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State of Rajasthan - Act

The Wild Life (Protection) (Rajasthan) Rules, 1977

RAJASTHAN
India

The Wild Life (Protection) (Rajasthan) Rules, 1977

Rule THE-WILD-LIFE-PROTECTION-RAJASTHAN-RULES-1977 of 1977

  • Published on 6 June 1977
  • Commenced on 6 June 1977
  • [This is the version of this document from 6 June 1977.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Wild Life (Protection) (Rajasthan) Rules, 1977Published vide Notification No. GSR 117/F. 3(7)(8) Revenue/8/72, dated 6.6.1977, Published in Rajasthan Gazette Part 4-C, Sub-Part (1) Extraordinary dated 7.7.1977] = 1977 RSCS/2/P. 284/H. 254In exercise of powers conferred by Section 64 of the Wild Life (Protection) Act, 1972 (Central Act 53 of 1972), the Government of Rajasthan hereby makes the following rules, namely:-

Chapter I
Preliminary

1. Short title extent and commencement.

(1)These rules may be called the Wild Life (Protection) (Rajasthan) Rules, 1977.
(2)They extend to the whole of the State of Rajasthan.
(3)They shall come into force on the date of Publication in the Official Gazette.

2. Definitions.

- In these Rules, unless the context otherwise requires:-
(a)"Act" means the Wild Life (Protection) Act, 1972 (Central Act 53 of 1972);
(b)"Divisional Forest Officer" includes Deputy Conservator of Forests;
(c)"Form" means a form appended to these Rules;
(d)"Licensee" means a holder of a licence or permit as granted under the Act;
(e)"Licensing Authority" means the Chief Wild Life Warden or any other Officer authorised to grant a licence under these Rules;
(f)"Schedule" means a Schedule appended to the Act.
Words not defined in these Rules, but used, shall have the same meaning as assigned to them in the Act.

Chapter II
Wild Life Advisory Board

3. Term of the office of the Members.

- The term of office of a member of the Wild Life Advisory Board referred to in clause (g) of sub-section (1) of Section 6 shall be three years from the date of his appointment. A member will, however, be eligible for reappointment.

4. Manner of filling vacancies.

- When a member of the Board referred to in clause (g) of sub-section (1) of Section 6 resigns or dies or is removed from office or becomes incapable of acting, the State Government may, by notification in the Official Gazette, appoint a person to fill the vacancy. The member so appointed shall hold office for the unexpired portion of the term of the member whose place he fills.

5. Resignation.

(1)A member of the Board nominated under clause (g) of sub-section (1) of Section 6 may resign his office by writing under his hand addressed to the Chairman.
(2)The office of such member of the Board shall fall vacant from the date on which his resignation is accepted, or on expiry of thirty days from the date of receipt of intimation of the resignation, whichever is earlier.
(3)The power to accept the resignation of a member of the Board shall vest in the Chairman, who shall report to the Board at its next meeting.

6. Removal from the Board.

- The State Government may, after such enquiry as it deems fit, remove any member nominated under clause (g) of sub-section (1) of Section 6 from his office if he-
(a)absents himself without leave of the Chairman for more than three consecutive meetings of the Board, or
(b)commits a breach of any of the provisions of the Wild Life (Protection) Act, 1972.

7. Allowances.

- [(1) The non-official members of the Board shall get travelling and daily allowances as per the provisions of the Rule 33 of the Rajasthan Travelling Allowance Rules, 1971.] [Substituted by Notification No. F. 11(10) Forest/97, dated 28.12.1998, G.S.R. 74-Rajasthan Gazette, Extraordinary, Part 4-C(I), dated 8.1.1999 (w.e.f. 28.12.1998), page 207-208.] = 1999 RSCS/II/H. 287/P. 344.][x x x] [Sub-rule (2) deleted by Notification No. F. 11(10) Forest/97, dated 28.12.1998, G.S.R. 74-Rajasthan Gazette, Extraordinary, Part 4-C(I), dated 8.1.1999 (w.e.f. 28.12.1998), page 207-208.] =1999 RSCS/II/H. 287/P. 344.][2] [Sub-rule (3) re-numbered by Notification No. F. 11(10) Forest/97, dated 28.12.1998, G.S.R. 74-Rajasthan Gazette, Extraordinary, Part 4-C(I), dated 8.1.1999 (w.e.f. 28.12.1998), page 207-208.] =1999 RSCS/II/H. 287/P. 344.] If a meeting of the Board is held during a session of the Legislature and at the same place where such session is held, a member of the Legislature who is also a member of the Board shall not be entitled to any travelling or halting allowance under these Rules.
(4)The Secretary to the Board shall be the Controlling Authority in respect of payment of allowances. The Travelling Allowance bill of the member of the State Legislature shall be got countersigned by the Secretary, Rajasthan Legislative Assembly.

8. Quorum.

- The quorum for a meeting of the Board shall be 25 per cent of the total number of members excluding the Chairman.

Chapter III
Licences for Shotting and Trapping

9. Granting of Licence.

- [Subject to the general or specific orders of the State Government, licences may be issued by the Officers specified in Rule 10] [Substituted by Notification No. F. 3(5)(1) Revenue/8/74, Part II, dated 21.1.1983, G.S.R. 112-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.1.1983 (w.e.f. 27.1.1983), page 345] = 1983 RSCS/II/P. 168/H. 89.] for the shotting of Special Game, Big Game or Small Game as specified in the Schedules II, III & IV respectively to the Act or for the trapping of animals or birds save as provided in sub-rule (8) of Rule 15.

10. Application for licence.

(1)An application for a Special Game shooting licence, a Big Game shooting licence or a Small Game shotting licence shall be made in Form 1:Provided that no application for a shooting licence shall be entertained from any person who is required to be registered under Section 34 of the Act, unless his name has been registered in the manner prescribed in Rule 25:Provided further that no person may apply for a shooting licence under this Chapter unless he possesses a valid licence under the Arms Act, 1959 (Central Act 54 of 1959) and the rules made thereunder for the possession and carrying of arms for the purpose of sport or crop protection.
(2)An application for Special Game Shooting Licence shall be made to the Chief Wild Life Warden [x x x] [Words 'or the concerned Divisional Forest Officer' deleted by Notification No. F. 3(5)(1) Revenue/8/74, Part II, dated 21.1.1983, G.S.R. 112-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.1.1983 (w.e.f. 27.1.1983), page 345] = 1983 RSCS/II/P. 168/H. 89.].
(3)[ The application for a Big Game Shooting Licence shall be made to the Chief Wild Life Warden] [Substituted by Notification No. F. 3(5)(1) Revenue/8/74, Part II, dated 21.1.1983, G.S.R. 112-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.1.1983 (w.e.f. 27.1.1983), page 345] = 1983 RSCS/II/P. 168/H. 89.].
(4)[ All applications for Special Game Shooting Licences in respect of forest areas under the control of the Forest Department shall be made to the Chief Wild Life Warden or the concerned Divisional Forest Officer, and in respect of non-forest areas, to the concerned Collector. The Chief Wild Life Warden or the Divisional Forest Officer, or the Collector in consultation with the Divisional Forest Officer, may issue a licence for a period not exceeding one month in a calendar year.] [Substituted by Notification No. F. 3(5)(1) Revenue/8/74, Part II, dated 21.1.1983, G.S.R. 112-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.1.1983 (w.e.f. 27.1.1983), page 345] = 1983 RSCS/II/P. 168/H. 89.]

