Wild Life (Protection) Punjab Rules, 1975

Wild Life (Protection) Punjab Rules, 1975

Published vide Punjab Government Notification No. GSR.108/C.A. 53/72/Section 64/75 dated 6.11.1975

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No. GSR. 108/C.A. 53/72/Section 64/75. - In exercise of the powers conferred by Section 64 of the Wild Life (Protection) Act, 1972 (Act No. 53 of 1972), the Governor of Punjab is pleased to make the following rules, namely :-

Chapter I

Preliminary

1. Short title and extent.- (1) These rules may be called the Wild Life (Protection) Punjab Rules, 1975.

(2) They extend to the whole of the State of Punjab.

2. Definitions.- In these rules, unless the context otherwise requires, -

(a) "Act" means the Wild Life (Protection) Act, 1972 (Central Act No. 53 of 1972).

(b) "Chairman" means the Chairman of the Board.

(c) "Form" means a form appended to these rules.

(d) "Forest Officer" means any officer of the rank of Forest Guard or above.

(e) "licence" means a licence granted under these rules.

(f) "licensee" means a holder of a licence.

(g) "licensing authority" means authority empowered to grant a license under these rules.

(h) "Section" means a section of the Act.

(i) "Schedule" means a schedule appended to the Act.

(j) "year" means a period from 1st April to 31st March.

(k) All other words and expressions used in these rules but not defined shall have the meanings assigned to them in the Act.

Chapter II

State Wild Life Advisory Board

3. Term of office.- The term of office of a member of the Board referred to in clause (g) of sub-section (1) of Section 6 shall be three years from the date of his appointment.
4. Resignation.- (1) A member of the Board may resign his office by writing under his hand addressed to the Chairman.

(2) The office of a member of the Board shall fall vacant from the date on which his resignation is accepted, or on the expiry of thirty days from the date of receipt of intimation of resignation, whichever is earlier.

(3) The power to accept the resignation of a member of the Board shall vest in the Chairman who, on accepting the resignation shall report to the Board at its next meeting.

5. Filling of casual vacancy.- (1) When a member of the Board referred to in clause (g) of sub-section (1) of section 6 resigns or dies or is removed from office or becomes incapable of acting, the State Government may by notification in the official Gazette, appoint a person to fill the vacancy.

(2) A person appointed to fill the casual vacancy under sub-rule (1) shall hold office only so long as the member whose place he fills would have been entitled to hold office if the vacancy had not occurred.

6. Removal from the Board.- The State Government may remove any member from his office if he :-

(a) is of unsound mind and stands so declared by a competent medical officer, or

(b) is an undischarged insolvent, or

(c) is convicted of a criminal offence involving moral turpitude, or

(d) without the leave of the Chairman, fails to attend more than three successive meetings of the Board.

7. Allowances.- (1) The Non-official member of the Board shall get travelling and daily allowance as admissible to grade I Officers of the State and the Members of the Legislature who will be members of the Board shall get T.A. and D.A. according to the usual provisions already prescribed for them.

(2) Where concessional tickets are allowed for return journeys by rail, the travelling allowance shall be restricted to actual cost of return tickets plus the incidental charges.

(3)(a) A member of the State Legislature who is a member of the Board shall not be paid any fares in respect of journeys by rail or road if he is entitled to free coupons for such journeys.

(b) If a meeting of the Board is held during a session of the Legislature and at the same place where such session is held, a member of the Legislature who is a member of the Board shall not be entitled to any daily allowance.

8. Secretary to be the controlling authority.- The Secretary of the Board shall be the controlling authority in respect of payment of allowances under this chapter.

Chapter III

Hunting of Wild Animals

9. Application for shooting license.- (i) An application for a special game hunting license, a big game hunting license or a small game hunting license shall be made in form No. 1 :

Provided that no application for a hunting license for special game, big game or small game shooting by gun shall be entertained unless the person concerned possesses a valid license for sport in form No. III set out in Schedule III to the Arms Rules, 1962.

(ii) (a) An application for a special game hunting license shall be made to the Chief Wild Life Warden.

(b) An application for a big game hunting license may be made to the Chief Wild Life Warden or Wild Life Warden of the concerned area.

(c) An application for a small game hunting license may be made to any Officer authorised in this behalf under Section 9(3) of the Act.

[10. Fees for shooting license. - An application for a license shall be accompanied by a Treasury Receipt showing that the fee according to the following scale has been paid :-

Table]

[11. License Period. - The period of a special game or a big game hunting license shall be fifteen days commencing from the date of receipt of license by the applicant or from any subsequent date as specified in the license keeping in view the request of the applicant :

Provided that a big game hunting license for Wild Pig and Nilgai will be valid for a period not exceeding three years as may be specified in the license keeping in view the request of the applicant or for the validity period of the license for sports issued to the applicant under the Arms Rules, 1962, whichever shall expire earlier.]

[12. Area of license. - A special game or a big game hunting license will be valid for the tehsil area specified in the license :

Provided that a big game hunting license for Wild Pig and Nilgai will be valid for whole of the State of Punjab.]

