Section 6 in Punjab Regulation of Possession of Captive Animals, Animal Articles, Trophies and Uncured Trophies Rules, 2005
6. Providing of certificate.
- [Section 64(2)(f)] - (1) On scrutiny of the declaration and after making such verification, as may be deemed necessary, if the Chief Wildlife Warden or the officer authorized by the State Government, as the case may be, is satisfied that the possession of the captive animal is bona fide, he shall issue a certificate of ownership in Form 'B' in respect thereof to the person making declaration or his duly authorized agent.(2)In the case of animal articles, trophies and uncured trophies, an acknowledgement slip shall be issued in Form 'C', which shall be construed as a 'Certificate of Ownership' of these articles.(3)The Chief Wildlife Warden or the officer authorized by the State Government, as the case may be, shall convey his decision on the declaration to the person making declaration or his duly authorized agent within a period of six months from the date of such declaration.(4)For the purpose of making verification, the Chief Wildlife Warden or the officer authorized by the State Government, after giving notice to the person making declaration or his duly authorized agent, on the date and time specified in the notice, may. -(a)enter the premises where captive animals, animals articles, trophies and uncured trophies are kept; and(b)affix upon the animal an identification mark in such manner, as may be specified by the State Government.(5)No person shall obliterate or deface such identification mark.