11. Duration of licence.

- A licence granted under this Chapter shall be valid for a period specified therein.

12. Licence fees.

(1)An application for a licence of the category specified in column 1 of the table below, when made by a person in the category specified in the corresponding entry in column 2 thereof, shall be accompanied by a Treasury or Bank receipt showing that the fees according to the scale specified in columns 3 and 4 of the table has been paid.[Table] [Substituted by Notification No. F. 3(5)(1) Revenue/8/74, Part II, dated 21.1.1983, G.S.R. 112-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.1.1983 (w.e.f. 27.1.1983), page 345] = 1983 RSCS/II/P. 168/H. 89.]
Name of the licence Category of person Amount Royalty for each animal shot Remarks
1 2 3 4 5
(i) Special or Big Game Shooting licence for 15 days or partthereof All licences [Rs 200/-] [Substituted by Notification No. F. 3(5) Revenue/8/74-Part II, dated 24.12.1983, G.S.R. 75-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. 45.]per gun for the original licensee, and Rs. 50/- perextra gun[x x x] [Deleted by Notification No. F. 3(5) Revenue/8/74-Part II, dated 24.12.1983, G.S.R. 75-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. 45.] Additional fee at the rates given below Shall be paid inadvance for certain animals desired to be shot underlicence:-[For each Wild bear Rs. 50/- Nilgai Rs. 50/-] [Substituted by Notification No. F. 3(5) Revenue/8/74-Part II, dated 24.12.1983, G.S.R. 75-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. 45.] If shooting of Special or Big Game ispermissible under the general or specific orders of the StateGovernment, licences shall not be issued without the priorapproval of the State Government in respect of any animal notspecified in column 4. Further, shooting of more than onePanther, two Sambhars/ Cheetals or five Wild Pigs/ Nilgais shallnot be permitted without the prior approval of the StateGovernment.
(ii) Small Game Shooting Licence for one month or partthereof. All licences Rs. 100/- per gun for the original licence, and Rs. 25/-perextra gun. As provided in Rule 15(3)
(2)The State Government may exempt any person or class of persons from the payment of fees for a licence; but this exemption will not be applicable to those accompanying an exempted person.

13. Wild Animal Trapping Licence.

(1)An application for a Wild Animal Trapping licence shall be made to the Chief Wild Life Warden in Form 2.
(2)The period of validity of such licence will expire on the last day of February following the date of issue thereof.
(3)An application for a Wild Animal Trapping licence shall be accompanied by a Treasury or Bank receipt showing that the licence fee according to the following scale has been paid :-
(i) Citizen of India Rs. 150/- for a year or part thereof.
(ii) Person other than a Citizen of India Rs. 300/- for a year or part thereof.

14. Forms of licence.

- -The licence to be granted under section 9 of the Act shall be-
(a)in the case of Special Game in Form 3,
(b)in the case of Big Game in Form 4
(c)in the case of Small Game in Form 5 and
(d)in the case of Wild Animal Trapping in Form 6.
[Note. - A copy of every licence issued by an officer other than the Chief Wild Life Warden, shall immediately be endorsed to the Chief Wild Life Warden.] [Added by Notification No. F. 3(5)(1) Revenue/8/74, Part II, dated 21.1.1983, G.S.R. 112-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.1.1983 (w.e.f. 27.1.1983), page 345] = 1983 RSCS/II/P. 168/H. 89.]

15. General conditions governing grant of licence.

(1)Every licence issued under section 9 shall specify the area for which the licence shall be valid.
(2)The Special Game shooting licence and the Big Game shooting licence shall specify-
(a)the number of animals of any species; and
(b)the sex and minimum size of each species that may be shot.
(3)In respect of a Small Game shooting licence, the maximum number of the species mentioned below that may be shot on a licence in the course of a day shall be-
(a) Partridge and Quail 10
(b) Sand grouse 10
(c) Duck and Geeese 20
(d) Green Pigeon 10
(e) Hare 2
Provided that, in the case of an organized partridge, grouse or duck shoot with several guns participating, the total number of birds shot in a single day by the party as a whole shall not exceed one hundred in the case of duck and geese and fifty in the case of other birds.
(4)The Wild Animal Trapping licence shall specify, the method for the capture of the wild animal specified therein.
(5)A holder of any shooting licence shall not sell or barter to any person any animal shot by him or any meat or uncured trophy derived therefrom without a prior permission of the Chief Wild Life Warden.
(6)Any person who is entitled to shoot a dangerous animal under a Special Game Licence and who wounds such animal shall do his utmost to kill the same. On his failure to do so, he shall forthwith inform in writing the Licensing Officer and the Divisional Forest Officer of the area in which such occurrence has taken place, giving reasons why the wounded animal could not be tracked and killed and intimating its approximate location.
(7)For the purpose of a Special Game or Big Game licence an animal which has been wounded and lost shall be deemed to have been hunted under the licence and the licensee shall not have the right to hunt another specimen in the place of the one wounded and lost.
(8)The trapping of wild animals of the types specified in Schedule II and III and of partridge or quail including in Schedule IV shall not be permitted except as provided in section 12 of the Act.
(9)All wild animals or birds killed or captured in contravention of the conditions of a licence or of any of the provisions of the Act or these Rules, including specimens smaller than the minimum dimensions specified, shall be deemed to be Government property under section 39 of the Act.
(10)Any machan or pit constructed for the purpose of shooting or trapping shall be dismantled or filled, as the case may be, by the licensee before leaving the place.
(11)While hunting or trapping, the licensee shall carry with him his licence and shall on demand produce it for inspection before any officer authorised for the purpose.
(12)A licence granted under this Chapter shall not be transferable.
(13)No licence granted under this Chapter shall be valid during a closed season declared under sub-section (1) of section 16 of the Act.
(14)No person shall kill or capture any Wild Animal with the help of a dog or any other animal or bird. The prohibition will not apply to the use of gun dogs for retrieving shot birds.

16. Maintenance of record under section 10.

(1)Particulars of Wild Animals other than vermin to be maintained under sub-section (1) of section 10 and the declaration referred to in sub-section (3) of that section shall be in Form 7.
(2)The particulars of animals specified in Schedule II or Schedule III killed, wounded or captured to be intimated by a licensee under sub-section (2) of section 10, shall be in Form 8.

17.