13. Period of small game license.- A small game hunting license will be valid for a period not exceeding three years as may be specified in the license keeping in view the request of the applicant or for the validity period of the license for sports issued to the applicant under the Arms Rules, 1962, whichever shall expire earlier.
14. Entitlement of small game hunting license.- The holder of a small game hunting license shall be entitled to hunt only the Wild Animals and their female specified in Schedule IV of the Act.
15. Retainer to have separate game license.- The retainer of an Arms license shall not be entitled to shoot Wild Animals unless he keeps a separate small game hunting licence for himself.
16. Application for animal trapping license.- An application for a Wild Animal trapping license shall be made to the Chief Wild Life Warden in Form No. 6 and may be issued for the trapping of only the following species of Wild Animals -

[1. Common Indian Hare (Lepus nigricollis).

2. Quail (Phasianidae).
3. Munias (Ploceidae).
4. Three Keeled Turtles (Geomyda tri carinada).
5. Tortoise (Testudinidae trionychidae).
6. Fresh Water Frogs (Rana Species).
7. Mynas (Sturnidae).
8. Parakeets (Psittasidae).
9. Buntings (Emberizidae).
10. Egrets (Ardeidae).
11. Herons (Ardeidae).
12. Pigeons (Except Blue Rock Pigeon Columbidae).
13. Bulbuls (Pycnonotidae).
14. Doves (Columbidae).]
15. Fees for animal trapping license.- [(i) Application for a Wild Animal trapping licence in respect of the Wild animals specified in rule 16 shall be accompanied by a treasury receipt of fee of five hundred rupees.]

(ii) The license will be valid for the district for which it is issued and will expire on 31st of March, following the date of issue.

(iii) The license will cover only one species of the animals to be indicated on the license.

[18. Royalty. - The trapping licensee shall have to pay royalty for each of the Wild animals specified in rule 16 which are captured and intended for export outside and State at the rate of fifty paise per such Wild animal.]

19. Grant of licence.- [(1) On receipt of an application for a licence under rule, the licensing authority may, after making such enquiry as he may think fit with regard to fitness or otherwise of the applicant to receive the licence, grant or refuse to grant such licence after recording in writing the reasons for such grant or refusal;]

(2) Where an application is rejected, the license fee shall be refunded expeditiously to the applicant.

(3) Where the licensing authority decides to grant the licence applied for, he shall require the applicant to submit within such time as he may specify the necessary treasury receipts or Bank Challans showing the payments of requisite [-] royalty, if any.

(4) On receipt of the treasury receipts or Bank Challans showing the payment of requisite fee and royalty, the licensing authority shall grant the license applied for in the appropriate form specified in sub-rule (5).

5. (a) A special game hunting license shall be issued in form No. 2

(b) A big game hunting license shall be issued in form No. 3.

(c) A small game hunting license shall be issued in form No. 4.

(d) A wild animal trapping license shall be issued in form No. 5.

20. Other licenses.- There shall be following types of other licenses which shall be issued or renewed, as the case may be, in the form and by the authorities mentioned against each :-

21. General conditions governing grant of license.- (1) The special game hunting license and the big game hunting license shall specify -

(a) The number of animals of any species;

(b) The sex; and

(c) The minimum size and each specimen, that could be hunted.

(2) No person holding a hunting license shall kill wild animals described in the table given below in excess of the number specified against each in column 4 thereof, if any.

Birds

Table

(3) The licensee may hunt both the sexes of a specie unless, he is prohibited by any condition to the contrary specified in the licence.

(4) The Wild Animals trapping licence shall specify the method that would be permitted for the capture of the Wild animal specified therein, and conditions under which the Wild animal could be trapped, and shall be subject to the restrictions imposed by Section 17 of the Act.

(5) A holder of a special game hunting licence, a big game hunting licence or a small game hunting licence shall not sell or barter to any person any animal shot by him or any meat or uncured trophy derived therefrom.

(6)(a) Any person who is entitled to hunt a dangerous animal under a special game hunting licence or a big hunting licence and who wounds such animal shall do his utmost to kill the same.

(b) On his failure to do so, he shall forthwith inform in writing to the licensing authority, the District Magistrate and the Divisional Forest Officer of the area in which such occurrence had taken place giving reasons why the wounded animal could not be tracked and killed and he shall also inform the Gram Panchayat of the adjoining area of the existence of the wounded animal in the neighbourhood.

(7) For the purpose of a special game hunting licence and a big game hunting licence, an animal which has been wounded and lost shall be deemed to have been hunted under the licence and the licensee shall forfeit the right to hunt another specimen in the place of the one wounded and lost.

(8) (a) The trapping of wild animals specified in Schedule (II) and Schedule (III) shall not be permitted unless the Chief Wild Life Warden is satisfied for reasons to be recorded in writing that such trapping is necessary under the provisions of sub-section (1) of Section 11 or of Section 12.

