Section 34 in The Wild Life (Protection) (Orissa) Rules, 1974
34. [ Declarations. [Substituted by S.R.O. No-784/78, See O.G. Part II-No. 38, dated 14.7.1978, w.e.f. dated 14.7.1978.]
- Notwithstanding any declaration that 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 a rhinoceros) or salted or dried skins derived from any animal specified in Schedule I, or Part II of Schedule II shall within 30 (thirty) days (one month) from the date of notification issued by the State Government, under Sub-section (4) of Section 40 of the Act made a declaration in Form No. II appended to the rules, to the respective Wild Life Wardens (namely, the concerned Territorial Divisional Forest Officer.] [Substituted vide O. G. E. No. 713 dated 3.5.2005.]