The rates of fee for a permit issued to hunt any Wild Animal for the purpose of education or scientific research or for the collection of specimens for zoological gardens, museums and similar institutions shall be as under :-
For animals described in Schedule I Special Game Big Game Small Game Remarks
(A) For education and scientific research Rs. 50/- Rs. 25/- Rs. 10/- The number of animals to be hunted, the period of validity,and other conditions will be prescribed in the permit.
(B) For zoological gardens, museums and similar institutions. Rs. 100/- Rs. 50/- Rs. 20/-

18. Determination of shotting blocks.

(1)The Chief Wild Life Warden may divide reserved or protected forests, or any other class of forest under the management of the Forest Department other than a Sanctuary or National Park or Game reserve or closed area, into shooting blocks of convenient size.
(2)Where shooting blocks exist at the commencement of these rules or have been determined under sub-rule (1), the Chief Wild Life Warden shall determine every year :-
(a)which of the shooting blocks may be opened for shooting, netting or setting traps or snares;
(b)the total number of animals of different species mentioned in Schedules II, III & IV of the Act which may be shot in the block during the year; and
(c)the number of animals of different types that may be shot on a licence.

19. Application for reservation of shooting blocks.

(1)An application for reservation of a shooting block must reach the office of the Chief Wild Life Warden not earlier than ninety days and not later than thirty days before the first day of the month for which the reservation is required:Provided that the later limit will not apply to a permit sought for a period upto 15 days, which may be issued as soon as the application is received:Provided further that in the case of a bona fide foreign tourist, an application for reservation may be made upto six months before the first day of the month for which it is required.
(2)A person reserving a shooting block must have a valid shooting licence issued under this Chapter, so also the persons accompanying him should hold a like licence.

20. Application under Rule 19 how dealt with.

(1)On receipt of an application under Rule 19, the Chief Wild Life Warden shall, after making inquiry as he may deem fit, either allot the shooting block or reject the application giving reasons thereof. All applications shall be disposed off in the order in which they are received.
(2)The Chief Wild Life Warden will normally communicate to the applicant the order passed on the application within five days of passing the order.
(3)The successful applicant will be required to deposit a reservation fee of Rs. 20/- in the case of a citizen of India and Rs. 100/- in the case of any other person.

Chapter IV
Sanctuaries and National Parks

21. Form of claim under section 21.

- Where the Collector issues a proclamation under section 21 of the Act, any person claiming any right mentioned in section 19 of the Act, may, prefer, before the Collector, within two months of the date of such proclamation, a written claim in Form 9.

22. Form of notice.

- On receipt of a claim made under Rule 21 the Collector shall serve a notice in Form 10 upon the claimant.

23. Permit and entry fee for sanctuary.

(1)A person desiring to enter a Sanctuary [or National Park] [Added by Notification No. F. 3(5)(1) Revenue/8/74, Part II, dated 21.1.1983, G.S.R. 112-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.1.1983 (w.e.f. 27.1.1983), page 345] = 1983 RSCS/II/P. 168/H. 89.] for any of the purpose mentioned in sub-section (1) of section 28 of the Act shall obtain a permit authorised by him in this behalf.
(2)A permit issued under sub-rule (1) shall specify the period for which it is valid.
(3)[ Every person to whom a permit has been issued under sub-rule (1) shall, before entering a Sanctuary or National Park, pay:-
(A)an entrance fee at the following rates:-
(i)for Keoladeo National Park, Bharatpur, Critical Tiger Habitat of Ranthambhore Tiger Reserve, Sawai Madhopur and Critical Tiger Habitat of Sariska Tiger Reserve, Alwar:-
Category Entrance fee(in Rs.) Eco-Dev. surcharge(in Rs.) Total fee per person per visit(in Rs.)
1 2 3 4
(a) Indian citizens 10 40 50
(b) Non-Indian citizens 100 300 400
(c) Students (Indian) 2 8 10
(ii)for all other Sanctuaries
Category Entrance fee(in Rs.) Eco-Dev. surcharge(in Rs.) Total fee per person per visit(in Rs.)
1 2 3 4
(a) Indian citizens 6 14 20
(b) Non-Indian citizens 40 120 160
(c) Students (Indian) 2 2 4
Provided that Nature Education trip of students organized by Forest Department shall be exempted from the payment of entrance fee.
(B)an additional entry-fee for vehicles at the following rates:-
(i)for Keolade National Park, Bharatpur, Critical Tiger Habitat of Ranthambhore Tiger Reserve, Sawai Madhopur and Critical Tiger Habitat of Sariska Tiger Reserve, Alwar,-
Types of vehicles Entrance fee (in Rs.) Eco-dev. Surcharge (in Rs.) Total fee per vehicle per visit (in Rs.)
(a) Bus 100 300 400
(b) Jeep/Car/Mini-bus/Canter 50 200 250
(c) Gypsy      
i. Critical Tiger Habitat of Ranthambhore Tiger Reserve. 75 325 400
ii. Keoladeo National Park/ Critical Tiger Habitat of SariskaTiger Reserve. 50 200 250
(d) Auto driven two wheelers 8 22 30
Provided that the rate of entry fee for vehicles entering Keoladeo National Park, Bharatpur from the en-trance-gate upto Shanti Kutir shall be charged at the following rates :-
(a)Bus Rs. 200/- per bus
(b)Gypsy, Jeep or Car Rs. 100/- per vehicle
(c)auto driven two wheeler Rs.20/- per vehicle
(ii)for all other Sanctuaries :
Types of vehicles Entrance fee (in Rs.) Eco-dev. Surcharge (in Rs.) Total fee per vehicle per visit (in Rs.)
(a) Bus 50 150 200
(b) Gypsy/Jeep/Car/Mini-bus/Canter 30 100 130
(c) Auto driven two wheelers 6 14 20
(d) Auto Riksha 10 30 40
(C)boating fee at the following rates :-
    Boating fee(in Rs.) Eco-Dev. Surcharge(in Rs.) Total fee(in Rs.)
(a) Boating per head per one hour trip 10 40 50
(b) Minimum charges for 4 seater small boat per hour 30 120 150
(c) Minimum charges for big' boat of 8 seater capacity per hour 60 240 300
(D)electra-van fee at the following rates :-
  Boating Fee(in Rs.) Eco-Dev. Surcharge(in Rs.) Total fee(in Rs.)
(a) Electra Van per head per trip 10 30 40
(b) Minimum charges per trip, if adequate passengers are notavailable 50 150 200
(E)camera fee and security deposits for operating a camera other than still camera in a Critical Tiger Habitat/National Park/Sanctuary at the following rates :-
(i)Camera Fee :
Category Camera Fee(in Rs.) Eco-Dev. Surcharge(in Rs.) Total fee per day(in Rs.)
(i) Movies 8 mm., 16 mm. and Video camera used by amateurphotographer 100 300 400
(ii) Video camera and Movie camera used by professionalphotographer for films other than feature films-filming by Indiancompany/ agency. 2000 4000 6000
(iii) Video camera and Movie camera used by professionalphotographer for other than feature film-filming by foreigncompany/agency. 4000 6000 10000
(iv) Movie and Video camera used for feature film. 10000 30000 40000
(ii)Security Deposit :-
(a)For feature film : Rs. 80,000/-
(b)For film other than feature film by a professional Indian Company/agency : Rs. 30,000/-
(c)For film other than feature film by a professional foreign Company/agency : Rs. 50000/-
Note 1. - Feature film will mean and include a cinema, video film in which the main theme is not directly related to wildlife and nature preservation. The film in which wildlife and forests are shown as background only will be treated as feature film.