(b) A holder of Wild Animal trapping licence, unless specifically permitted to do so, shall not trap such animal in shooting blocks and Government Forests.

(9)(a) A licensee under this Chapter shall intimate in advance to the Divisional Forest Officer concerned his desire to organise drives in any reserve forests, giving the date and the place where he desires to have such drives.

(b) If the Divisional Forest Officer is of opinion that such drives should not be allowed, he may, for reasons to be recorded in writing, prohibit such drives and communicate the same to the holder of the licence.

(10) Any machan or pit constructed for the purpose of hunting shall immediately be dismantled or filled up on the completion of hunting.

(11) All trophies which had been killed or captured in contravention of the conditions of the licence, including specimens smaller than the minimum dimensions specified, shall be deemed to be government property under Section 39.

(12) While hunting or trapping any wild animal, a licensee shall carry with him his licence and shall, on demand produce for inspection such licence before any officer appointed under sub-section (1) of Section 4.

(13) A licence granted under this Chapter shall not be transferable.

(14) A special game or a big game licensee under this Chapter shall maintain record in Form 7 of the animals killed, captured or wounded by him and such record shall be surrendered to the licensing authority as required by Section 10.

(15) Any licence granted under this Chapter shall not be valid during the period of closed time declared under sub-section (1) of Section 16 :

Provided that the period of trapping licence will be valid throughout the year.

22. Licensee to abide by rules.- A licensee under this Chapter shall abide by these rules and the condition specified in the licence.
23. Cancellation of licence.- If the holder of licence contravenes the provisions of rule 22 the licensing authority may cancel the licence after recording the reasons in writing.
24. Determination of shooting Blocks.- The Chief Wild Life Warden may divide the area within his jurisdiction, other than a Sanctuary, National Park or Game reserve, into shooting Blocks.

Chapter IV

Sanctuaries and National Park

25. Claim to be made upon proclamation by Collector.- Where the Collector publishes a proclamation under Section 21, any person claiming any right mentioned in Section 19 may prefer before such Collector, within two months from the date of such proclamation, a written claim in Form No. 10.
26. Notice to the claimant.- On receipt of the claim made under rule 25, the Collector shall serve a notice [in form No 10-A]upon the claimant requiring him to appear at such place on such date as may be specified in such notice either in person or through an agent authorised by him in this behalf and to produce evidence, oral or documentary in support of the claim.
27. Registration of persons holding fire Arms.- (1) Within three months from the declaration of an area as a Sanctuary or National Park, or in the case of Sanctuary or National Park existing at the commencement of these rules, within three months of such commencement every person residing within ten kilometers of such Sanctuary or National Park and holding a licence granted under the Arms Act, 1959 (Central Act 54 of 1959), or exempted from the provisions of that Act and possessing Arms, shall apply in Form No. 8 to the Officer Incharge of the Sanctuary or National Park for the registration of his name.

(2) The application under sub-rule (1) shall be accompanied by a Treasury receipt or Bank Challan showing that a fee of Re. 1 has been paid by the applicant.

(3)(a) On receipt of an application under sub-rule (1) the Chief Wild Life Warden or the Wild Life Warden in whose jurisdiction the Sanctuary is situated will issue a Registration Certificate in Form No. 9.

(b) A separate page in the register shall be allotted to each Licensee.

(4) Where a licensee commits any offence under the Act or the rules made thereunder on more than one occasions, the Chief Wild Life Warden or the Wild Life Warden or the Officer Incharge of the Sanctuary or National Park shall take such steps as he considers necessary to move the authority concerned for cancelling the Licence under the Arms Act, 1959, (Central Act 54 of 1959).

(5) Where the licensee transfers his arms to another person by way of sale, gift or otherwise, he shall intimate the Officer Incharge of Sanctuary or National Park within a period of fifteen days of such transfer.

(6) Where the licensee shifts his residence to another place within the said ten kilometers or shifts his residence beyond the said distance, he shall within a fortnight of shifting to the new residence, intimate the new address to the Officer Incharge of the Sanctuary or National Park.

(7) Where the licensee dies, his successor or legal representative shall intimate the fact to the officer incharge of the Sanctuary or National Park.

Chapter V

Trade or Commerce in Wild Animals, Animal Articles or Trophies

28. Declaration.- Notwithstanding any declaration that a person may have made under sub-section (1) of Section 40, any person who has in his control, custody or possession any animal article or trophy (other than the musk of a musk deer or the horn of rhinoceros) or salted or dried skins derived from an animal specified in schedule I or part II of schedule II shall within thirty days from the commencement of these rules make a declaration in Form No. 11 to the Chief Wild Life Warden or the authorised officer.
29. Inquiry and preparation of inventories.- (1) On receipt of a declaration under rule 28, or under sub-section (1) of section 40, the Chief Wild Life Warden or the authorised officer shall give a notice to the person making the declaration as to the date and time on which he shall enter upon the premises of such person and such notice shall be served on the person making the declaration or sent to him by registered post.

