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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(1) in The Kerala Captive Elephants (Management and Maintenance) Rules, 2003

(1)The owner of the tusker shall apply of permission of the Chief Wildlife Warden or the officer authorized by him in this behalf, for cutting or shaping the tusk through a letter sent by registered post, indicating the location where it will be done and the name of the the competent person who would perform the operation at least one month in advance;