2. A visit means only one trip to the National Park/Critical Tiger Habitat/Sanctuary during the prescribed time schedule in force.

[(E.2) Special entry fee for half day/ full day visit by a Gypsy carrying not more than seven passengers including driver and guide in the Critical Tiger Habitat of Ranthambhore Tiger Reserve, Sawai Madhopur:-
Period Indian Citizens/ Institutions/ Companies Foreign Nationals/ Institutions/ Companies
Entrance Fee (in Rs.) Eco-dev Surcharge (in Rs.) Total fee per vehicle per visit (in Rs.) Entrance Fee (in Rs.) Eco-dev Surcharge (in Rs.) Total fee per vehicle per visit (in Rs.)
(a) Gypse (Full Day) 7500 22500 30000 10000 30000 40000
(b) Gypsy (Half Day) 3750 11250 15000 5000 15000 20000]
[Substituted by Notification No. G.S.R. 49, dated 20.7.2010, (w.e.f. 7.7.1977).](F)Camping fee at the following rates :-
Tent fee Rs. 200/- per tent per day i.e. 24 hrs., and
Camping fee Rs. 50/- per person per day i.e. 24 hrs., and
Note. - It will be compulsory for camping groups/individuals to take the services of a guide provided by the forest department :Provided :-
(1)that no fee shall be payable by the Government servant who enters a National Park Sanctuary on duty.
(2)that the Chief Wildlife Warden, in the interest of the National Park or Sanctuary may exempt any person from payment of fee.
(3)that no entrance fee and additional fee shall be charged from Indian Citizen entering Sariska Tiger Reserve, Alwar on the two 'mela' days of Pandupole village and on the days preceding and following these 'mela' days.
(4)that shuttle bus service shall be started for religious tourist to Pandupole. Till such time no entrance fee and additional fee shall be charged for the vehicles, registered in Alwar district and entering Sariska Tiger Reserve for Pandupole on every Tuesday and Saturday and the day of the full moon.
(5)that no entrance fee and additional fee shall be charged from Indian Citizen entering Sitamata Wildlife Sanctuary on the mela days of every year i.e. from two days before to one day after the 'Amavasya' of 'Jyestha Mas' of every year.]

6. [ For half day/ full day visit by a Gypsy conducted for bonafide research and survey by the Institutions of Central Government, Central Universities, State Government, Universities or any other Government Institution permitted by Chief Wildlife Warden Rajasthan in writing the special entry fees shall not be applicable and such visit shall be allowed on payment of fees determined by the Chief Wildlife Warden. [Substituted by Notification No. G.S.R. 3, dated 12.4.2016 (w.e.f. 7.7.1977).]

7. Fee for entry and camera charges shall not be charged from visitors in Gypsies hired for half day/ full day except in the cases where video camera and movie camera are used for feature film, advertisement, TV serial, etc. In such cases fee shall be charged as per clause (e) and (f) of item (D) above.

8. While staying within the effective permissible carrying capacity limits, not more than 5 (five) Gypsies in total shall be permitted in-a-day for half day/ full day visit by a Gypsy and such Gypsies shall be GPS tagged, GPS logs are to be submitted to Park Authorities daily. Proper Information Technology tools may be developed for this purpose.

9. The movement of Gypsies for half day/ full day visit shall be restricted £8 tourism zones within Ranthambore Tiger Reserve. These Gypsies will have the access to all the tourism zones, but non-tourism zones will remain out of bound for such Gypsies as they are for all other tourism vehicles.

10. For half day/ full day visit by a Gypsy permits shall be issued on a "first come first serve basis and tourists shall be allowed to choose a guide of their choice. Every Gypsy shall compulsorily be accompanied by one guide.

11. For half day/ full day visit a Gypsy shall not carry more than seven passengers including driver and guide.

12. For half day visit by a Gypsy permit shall be valid from Sunrise to 12 Noon (but not exceeding 6 hours) or from 12 Noon to Sunset (but not exceeding 6 hours). For full day visit by a Gypsy permit shall be valid from Sunrise to Sunset. Under no circumstances Gypsy shall be permitted to stay within the Ranthabhore Tiger Reserve/ Ranthambhore National Park at night.

13. For half day/ full day visit by a Gypsy Field Director may regulate timing, number of vehicles, number of days, etc. based on operational/ management requirements but the limit of 5 vehicles per day shall not be enhanced.

14. As regards fitness of Gypsy for half day/ full day visit, the Field Director shall decide the age, and fitness of Gypsy.

15. It shall be responsibility of the tourist not to litter inside Tiger Reserve/ National Park. Visitors in Gypsies are expected to behave and move in a responsible and ethical manner and avoid any chance of harming any wild animal or its habitat.

16. For half day/ full day visit by a Gypsy all rules and regulations applicable to other tourists shall also apply, except fee.

17. Guide fee shall be additionally payable by the visitors at the rate of Rs. 600/- for half day and Rs. 1000/- for full day visit by a Gypsy.]

24. Particulars of permit.

(1)A permit issued under this Chapter shall specify the following particulars, namely:-
(a)purpose of entry,
(b)duration of visit,
(c)areas permitted to be visited or used,
(d)places where camping is permitted,
(e)whether guides are used.
(2)A permit issued under this Chapter shall not entitle any person to free accommodation in any Government Building situated in a Sanctuary.
(3)Any member of the Forest Department or any officer or employee appointed under sub-section (1) of section 4 of the Act may stop any person found within the limits of a Sanctuary or at the entrance gate thereof, for the purpose of checking. Every such person shall stop when called upon to do so and shall produce his permit for inspection.
(4)[ Regulation of Entry in Ranthambhor National Park. - A person desirous of entering the National Park for any of the purposes mentioned in sub-section (1) of section 28 of the Wild Life (Protection) Act, 1972 shall obtain a permit from an authorised officer in this behalf and shall abide by the rules specified hereunder:
(1)Canters/Mini-buses/Petrol Gypsies approved and authorised by the Field Director shall be allowed for conducting tours in the park under direct and full control of the park authorities and accordingly to the schedule decided by him.
(2)No private vehicles shall be allowed in the park unless specially authorised by the Chief Wildlife Warden.]