(2) The Chief Wild Life Warden or the authorised Officer may, after making such inquiry, as he may deem fit, inspect the premises and animal articles, trophies, uncured trophies and captive animals specified in Schedule I or Part II of Schedule II.

(3) The Chief Wild Warden or the authorised Officer shall make an inventory in form No. 12 of such animals or objects found upon the premises.

(4) The Chief Wild Warden or the authorised Officer shall affix upon the objects referred to in sub-rule (3), identification marks as far as possible in indelible ink.

30. Certificate of Ownership.- The Chief Wild Warden or the authorised Officer may for the purpose of section 40, issue a certificate of ownership in form No. 13 to a person who in his opinion, is inlawful possession of any animal, animal article, trophy or uncured trophy.
31. Application for licence to commerce or carry on business as a manufacturer of or dealer in any animal article etc.- Every person desiring to commence or carry on business as :-

(i) a manufacturer of or dealer in any animal article; or

(ii) a taxidermist; or

(iii) a dealer in trophy or uncured trophy; or

(iv) a dealer in captive animals;

shall make an application in Form No. 14 for the grant of a licence.

[32. Fee for the grant or renewal of Licence to carry on business. - Every application for the grant of a licence under Section 44 or renewal thereof shall be accompanied by a Treasury receipt showing that the fee according to the following rates has been paid :-]

33. Grant of Licence.- (1) On receipt of an application the Chief Wild Life Warden or the authorised Officer shall, after making such inquiry as he may deem fit either grant a Licence or reject the application.

(2) When an application is rejected the fee paid thereon shall be refunded to the applicant expeditiously.

(3) In granting a licence under sub-rule (1), the Chief Wild Life Warden, or the authorised Officer shall have due regard to -

(a) the past record of the applicant as a dealer in the business which he desired to carry on,

(b) whether the person has been convicted of any offence under the provisions of the Act or the rules framed thereunder or under any of the provisions of an Act repealed by Section 66,

(c) the need for granting a licence keeping in view the abundance or otherwise of Wild Life existing in the State.

(4) A licence to commence or carry on the business as -

(i) a manufacturer of or dealer in an animal article or a dealer in trophy or uncured trophy shall be granted in Form No. 15,

(ii) a Taxidermist shall be granted in Form No. 17,

(iii) a dealer in captive animal shall be granted in form No. 18.

34. Renewal of licence.- (1) A licensee may apply in Form No. 16 for renewal of the licence granted under rule 33 within 30 days before the date of expiry of the licence.

(2) The Chief Wild Life Warden or the authorised Officer may subject to the provisions of sub-section (7) of Section 44 renew the licence in form No. 15, form No. 17 and form No. 18 as may be appropriate and specify therein the period up to which the licence is renewed.

35. Conditions governing the grant of licence.- Every licence granted under this chapter shall specify the terms subject to which a business or profession shall be carried on and shall also be subject to the provisions of the Act and rules made thereunder.
36. Issue of bill or cash memo.- (1) Every person granted a licence under this chapter other than a taxidermist shall at the time of sale issue a bill or cash memo, to the purchaser and such bill or cash memo shall contain the following particulars:-

(a) Name of the Licensee.

(b) Name, address and place of business of the licensee.

(c) Licence No.

(d) Description of article sold.

(e) Sale price thereof.

(f) Date of sale.

(g) Signature of the licensee.

(2) Every taxidermist shall at the time of returning the trophy or uncured trophy issue a voucher to the owner thereof and such voucher shall contain the following particulars, namely :-

(a) Date of issue of voucher.

(b) Name, address and place of business of the Licensee.

(c) Licence No.

(d) Description including name of species.

(e) Price realised.

(f) Name and address of the person to whom the voucher is issued.

(g) Signature of the licensee.

37. Bill, cash memo or voucher how to be maintained.- (1) Every bill, cash memo or voucher as the case may be referred to in rule 36 shall be in triplicate and serially numbered.

(2) The duplicate and triplicate copy of every bill, cash memo or voucher shall be retained by the Licensee and the original copy :-

(a) in the case of a bill or cash memo shall be given to the purchaser.

(b) in the case of a voucher, shall be given to the owner of the trophy.

(3) Every book containing blank vouchers shall be presented to the Chief Wild Life Warden or the authorised Officer for affixing his initials or stamp on such book before it is brought into use.

(4) The duplicate copy of every bill, cash memo or voucher shall be sent alongwith the monthly return referred to in rule 39.

38. Maintenance of registers.- (1) A licensed dealer in captive animals, animal articles, trophies or uncured trophies derived therefrom, shall maintain a register in Form No. 19.

(2) A licensee who is a taxidermist or a manufacturer of animal articles shall maintain a register in form No. 20

(3) The licensee shall ensure that the register required to be maintained by him under this rule has been brought upto date before closing the business for the day.

39. Submission of returns.- (1) Every person granted a license under this chapter shall submit a monthly return to the Chief Wild Life Warden or the authorised Officer consisting of a true copy of the entries made by him in the relevant register referred to in Rule 38 during the course of month duly certified and signed by the licensee, as true copy of such entries.

