Section 5(4) in Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 2015
(4)The Competent Authority after satisfying itself about the genuineness of the request of the applicant referred in sub-section (3), may grant him a permit in the prescribed form and manner which among other things may provide for affixing of identification mark before such temporary migration of camel is allowed out of the State and in no case the period of said migration shall extend beyond the month of August next following the date of grant of the permit.