25. Registration of arms.

(1)Within three months of the declaration of an area as a Sanctuary or in the case of a Sanctuary existing at the commencement of these Rules within three months of such commencement, every person residing in and within ten kilometers of such Sanctuary and holding a licence granted under the Arms Act, 1959 (Central Act 54 of 1959) or exempted from the provisions of the Act and possessing arms, shall apply in Form 11 to the Divisional Forest Officer incharge of the Sanctuary for the registration of his name.
(2)The application under sub-rule (1) shall be accompanied by a Treasury or Bank receipt showing that a fee of rupees two has been paid by the applicant.
(3)On receipt of an application under sub-rule (1) the Divisional Forest Officer incharge of the Sanctuary shall, after making such enquiry as he may deem fit, register the name and other particulars of the applicant in Form 12. The information of such registration shall be sent to the applicant.
(4)Where such a holder of arm commits any offence under the Act or the rules made thereunder, the officer incharge of the Sanctuary shall make an entry to this effect in the register and where such officer is satisfied that, the holder of arm has committed the said offence, on occasions more than one, he may take such steps as he considers necessary to move the authority concerned, for cancelling the licence, held by the holder of arm under the Arms Act, 1959.
(5)When such a holder of arm transfers his arm to another person by way of sale or gift or otherwise or the arms licence is cancelled, he shall intimate the Divisional Forest Officer incharge of the Sanctuary within a period of 15 days of such transfer or cancellation.
(6)When such a holder of arm shifts his residence to another place, whether within the said ten. kilometers radius or beyond, he shall within a fortnight of shifting to his new place of residence inform the Divisional Forest Officer incharge of the Sanctuary. If the holder of arm has moved outside the 10 kilometers zone, his name shall be deleted from the register.
(7)When such holder of arm dies, his successor or legal representative shall intimate the fact to the Divisional Forest Officer incharge of the Sanctuary.

26. Applicability of provisions with regard to Sanctuary to National Park.

- Provisions of Rules 21 to 25 (both inclusive) as far as may be, apply in relation to National Parks as they apply to a Sanctuary.

Chapter V
Trade or Commerce in Wild Animals, Animal Articles and Trophies

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.

28. Enquiry and preparation of inventories.

(1)On receipt of a declaration under Rule 27, the Chief Wild Life Warden, or an officer authorised by him, shall give notice to the person making the declaration as to the date and time on which he shall enter upon the premises of such persons, and such notice shall be served on the person making the declaration or upon an adult member of his family or be sent to him by registered post.
(2)The Chief Wild Life Warden or the officer authorised by him shall, after making such enquiry as he may deem fit, make an inventory in Form 14 of animal articles, trophies uncured trophies, salted and dried skins and captive animals specified in Schedule I and Part II of Schedule II found on the premises.
(3)The Chief Wild Life Warden or the officer authorised by him shall affix upon the object referred to in sub-rule (2) identification marks as far as possible with legible ink.

29. Certificate of ownership.

- The Chief Wild Life Warden or the officer authorised by him will issue a certificate of ownership in Form No. (15) to a person who, in his opinion is in lawful possession of any object referred to in Rule 28.

30. Application for licence to commence or carry on business.

- Every person desiring to commence or carry on business as-
(i)a manufacturer of or dealer in any animal article, or
(ii)a taxidermist, or
(iii)a dealer in cured or uncured animal trophies, or
(iv)a dealer in captive animals,
shall make an application in Form No. (16) to the Chief Wild Life Warden or the officer authorised by him for grant of licence.

31. Grant of licence.

(1)On receipt of an application under Rule 30 the Chief Wild Life Warden or the officer authorised by him shall after making inquiry as he may deem fit, either grant the licence or reject the application.
(2)Where an application is rejected, the fee paid shall be refunded to the applicant.
(3)In granting a licence under sub-rule (1) the Chief Wild Life Warden or the officer authorised by him shall have due regard to-
(a)the past record of the applicant as a dealer in the business which he desires to carry on;
(b)whether the person has been convicted of any offence under the provisions of the Act or the rules made thereunder or under any of the provisions of an Act repealed by section 65 of the Act;
(c)the need for granting a licence keeping in view the abundance or otherwise of the particular forms of wild life concerned.
(4)
(a)A licence to commence or carry on business as a manufacturer of or dealer in animal article or a dealer in cured or uncured trophies shall be granted in Form No. (17).
(b)a taxidermist shall be granted a licence in Form No. (18).
(c)A dealer in captive animals shall be granted a licence in Form No. (19).

32. Renewal of licence.

(1)A licensee under Rule 31 shall apply in Form 20 for renewal of licence within thirty days before the date of expiry of the licence.
(2)The Chief Wild Life Warden or the officer authorised by him may, subject to the provisions of sub-section (7) of section 44 of the Act, renew the licence in Forms (17), (18) or (19) as may be appropriate and shall specify therein the period up to which the licence is renewed.

33. Fee.

- Every application for the grant of a licence or renewal thereof under this Chapter shall be accompanied by a Treasury or Bank receipt showing that, the fee according to the following scale to begin or carry on business has been paid :-
(i) A manufacturer of or dealer in any animal article Rs. 150/- per year or part thereof.
(ii) A taxidermist Rs. 100/- per year or part thereof.
(iii) A dealer in cured or uncured trophies Rs. 150/- per year or part thereof.
(iv) A dealer in captive animals Rs. 100/- per year or part thereof.

34. Conditions governing the licence.

- Every licence granted under this Chapter shall specify the terms subject to which the business or profession shall be carried on and shall also be subject to the provisions of the Act and these Rules.

35. Issue of sale-memo.

(1)Every licensee, other than a taxidermist, shall at the time of sale issue sale-memo to the purchaser and such sale-memo shall contain the following particulars :-
(a)Name, address and place of business of the licensee.
(b)Name and address of the purchaser.
(c)Licence number,
(d)Description of object.
(e)Sale price.
(f)Date of sale.
(g)Signature of the licensee.
(2)Every taxidermist shall at the time of returning the trophy issue a voucher to the owner thereof and such voucher shall contain the following particulars:-
(a)Date of issue of voucher.
(b)Name, address and place of business of the licensee.
(c)Licence number.
(d)Description of trophy
(e)Amount realised.
(f)Name and address of the owner of trophy.
(g)Signature of the licensee.

36. Sale-memo or voucher how to be maintained.

(1)Every sale memo or voucher as the case may be referred to in Rule 35 shall be in triplicate and serially numbered.
(2)The duplicate and triplicate copies of such sale memo or voucher shall be retained by the licensee and the original copy shall-
(a)in the case of a sale-memo, be given to the purchaser, and
(b)in the case of voucher, be given to the owner of the trophy.
(3)Every book containing blank sale-memos or-vouchers shall be presented before the Chief Wild Life Warden or the officer authorised by him for affixing his initials or stamp on such book before it is brought into use.
(4)The duplicate copy of every sale-memo or voucher shall be sent along with the monthly statement referred to in Rule 38 to the Chief Wild Life Warden or an officer authorised by him.