(2) The return under sub-rule (1) shall be submitted by the 10th of the month following the month to which the return relates.

Chapter IV

Miscellaneous

40. Cognizance of Offence.- Persons who may lodge complaints.- (a) No court shall take cognizance of any offence under this Act except on the complaint of :-

(i) The Chief Wild Life Warden;

(ii) Forest Officer not below the rank of Range Forest Officer;

(iii) Police Officer not below the rank of Sub-Inspector; and

(iv) Officers of the Wild Life Department not below the rank of Wild Life Officer.

(b) Power to compound offences. - For the purpose of Section 54 the Chief Wild Life Warden [-]shall have the powers to accept payment of a sum of money by way of composition of an offence against the Act and to release on payment of the value thereon any property seized within the area of his jurisdiction.

41. Disposal of meat or uncured trophy seized under Section 50.- The Chief Wild Life Warden or the Officer authorised by the Chief Wild Life Warden may arrange for the sale in public auction of any meat or uncured trophy seized under the provisions of Section 50 and the proceeds shall be credited to the receipt head of Wild Life Preservation Department :

Provided that if the value of seized articles exceeds rupees two hundred the auction will be arranged by the Chief Wild Life Warden and he shall send intimation to the State Government of the details of such sale as soon as may be.

42. Repeal and Savings.- As from commencement of these rules the Punjab Wild Life Preservation Rules, 1961, shall stand repealed :

Provided that such repeal shall not :-

(i) affect the previous operation of the rules so repealed or anything duly done or suffered thereunder;

(ii) affect any right, privilege, obligation or any liability acquired, accrued or incurred under the rules so repealed;

(iii) affect any investigation, legal proceedings, or remedy in respect of any such right, privilege, obligation or liability :

Provided further that subject to the preceding proviso, anything done or any action taken under the rules so repealed shall in so far as it is not inconsistent with the provisions of these rules be deemed to have been done or taken under the corresponding provisions of these rules, and shall continue in force accordingly, until it is superseded by anything done or any action taken under these rules.

Form No. 1

[See Rule 9]

Form of Application for Special Game/big Game/small Game Hunting Licence

To

The Chief Wild Life Warden/

Authorised Officer.

Sir,

I,____________________________________, resident of______________in the District_________________, apply for special game/big game/small game hunting licence to hunt under the provisions of Wild life (Protection) Act, 1972, and the rules made thereunder. I enclose the treasury receipt as fee for the licence.

I have read the Act and the rules made thereunder and I undertake to abide by the same.

I possess an arms licence for sport in Form III set out in Schedule III to the Arms Rules, 1962. The Arms licence is herewith enclosed for verification and return.

The licence is required for______________________________________in District________________________________for the whole of Punjab State.

Yours faithfully, (Signature of the applicant)

Form No. 2

[See Rule 19(5)(a)]

Special game hunting licence

Office of the Chief Wild Life Warden

1. Licence No.
2. Date of issue.
3. Name of Licensee
4. Profession
5. Address
6. The licence shall be applicable to Tehsil______________________ District_______________________________________
7. Details of weapons permitted to be used for hunting.
8. Period for which valid From___________________to______________.
9. Licence fee paid.____________________________________________
10. Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder the following may be hunted during the period of the licence by the Licensee.

Note 1. This licence does not entitle the licensee to hunt in areas notified as game reserves under Section 36 of the Act except when permitted to do so by the Chief Wild Life Warden and where a permission has been so granted an entry shall be made to that effect in this licence, whereupon this licence shall be deemed to have been issued, under Section 36 of the Act.

Note 2. The licence shall be subject to the closed time declared under Section 16 of the Act.

Note 3. While hunting the licensee shall strictly adhere to the provisions of Section 17 of the Act and rule 21 of the Wild Life Protection (Punjab) Rules, 1975.

Note 4. This license shall be surrendered to the issuing authority within 15 days of its expiry together with the statement in form No. 7 of the animals hunted by him.

Chief Wild Life Warden

Form No. 3

[See Rule 19(5)(B)]

Big game hunting licence

Office of the-------------

1. Licence No.
2. Date of issue.
3. Name of Licensee
4. Profession
5. Address
6. The licence shall be applicable to Tehsil___________________________ District_______________________________________
7. Details of weapons permitted to be used for hunting.
8. Period for which valid From___________________to________________.
9. Licence fee paid Rs___________________________________________

Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder, the following may be hunted during the period of the licence by the Licensee.

Note 1. This licence does not entitle the licensee to hunt in areas notified as game reserves under Section 36 of the Act except when permitted to do so by the Chief Wild Life Warden. Where a permission has been so granted an entry shall be made to that effect in this licence whereupon this licence shall be deemed to have been issued under Section 36 of the Act.

Note 2. The licence shall be subject to the closed time declared under Section 16 of the Act.

Note 3. While hunting the licensee shall strictly adhere to the provisions of Section 17 of the Act and rule 21 of the Wild Life Protection (Punjab) Rules, 1975.

