Section 41 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
41. Inquiry and preparation of inventories.
(1)On receipt of a declaration under Rule 44 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 Life 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 Life 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.