37. Maintenance of Register.

(1)A licensed dealer in captive animals, animal articles, trophies and uncured trophies shall maintain a register in Form 21.
(2)A licensee who is a taxidermist or a manufacturer of animal articles shall maintain a register in Form 22.
(3)A licensee shall ensure, that the register required to be maintained by him under this rule has been brought up-to-date, before closing the business of the day.

38. Submission of returns.

(1)Every licensee shall submit a monthly return to the Chief Wild Life Warden or the officer authorised by him and also to the Director of Wild Life Conservation or the officer authorised by him in this behalf and a true copy of the entries made by him in the relevant register referred to in Rule 37, during the course of a month, duly certified and signed by the licensee and true copy of such entries.Note. - The monthly return prescribed under Rule 38 will be a true extract of this Register for the pertinent period. At the end of the month, the total stock acquired, disposed of during the month and the balance on the last day, taking into consideration the opening balance of the month, should be indicated.
(2)The return statement referred to in sub-rule (1) shall be submitted by the fifteen day of the month following the period to which it relates.

Chapter VI
Miscellaneous

39. Disposal of meat or uncured trophies.

- The Chief Wild Life Warden or the officer authorised by him may arrange for the sale by public auction of any meat or uncured trophy seized under section 50 of the Act and the proceeds of the sale shall be credited to the Government account. Meat seized may, if edible, be sold to any person at the best available rate in the neighbourhood.

40. Crediting of fees.

- The fees payable under the provisions of any of these rules except Rule 23 shall be credited to the head of account "113-Forests-Other receipts" in a Government Treasury or Bank doing Government business.

41. Officers authorised to compound offence under section 54.

- For the purpose of section 54 of the Act, the following officers shall have the power to accept payment of a sum of money by way of composition of an offence under the Act and to release on payment of its value estimated by such officer any property seized within the area of his jurisdiction, namely:-
(a)Chief Wild Life Warden
(b)Forest Officer of the rank not inferior to that of Divisional Forest Officer.
(c)Deputy Chief Wild Life Warden.

42. Officer authorised to make complaint under section 55.

- Besides the Chief Wild Life Warden, the following officers are authorised to make complaints under section 55 of the Act, within their respective jurisdictions, namely:-
(a)Forest officers not below the rank of Range Forest Officers.
(b)Wild Life Wardens incharge of Sanctuary.
(c)Police Officers not below the rank of Sub-Inspector.
(d)Officers of the Revenue Department not below the rank of Naib-Tehsildar.

43. Issue of duplicate licence.

- Where a licence issued or renewed under these Rules is lost or accidentally destroyed, the officer competent to issue the licence shall, on an application by the licensee, issue a duplicate licence on payment of a fee of five rupees.

44. Imposition of penalty on failure to renew licence.

- Where a licensee fails to renew his licence in time, the licencing authority may, in lieu of prosecution for non possession of valid licence, impose a penalty which may extend to Re. 1/- for each day of delay up to a month and to Rs. 5/- per day thereafter.

45.

The following rules applicable in the State of Rajasthan shall to the extent to which these Rules correspond or are repugnant to these Rules, stand repealed. -
(1)The Forest (Hunting, Shooting, Fishing and Water Poisoning) Rules, 1957;
(2)The Rajasthan Wild Animals and Birds Protection Rules, 1968;
(3)The Rajasthan Entrance to Game Sanctuaries Rules, 1958;
(4)The Wild Life Advisory Board (Term of Office) Rules, 1974: Provided that such repeal shall not:-
(i)affect the previous operation of the rules so repealed or anything duly done or suffered thereunder;
(ii)affect any right , privilege, obligation or any liability acquired, accrued or incurred under the rules so repealed; and
(iii)affect any investigation, legal proceeding or remedy in respect of any such right, privilege or obligation or liability arising out of these Rules.
Form 1[See Rule 10(1)]The Wild Life (Protection) (Rajasthan) Rules, 1977Application for Special Game/Big Game/Small Game Hunting LicenceTo,The Chief Wild Life Warden,Forest Department, Jaipur.The Divisional Forest Officer...............Division .......The Collector.............................. District.......The Sub-Divisional Officer..................The Tehsildar, .............................Sir,I.................................. S/o...................... resident of (Mention complete address) .............. apply for a Special/Big/Small Game hunting licence to hunt .......................... under the provisions of the Wild Life (Protection) Act, 1972 and the rule made thereunder for.............................. (period). I enclose a Treasury receipt/Bank challan for Rs. ............... being the fee for the licence.

2. I have read the Act and the Rules thereunder and I undertake to abide by the same.

3. I am required/not required to get my name registered under the section 34 of the Wild Life (Protection) Act, 1972 and the registration number is ........................

4. I possess an Arms Licence for Sport/Crop Protection in Form III as set out in Schedule III to the Arms Rules, 1972.

The particulars of the licence are as below :-
(i)Serial No. of licence.
(ii)Name, description and residence of licensee.
(iii)Brief description of weapons.
(iv)Area within which the licence is valid.
(v)Date on which licence expires.

5. I wish to use the following weapons for hunting of Special Game/Big Game/Small Game :-

S. No. Make of weapon Bore
1 2 3
     

6. The licence is required for the Forest Division District...........

Encl. : As aboveYours faithfullySignature of the Applicant.Strike out whichever is not applicableForm 2[See Rule 13(1)]The Wild Life (Protection) (Rajasthan) Rules, 1977Form of the Application for Wild Animal Trapping LicenceTo,The Chief Wild Life Warden,Van Bhawan, Rajasthan,Jaipur.Sir,I ...................................... S/o........................... resident of ................................ in district apply for a Wild Animal Trapping Licence to trap the following animals in the district of................. for the period from........... to..........
Name of Animal/Bird Method of trapping Number of each species Purpose of capture Area for which the licence is required
1 2 3 4 5
         

2. I enclose a Treasury receipt/Bank challan for Rs. ..................... being the yearly fee for the licence.

3. I have read the Wild Life (Protection) Act, 1972 and the rules made thereunder and undertake to abide by the same.

  Yours faithfully,
Encl. : As Above,  
Full Address : Signature of the Applicant.
Date :  
Strike out whichever is not applicable.  
Form 3[See Rule 14(1)]The Wild Life (Protection) (Rajasthan) Rules, 1977Special Game Hunting Licence(Not Transferable)
Licence No............... Date...................
Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, this licence is hereby granted :-Name ..................Address............for the period from ............. to.......... hunt Special Game as shown below :-
Species No. (Max.) Sex Minimum size of horn antler or body
1 2 3 4
       

