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State of Punjab - Section
Section 32 in Wild Life (Protection) Punjab Rules, 1975
32. [ Fee for the grant or renewal of Licence to carry on business. [Substituted vide Punjab Notification No.34(8)-Ftiv/83/9007 dated 24.11.1983.]
- Every application for the grant of a licence under Section 44 or renewal thereof shall be accompanied by a Treasury receipt showing that the fee according to the following rates has been paid :-]| Rs. | ||
| (i) | A manufacturer of or dealer in animal article | ... 100.00 |
| (ii) | A Taxidermist | ... 100.00 |
| (iii) | A Dealer in trophy or uncured trophy | ... 100.00 |
| (iv) | A Dealer in captive animals | ... 200.00 |