Section 6(4) in Punjab Regulation of Possession of Captive Animals, Animal Articles, Trophies and Uncured Trophies Rules, 2005
(4)For the purpose of making verification, the Chief Wildlife Warden or the officer authorized by the State Government, after giving notice to the person making declaration or his duly authorized agent, on the date and time specified in the notice, may. -(a)enter the premises where captive animals, animals articles, trophies and uncured trophies are kept; and(b)affix upon the animal an identification mark in such manner, as may be specified by the State Government.