Note 4. This licence shall be surrendered to the issuing authority within 15 days of its expiry together with the statement in form No. 7 of the animals hunted by him.

Issuing Authority

Form No. 4

See Rule 19(5)

For Small Game Hunting licence

Office of the-------------

1. Licence No.
2. Date of issue.
3. Name of Licensee
4. Profession
5. Address
6. The licence shall be applicable to the whole of Punjab State.
7. Details of weapons permitted to be used for hunting.
8. Period for which valid from___________________to________________.
9. Licence fee paid Rs___________________________________________

Note 1. This licence does not entitle the licensee to hunt in areas notified as game reserves under Section 36 of the Act except when permitted to do so by the Chief Wild Life Warden. Where a permission has been so granted an entry shall be made to that effect in this licence, whereupon this licence shall be deemed to have been issued under Section 36 of the Act.

Note 2. The licence shall be subject to the closed time declared under Section 16 of the Act.

Note 3. While hunting the licensee shall strictly adhere to the provisions of Section 17 of the Act and rule 21 of the Wild Life Protection (Punjab) Rules, 1975.

Chief Wild Life Warden Punjab.

Form No. 5

[See Rule 19(5)(d)]

Wild Animal Trapping Licence

Licence No._________________________of 19__ dated the____________

Date of__________________19__.

Subject to the provisions of the Wild Life (Protection) Act, 1972, and the rules made thereunder, permission is hereby granted to Shri__________________ resident of_________________________________________District_______________ from ____________________________and ending with_________________

1. Area in which trapping is permitted.

2(i) Name of Animal

(ii) No. to be trapped

(iii) Sex.

(iv) Minimum size.

(v) Royalty. If any payable under Rule 18.

3. Method of trapping and condition under which the trapping should be carried out.
4. This licence shall be subject to the closed time declared under Section 16 of the Act.
5. The licensee shall, while trapping, strictly adhere to the provisions of Section 17 of the Act and rule 21 of the Wild Life (Protection) (Punjab) Rules, 1975.

Chief Wild Life Warden

Form No. 6

(See Rule 16)

Form of Application for Wild Life Animal Trapping Licence

To

The Chief Wild Life Warden.

Sir,

I,______________________________, resident of____________________in the ____________________________________________District, apply for a wild animal Trapping Licence to trap the following animals in the district of_____________ for the period_____________________________________ commencing ________ _________________________________________

2. I enclose the treasury receipt for Rs.________________________________ being fee for the licence.
3. I have read the Wild Life (Protection) Act, 1972, and the rules made thereunder and undertake to abide by the same.

Yours faithfully, (Signature of the applicant)

Form No. 7

[See Rule 21(14)]

Form of Record of Animals Killed, Captured or Wounded

Record of game killed, captured or wounded by______________________

Under licence No._____________________________________________

Special game/big game/small game/wild animal trapping licence -

1. Species.
2. Number shot or trapped.
3. Place and date of shooting or trapping.
4. Sex.
5. Size of horns or tusk or other dimensions.
6. Details of animals lost after wounded.

I hereby declare that the information given above is correct and that no other animal listed in Schedule II/Schedule III/Schedule IV to the Act was killed, captured or wounded by me in the State of Punjab during the period specified in the licence.

Licence holder's signatures

Note. - In the case of killing, capturing or wounding of any animal specified in Schedule II or Schedule III to the Act, the above-mentioned particulars will have to be submitted to the issuing authority within 15 days from the date of such killing, capturing or wounding or before leaving the area specified in the hunting or trapping licence whichever is earlier [see section 10(2)].

Form No. 8

[See Rule 27(1)

Form of application for registration under Section 34 of the Wild Life Protection Act, 1972

To

Officer Incharge of_________________________

Sanctuary/National Park.

Sir,

I,__________________, resident of village_____________, District_______ live within ten kilometers of Sanctuary/National Park and apply for the registration of my name and address in accordance with the provisions of Section 34 of Wild Life Protection Act, 1972.

2. The particulars of the arms possessed by me are as under/I am exempted from the provisions of the Arms Act, 1959 (Central Act 54 of 1959).

3. I enclose treasury receipt/Bank challan No.__________for Rs.__________ being the registration fee.
4. The arms licence is sent herewith for verification, endorsement and return.

Yours faithfully, (Signature of the applicant).

(Full address of applicant, place and date).

*Strike out whichever is not applicable.

Form No. 9

[See Rule 27(3)]

Certificate

Registration Form

Registration of Arms Licence holder residing within a radius of 10 K.M. around the wild life sanctuary as required under Section 34(i) of the wild Life (Protection) Act, 1972.

Registration No._________________________

Description of arms______________________

No. of Arms licence_____________________date of validity of arms licence.

Name___________________________son of_________________________ resident of_____________________________________

In consideration of a sum of Re. 1 deposited by the above named person, his name is hereby registered as required under Section 34(i) of the Act.