2. Details of weapons permitted to be used for hunting :-

Serial No. Make Bore
1 2 3
     

3. Fee paid Rs. ..............(in words)

Place :    
Date : (Seal) (Signature and designation of the Licensing Authority).
Notes. - (1) This licence does not entitle the Licensee to hunt in the areas notified as Game Reserves under section 36 of the Act, except when permitted to do so by the Chief Wild Life Warden or the Authorised Officer and where permission has been so granted, an entry shall be made to that effect in this licence, whereupon this licence shall be deemed to have been issued under section 36 of this Act.
(2)The Licensee shall not be entitled to hunt during the 'closed time' and within the 'closed areas' declared under Sections 16 & 37 of the Act respectively.
(3)While hunting, the Licensee shall strictly adhere to the provisions of section 17 of the Act and the Rules made thereunder.
(4)This licence shall be surrendered to the Licensing Authority, within fifteen days of its expiry, together with a Statement in Form 7 of the animals hunted by him.
(5)This licence is not transferable.Form 4[See Rule 14(b)]The Wild Life (Protection) (Rajasthan) Rules, 1977Big Game Shooting Licence(Not transferable)
Licence No............... Date...................
Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, this licence is hereby granted to :-Name................ Address..................... for the period from................ to........... to hunt Big Game.as shown below :-
Species No. Sex Minimum size of horn or body
1 2 3 4
       

2. The details of weapons permitted to be used for hunting :-

Serial No. Make Bore
1 2 3
     

3. Fee paid Rs. ..............(in words)

Place :    
Date : (Seal) (Signature and designation of the Licensing Authority).
Notes. - (1) This licence does not entitle the licensee to hunt in areas notified as Game Reserves under section 36 of the Act, except when permitted to do so by the Chief Wild Life Warden or the Authorised Officer and where permission has been so granted, an entry shall be made to that effect in this licence, whereupon this licence shall be deemed to have been issued under section 36 of this Act.
(2)The Licensee shall not be entitled to hunt during the 'closed time' and within the 'closed areas', declared under Sections 16 & 37 of the Act respectively.
(3)While hunting, the Licensee shall strictly adhere to the provisions of section 17 of the Act and Rules made thereunder.
(4)This licence shall be surrendered to the Licensing Authority, within fifteen days of its expiry, together with a statement in Form 7 of the animals hunted by him.
(5)This licence is not transferable.Form 5[See Rule 14(c)]The Wild Life (Protection) (Rajasthan) Rules, 1977Small Game Hunting Licence(Not Transferable)
Licence No............... Date...................
Subject to the provisions of the Wild Life (Protection) Act., 1972 and the Rules made thereunder, this licence is hereby granted to :-Name....................... Address................. for the period from................. to............ to hunt Small Game as shown below :-
Sr. No. Species Maximum No. to be hunted per day Minimum size (adult or otherwise)
1 2 3 4
       

2. The details of weapons permitted to be used for hunting :-

Serial No. Make Bore
1 2 3
     

3. Fee paid Rs. ..............(in words)................

Place :    
Date : (Seal) (Signature and designation of the Licensing Authority).
Notes. - (1) This licence does not entitle the licensee to hunt in the areas notified as Game Reserves under section 36 of the Act, except when permitted to do so by the Chief Wild Life Warden or the Authorised Officer and where permission has been so granted, an entry shall be made to that effect in this licence, whereupon this licence shall be deemed to have been issued under section 36 of this Act.
(2)The Licensee shall not be entitled to hunt during the 'closed time' and within the 'closed areas', declared under Sections 16 & 37 of the Act respectively.
(3)While hunting, the Licensee shall strictly adhere to the provisions of section 17 of the Act and Rules made thereunder.
(4)This licence shall be surrendered to the Licensing Authority, within fifteen days of its expiry, together with a statement in Form 7 of the animals shot by him.
(5)This licence is not transferable.Form 6[See Rule 14(d)]The Wild Life (Protection) (Rajasthan) Rules, 1977Wild Animal Trapping Licence(Not transferable)
Licence No............... Date...................
Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, this licence is hereby granted to :-Name.................. Address............. for the period from ............... to...........to trap the species of animal as shown below :-
S. No. Species No. Area within which trapping is permitted
1 2 3 4
       

2. Methods and conditions under which trapping is permitted.

3. Amount paid-

(i)Fee Rs. ............. (in words)............(ii)Royalty Rs. ............ (in words)................
Place :    
Date : (Seal) (Signature and designation of the Licensing Authority).
Notes. - (1) This licence does not entitle the licensee to trap in area notified as Game Reserves under section 36 of the Act, except when permitted to do so by the Chief Wild Life Warden and where permission has been so granted, an entry shall be made to that effect in this licence, whereupon this licence shall be deemed to have been issued under section 36 of this Act.
(2)The Licensee shall while trapping, strictly comply with the provisions of section 17 of the Act and the Rules made thereunder.
(3)The licence shall be surrendered to the Licensing Authority within fifteen days of its expiry or before leaving the area specified in the licence, whichever is earlier, together with complete details filled in Form 1 of the animals trapped.
(4)This licence is not transferable.Form 7[See Rule 16(1)]The Wild Life (Protection) (Rajasthan) Rules, 1977Record of Animals Killed, Trapped and Wounded
(1)Category of Licence...........................................
(2)Licence No. and date of issue.................................
(3)Name and address of the Licensee...............................
(4)Details of animals killed, trapped and wounded :-
Sr. No. Species Number Place and date of killing or trapping
Killed Male/Female Trapped Male/Female Wounded Male/Female
1 2 3 4 5 6
           
(5)I hereby declare that the information given above, is correct and that no other animal listed in Schedule II, Schedule III, Schedule IV to the Wild Life (Protection) Act, 1972 was killed, trapped or wounded by me in the State of Rajasthan during the period specified in the licence.
Place :Date : Signature of the Licensee
Note. - In the case of killing, trapping or wounding of any animal specified in Schedule III to the Act, the above particulars will have to be furnished to the Licensing Authority within fifteen days from the date of such killing, trapping or wounding or before leaving the area specified in the hunting OT trapping licence, whichever is earlier (section 10(2) of the Wild Life (Protection) Act, 1972],Form 8[See Rule 16(2)]The Wild Life (Protection) (Rajasthan) Rules, 1977Particulars of animals specified in Schedule II or Schedule III to the Wild Life (Protection) Act, 1972 killed, wounded or captured by the Licensee holding licence No........................... for Special Game/Big Game/Wild Animal Trapping :-

1. Species................................................

2. Number of species killed, wounded or captured....................

3. Place and date of shooting or trapping..............................

4. Sex of species......................................................

5. Size of horns or antles or other dimensions.........................

Licence-holder's SignatureStrike out whichever is not applicable.Form 9[See Rule 21]The Wild Life (Protection) (Rajasthan) Rules, 1977Claim FormTo,The Collector of................ District.Sir,I................. ............ S/o ........... resident of...................... hereby declare that I have the right specified in the Table below in or over the land comprised within the limits of the Sanctuary/National Park........................ referred to in proclamation No. ............. dated the...........
Nature of right claimed in the Sanctuary orNational Park Extent of such right If the right is shared as a co-proprietor,details thereof Period from such right is enjoyed Amount and particulars of compensation claimed
1 2 3 4 5
         

2. I hereby declare that the property is free from all encumbrance or that the property is under encumbrance (specify the details).

3. I enclose herewith copies of documents proving the nature and extent of my right and the date from which such right is being enjoyed.

