Section 48 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
48. Issue of bill or cash memo.
(1)Every licensee, other than a taxidermist, shall, at the time of sale, issue a bill or cash memo to the purchaser and such bill or cash memo shall contain the following particulars :-(a)Name of the licensee.(b)Name, address and place of business of the licensee.(c)Licence number.(d)Description of article sold.(e)Sale price therefor.(f)Date of sale.(g)Signature of the licensee.(2)Every taxidermist shall at the time of returning the trophy or uncured trophy issue a voucher to the owner thereof and such voucher shall contain the following particulars, namely :-(a)Date of issue of voucher.(b)Name, address and place of business of the Licensee.(c)Licence number.(d)Description including name of specie.(e)Price realised.(f)Name and address of the person to whom the voucher is issued.(g)Signature of the licensee.