Designation of the Licensing authority.

Form No. 10

(See Rule 25)

Claim Form

To

The Collector of____________________________District

Sir,

I,____________________________son of________________________resident of __________________________________hereby declare that I have the right specified in table below in or over the land comprised within the limits of the sanctuary__________________________________referred to in proclamation No. __________________________dated the_______________________

Table

2. I hereby declare that the property is free of all encumbrances/or that the property is under encumbrances (Specify the details).
3. I enclose herewith documents proving the nature and extent of my right and the date from when right is being enjoyed.
4. The rents or profits received on account of such right for the three years immediately preceding the date of application are set forth below :-

Table

5. In the case of easement right, the annual value is________________ rupees.

[Form No. 10 A]

(See Rule 26)

Notice to the Claimant

District         Court of Collector

Shri/Shrimati_______________, son/wife of _________________ resident of village ___________ Post Office _______________ Is required Tehsil ___________ District ______________ is required to appear before the undersigned in connection with his application dated _________________ regarding claim of rights in/over the area to be declared as Sanctuary either in person or through an agent duly anthorised by him/her in this behalf and to produce evidence, oral or documentary in support of his/her claim, on _____________

Collector (Seal)

Dated_________

Form No. 11

(See Rule 28)

Form of Declaration of Trophy etc.

To

The Chief Wild Life Warden/Authorized Officer.

Sir,

I,__________________, resident of______________________________in the district of_________________________________declare that I have in my control, custody or possession the following :-

Yours faithfully, (Signature of the applicant).

Place

Date

Form No. 12

[See Rule 29(3)]

Inventory of Stocks

Shri______________, son of__________, resident of___________________ _______________________________have declared in Form No. 11 of possession of animals specified in schedule I or Part II of schedule II and/or of animal articles trophies/uncured trophies derived therefrom as listed below.

2. On visiting the premises on__________________________and making personal inquiries, the stocks specified below were found to be in the control, custody or possession of the said_________________

The above verification was done in the presence of the following persons :-

1. Name and designation of members of household

2.

3.

4.

Place.___________

Date___________

Signature of Chief Wild Life Warden/Authorised Officer.

Form No. 13

(See Rule 30)

Certificate of Ownership

Office of the______________________

Name____________________________

Address__________________________

It is hereby certified that Shri__________________________has under control, custody or possession the following animals, animal articles, trophies, uncured trophies, specified in schedule I or Part II of Schedule II -

Child Wild Life Warden.

Date :

Place :

Form No. 14

(See Rule 31)

To

The Chief Wild Life Warden/Authorised Officer.

Form of application for obtaining licence as manufacturer, taxidermist, dealer etc.

1. Name of the applicant
2. Profession
3. Address
4. If the licence is to be issued in the name of a Company applicant's relationship with that Company
5. Name of business/shop and address
6. Name and addresses of Share-holder/Partner :

(1)

(2)

(3)

(4)

(5)

(6)

7. Location.
8. Licence is required to :-

Commence or carry on the business as :

(i) a manufacturer or as a dealer in any animal article;

(ii) Taxidermist;

(iii) a dealer in trophy or uncured trophy;

(iv) a dealer in captive animals;

9. Number and date of previous licence, if any (to be surrendered with applications).
10. If stocks had been duly declared under Section 44(2) of the Wild Life (Protection) Act, 1972, date of declaration.
11. Species of animals in which trade/taxidermy as proposed to be carried on including approximate number of each species, number of animal articles to be manufactured, and number of trophies, and description of uncured trophies, in which trade will be carried on.
12. The names of licensees (with particulars of licence number) from whom the applicant will acquire stocks for his trade/taxidermy, See Section 49.
13. Herewith enclosed a treasury receipt showing payment of fee of Rs.___ for one year to commence or carry on the business as___________.
14. I have read with Wild Life (Protection) Act, 1972 and the rules made thereunder and undertake to abide by the same.

Place :

Date :

Signature of the Applicant.

Form No. 15

[See rules 20(1), 33(4) and 34(2)]

Form of licence for dealing in and manufacture of animal articles or trophies or uncured trophies.

Licence No._____________dated the_______________day of_________ 19.

Subject to the provisions of Wild Life Protection Act, 1972 and the rules made thereunder, Shri_____________, son of Shri_____________ Proprietor/Manager of business/shop by the name______ situated at street_____ in the town___________in district______ is hereby authorised to deal in animal articles, trophies or uncured trophies and/or manufacture of animal articles_____________for a period of one year commencing on the day of_________19 and ending with day of_________ 19 .

2. The licensee shall also abide by the conditions laid down below :

(a) The licensee shall only deal in animal articles/trophies/uncurred trophies derived from the following species of animals :-

(1)

(2)

(3)

(4)

(b) The licensee shall only make animal articles specified in column (1) of the table below from trophies or uncured trophies derived from species of animals specified in the corresponding entry in column (2) of the said table :

Table

(c) The licensee shall purchase, receive or acquire an animal article, trophy/uncured trophy only from a dealer or from a person licensed or as the case may be authorised to deal or otherwise to transfer the same under the Act or the rules made thereunder.

