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[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(6)(b) in Wild Life (Protection) Punjab Rules, 1975

(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.