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State of Rajasthan - Section

Section 12 in The Wild Life (Protection) (Rajasthan) Rules, 1977

12. Licence fees.

(1)An application for a licence of the category specified in column 1 of the table below, when made by a person in the category specified in the corresponding entry in column 2 thereof, shall be accompanied by a Treasury or Bank receipt showing that the fees according to the scale specified in columns 3 and 4 of the table has been paid.[Table] [Substituted by Notification No. F. 3(5)(1) Revenue/8/74, Part II, dated 21.1.1983, G.S.R. 112-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.1.1983 (w.e.f. 27.1.1983), page 345] = 1983 RSCS/II/P. 168/H. 89.]
Name of the licence Category of person Amount Royalty for each animal shot Remarks
1 2 3 4 5
(i) Special or Big Game Shooting licence for 15 days or partthereof All licences [Rs 200/-] [Substituted by Notification No. F. 3(5) Revenue/8/74-Part II, dated 24.12.1983, G.S.R. 75-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.12.1983 (w.e.f. 27.12.1983), page 261) = 1984 RSCS/II/P. 94/H. 45.]per gun for the original licensee, and Rs. 50/- perextra gun[x x x] [Deleted by Notification No. F. 3(5) Revenue/8/74-Part II, dated 24.12.1983, G.S.R. 75-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.12.1983 (w.e.f. 27.12.1983), page 261) = 1984 RSCS/II/P. 94/H. 45.] Additional fee at the rates given below Shall be paid inadvance for certain animals desired to be shot underlicence:-[For each Wild bear Rs. 50/- Nilgai Rs. 50/-] [Substituted by Notification No. F. 3(5) Revenue/8/74-Part II, dated 24.12.1983, G.S.R. 75-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.12.1983 (w.e.f. 27.12.1983), page 261) = 1984 RSCS/II/P. 94/H. 45.] If shooting of Special or Big Game ispermissible under the general or specific orders of the StateGovernment, licences shall not be issued without the priorapproval of the State Government in respect of any animal notspecified in column 4. Further, shooting of more than onePanther, two Sambhars/ Cheetals or five Wild Pigs/ Nilgais shallnot be permitted without the prior approval of the StateGovernment.
(ii) Small Game Shooting Licence for one month or partthereof. All licences Rs. 100/- per gun for the original licence, and Rs. 25/-perextra gun. As provided in Rule 15(3)
(2)The State Government may exempt any person or class of persons from the payment of fees for a licence; but this exemption will not be applicable to those accompanying an exempted person.