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State of Punjab - Section

Section 13 in Punjab Regulation of Possession of Captive Animals, Animal Articles, Trophies and Uncured Trophies Rules, 2005

13. Mention the age and sex in case of live animals :

(ii)I hereby declare that the above referred captive animal/item has been kept stored or maintained at the following address :
___________________________________________________________________
(iii)I hereby declare that the above-referred captive animal/item was acquired by me through legal means.
(iv)I further declare that I have read and understood the provisions of the Wild LIfe (Protection) Act, 1972 and state that the above shall not be transferred to anyone by any mode except by way of inheritance.
(v)I hereby give my consent for fixing an identification mark to each item and transponder in case of captive animal and assure that the mark or transponder will not be erased, altered or damaged and in the event of any damage, alteration or change of the mark, I shall inform the competent authority within twenty-four hours.
I do hereby declare that the information given above is true to the best of my knowledge and belief.Place :Date :Signature of the person making the declaration or his duly authorized agent.NameForm 'B'(See Rule 6)Certificate of Ownership)Ownership Certificate No. ________________________________________Office of the ___________________________________________________Name ________________________________________________________Address ______________________________________________________It is hereby certificate that Shri/Smt. _________________ has under his/her control custody or possession the following animals, specified in Part I of Schedule II, Schedule III and IV:-
Item including species from which derived Dimension and description and sex if any, if possible Number Place where kept Identification marks affixed
1. Animal        
Date :Place :Chief Wildlife Warden,Punjab.Instructions