit dated 16/03/1999, filed on behalf of the Union of India, among other things states that the funds which are released by the central government are not utilised in time by the State governments and that the funds do not reach the field agencies expeditiously. If there is a central legislation, we think that it is for the Centre to implement it. It cannot be that such legislations have to be implemented only by recourse to Article 32 before this court. We now expect on the next occasion to hear that some scheme has been evolved by the central government in this behalf. Adjourned for eight weeks.;