Section 5 in Punjab Regulation of Possession of Captive Animals, Animal Articles, Trophies and Uncured Trophies Rules, 2005
5. Procedure for making declaration.
- [Section 64(2)(f)] - (1) Declaration referred to in Rule 3 shall be made in four sets either by the person having control, custody or possession of the captive animals, animal articles, trophies or uncured trophies or by his duty authorized agent.(2)On receipt of declaration, the Chief Wildlife Warden or the officer authorized by the State Government, as the case may be, shall give a receipt in token thereof to the person or his duly authorized agent.
