Section 27 in The Wild Life (Protection) (Rajasthan) Rules, 1977
27. Declaration.
- Notwithstanding any declaration that a person may have made under sub-section (1) of section 40 of the Act, any person who has in his control, custody or possession any animal article or trophy (other than musk of a musk deer or born of rhinocerous) or salted or dried skin of an animal specified in Schedule 1 or Part II of Schedule of the Act skin of an animal specified in Schedule I or Part II of Schedule of the Act shall, [not later than 31.12.1999] [Substituted by Notification No. F.3(5)(8) Revenue/8/72, dated 24.11.1983, G.S.R. 74-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. 44, Notification No. F. 3(5)(8) Environment/72, dated 22.4.1985, G.S.R. 7-Rajasthan Gazette, Extraordinary, Part 4-C(I), dated 2.5.1985 (w.e.f. 25.1.1985), page 61] = 1985 RSCS/II/P. 198/H. 88, Notification No. F. 3(5)(8) Revenue Gr. 8/78, dated 8.1.1986, G.S.R. 91-Rajasthan Gazette, Extraordinary, Part 4-C(I), dated 15.1.1986 (w.e.f. 15.1.1986), page 405] = 1986 RSCS/II/P. 120/H. 34 and Notification No. F. 11(88) Forest/89, dated 13.8.1999, G.S.R. 72-Rajasthan Gazette, Extraordinary Part 4-C(I), dated 15.9.1999 (w.e.f. 13.8.1999), page 119.], make a declaration in Form 13 to the Chief Wild Life Warden, or to the concerned Divisional Forest Officer, who shall forward the same to the Chief Wild Life Warden.