(d) The licensee shall not purchase, receive or acquire or transport animal article/trophy/uncured trophy in violation of the provisions of Section 43 or Section 48.

(e) The licensee shall carry on his business only during business hour and at____________premises. The place of business may be changed only with the prior permission of the authority that has issued this licence and where the place of business has been changed the particulars of the new premises shall be entered in this licence. All animal articles, trophies and uncured trophies shall be stored only at_______________premises.

(f) This licence shall be displayed at a conspicuous place on the premises in which business of the licensee in carried on and shall be produced for inspection on demand being made by an officer appointed under sub-section (1) of Section 4, or specified in sub-section (1) of Section 50.

3. The licensee has paid annual fee of Rs.______________

Signature of Issuing authority. Date__________________

The license is renewed and shall be valid upto________________________

(a) Signature of the issuing authority.

Dated

(b) Signature of the Issuing authority.

Dated.

Form No. 16

(See Rules 34)

Form of Application for renewal of license.

To

The____________________ ______________________

I,__________________hereby apply for renewal of license No. __________ dated _____________.

2. The necessary Treasury Receipt for annual fee of Rs._________________ is enclosed herewith.

Signature of the applicant.

Form No. 17

[See Rules 20(b), 33(4)(ii) and 34(2)]

Form of Licence for Taxidermy

Licence No.________ dated the___________day of_____________19____

Subject to the provisions of the Wild Life Protection Act, 1972, and the rules made thereunder Shri___________________________, s/o Shri________________ Proprietor/Manager of business/shop by the name_________________, situated at street_________________in the town _____________in district___________ is hereby authorised to do taxidermy for a period of one year commencing on the__________day of ___________19________and ending with the__________ day of___________19_________.

2. The licensee shall also abide by the conditions laid down below :-

(a) There shall be taxidermy only of trophies/uncured trophies of the following species :-

(1)

(2)

(3)

(4)

(5)

(b) The licensee shall purchase, receive or acquire a trophy, uncured trophy only from a dealer or from a person licensed or as the case may be authorised to sell or otherwise transfer or hunt the same under the Act or the rules made thereunder.

(c) The licensee shall not purchase, receive, acquire or transport a trophy/uncured trophy in violation of the provisions of Section 43 or Section 48 of the Act.

(d) The licensee shall do taxidermy only during business hours and at premises. The place of business may be changed only with the prior permission of the authority that has issued this licence and where the place of business has been changed the particulars of the new premises shall be entered in this licence. All trophies/uncured trophies shall be stored only at premises.

(e) This licence shall be displayed at a conspicuous place of the premises in which the business of the licensee is carried on and shall be produced for inspection on demand being made by an officer appointed under sub-section (1) of Section 4 or specified in sub-section (2) of Section 50.

3. The licensee has paid annual fee of Rs._______________

Signature of issuing authority.

Dated

The licence is renewed and shall be valid up to__________________.

(a) Signature of the Issuing Authority.

Dated

Form No. 18

[See rules 20(c), 33(4) and 34(2)]

Licence for Dealing in Captive Animals

Licence No.____________date________day of___________19_________

Subject to the provisions of the Wild Life Protection Act, 1972, and the rules made thereunder Shri__________, son of____________, Proprietor/Manager of business/shop by the name_____________________situated at street _____________ in the town____________________in district__________ is hereby authorised to deal in captive animals for a period of one year commencing on the______________day of_______19________ending with the___________day of___________19_____.

2. The licensee shall also abide by the conditions laid down below :-

(a) The licensee shall deal only in captive animals specified below :-

(b) The licensee shall purchase, receive or acquire any of the captive animals aforesaid only from a dealer or from a person licensed or as the case may be, authorised to capture and deal that animal under the Act or the rules made thereunder.

(c) The licensee shall not purchase, receive, acquire, or transport any of the captive animals aforesaid in violation of the provision of Section 43 and Section 48 of the Act.

(d) The licensee shall carry on his business only during the business hours and at premises. The place of business may be changed only with the prior permission of the authority that has issued a licence and where the place of business has been changed the particulars of new premises shall be entered in this licence. All captive animals shall be kept only at premises.

(e) This licence shall be displayed at a conspicuous place of the premises in which the business of the licensee is carried on and shall be produced for inspection on demand being made by an officer appointed under sub-section (i) of Section 4 or specified in sub-section (1) of Section 50. The licensee has paid the annual fee of Rs._______________.

Signature of issuing authority.

The licence is renewed and shall be valid up to

(a) Signature of the issuing authority.

Dated

(b) Signature of the Issuing Authority.

Dated____________________.

Form No. 19

[See Rule 38(i)]

Form of register to be maintained by Dealers in captive Animal/Animal article/Trophy/uncured trophy.

Form No. 20

[See Rule 38(2)]

Form of Register to be Maintained by Taxidermist/manufacturer of Animal Articles