4. The rents or profits received on account of such right for the three years immediately preceding the date of application are setforth below:-

Year Amount
1 2
19 ........... Rs.
19 ........... Rs.
19 ........... Rs.

5. In the case of easement right, the annual value is rupees.

Full Address :  
Date : Yours faithfully,
Place : Signature of the Applicant
Strike out whichever is not applicable  
Form 10[See Rule 22]The Wild Life (Protection) (Rajasthan) Rules, 1977From,The Collector of............... District.To,The................................................................................Ref. : Your letter No. .............. dated..........You are hereby required to appear in person or through an agent before the undersigned at......... on......... along with the evidence, if any, in support of the claim mentioned in your letter referred to above.Collector.Form 11[See Rule 25(1)]The Wild Life (Protection) (Rajasthan) Rules, 1977Form of Application for Registration under section 34 of the Wild Life (Protection) Act, 1972The Divisional Forest Officer, Incharge of................... Sanctuary.To,...............................................................Sir,I................. S/o........... resident of village.......... District ......... live within ten kilometers of Sanctuary/National Park and apply for the registration of my name and address in accordance with the provisions of section 34 of the Wild Life (Protection) Act, 1972.

2. *The particulars of the arms possessed by me are as under. I am exempted from the provisions of the Arms Act, 1959 (Parliament Act 54 of 1959).

S. No. of licence and date of issue Brief description of each weapon with numberetc. Quantity and description of each kind ofammunition entitled to possess Whether licence is for sport/protection ordisplay Date on which the licence expires Remarks Name and address of retainers, if any,specified in the licence
1 2 3 4 5 6
           

3. I enclose Treasury receipt/Bank challan No. ................... for Rs. ................. (in words) ........... being the registration fee.

4. The arms licence is sent herewith for verification, endorsement and return.

5. I hereby undertake to intimate you any change in my address or of the arms if transferred to anybody and to supply you within 15 days of the transfer, the name and full address of the transferee.

Encl. : As above.  
Full Address : Yours faithfully,
Place :  
Date : (Signature of the Applicant)
*Strike out whichever is not applicable  
Form 12[See Rule 25(3)]The Wild Life (Protection) (Rajasthan) Rules, 1977Form of Registration under section 34 of the Wild Life (Protection) Act, 1972
(1)Name of the holder................................................
(2)Profession ...............................................
(3)Address..........................................................
(4)Name of Sanctuary/National Park..................................
(5)Whether residing within/outside ten kilometres of................. Sanctuary/National Park.Registered at Sr. No. ................. of the register of.......... under section 34 of the Wild Life (Protection) Act, 1972.Fee of Rs. ............. (in words)................. paid by receipt Challan No. ................ date...... on the State Bank of Bikaner and Jaipur /Treasury............................... at the rate of Rs. 2/- per arm.The particulars of arms registered are as under:-
Serial No. No. of arms licence and date of issue whetherlicence is for sport, Protection or display Arms and ammunition the licensee is entitledto possess, particulars of arms Quantity of ammunition allowed Area for which licence is valid Name and address of retainers, if any, coveredby the licence
1 2 3 4 5 6
           
Place :Date :Divisional Forest OfficerForm 13[See Rule 27]The Wild Life (Protection) (Rajasthan) Rules, 1977Form of Declaration of Captive Animal/Animal Article/ Trophy/Uncured TrophyTo,The Chief Wild Life Warden/Divisional Forest Officer...........................................................Sir,I........................... S/o....................... resident of....................... the District of ................ declare that I have in my control, custody or possession the following:-
Captive animal/animal article/ trophy/uncuredtrophy/salted and dried skins derived from animals specified inSchedule I or Part II of Schedule II to the Wild Life(Protection) Act, 1972 Number Description including name of animal fromwhich derived Dimensions Premises where kept How obtained
1 2 3 4 5 6
           
Full Address :  
Date : Yours faithfully,
Place : Signature of the Applicant
Form 14[See Rule 28(2)]The Wild Life (Protection) (Rajasthan) Rules, 1977Inventory of StockShri............... S/o.................................. resident of............................. has declared in Form 13 on.......... as being is control, custody or possession of animal articles/trophies/uncured trophies/salted and dried skins and captive animals specified in Schedule I and Part II of Schedule II to the Wild Life (Protection) Act, 1972 as listed below.

2. On visiting the premises on.......................... and making personal enquiries, the stocks specified below were found to be in the control, custody, or possession of the said........................

I. Animal Articles
Description including name of animal fromwhich derived, number and dimensions or weight and the premiseswhere kept Stock declared Stock found in control, custody or possessionafter verification Particulars of identification marks Remarks
1 2 3 4 5
         
II. Trophies
Description including Species of animal, number declared, dimensions or weight and premises where kept Stock declared Stock found in control, custody or possessionafter verification Particulars of identification marks Remarks
1 2 3 4 5
         
III. Uncured Trophies
Description including Species of animal, number declared, dimensions or weight and premises where kept Stock declared Stock found in control, custody or possessionafter verification Particulars of identification marks Remarks
1 2 3 4 5
         
IV. Salted and Dried Skins
Description including Species of animal, number declared, dimensions or weight and premises where kept Stock declared Stock found in control, custody or possessionafter verification Particulars of identification marks Remarks
1 2 3 4 5
         
V. Captive animals
Species and sex, number, adult or juvenile and the premises where kept Stock declared Stock found in control, custody or possessionafter verification Particulars of identification marks Remarks
1 2 3 4 5
         
Signature of the Chief Wild Life Warden/ Authorised Officer
S. No. Name of the member of the household Signature Date
I.      
II.      
III.      
IV.      
Form 15[See Rule 29]The Wild Life (Protection) (Rajasthan) Rules, 1977Certificate of Ownership(Not Transferable)Date................Certificate No. ................Issued to..........................Name...............................Address............................It is hereby certified that Shri.............................. S/o....................... has under his control, custody or possession the following captive animals, animal articles, trophies, uncured trophies, salted and dried skins specified in Schedule I and/or Part II of Schedule II to the Wild Life (Protection) Act, 1972.
Items including species from which derived Dimension and description and sex if possible Number Place where kept Identification marks affixed
1 2 3 4 5
(i) Captive animals.        
(ii) Animal articles.        
(iii) Trophies.        
(iv) Uncured trophies.        
(v) Salted and dried skins.        
Place :    
Date : (Seal) Chief Wild Life Warden/ Authorised Officer
Form 16[See Rule 30]The Wild Life (Protection) (Rajasthan) Rules, 1977Form of Application for Obtaining Licence as Manufacturer, Taxidermist, Dealer etc.To,The Chief Wild Life Warden.............................Sir,

1. Name of applicant......................................

2. Profession .........................................

3. Address................................................

4. If the licence is to be issued in the name of a company, applicants relationship with that company.

5. Name of business/shop and address.

6. Name and addresses of share-holders/partners:

(i)..................................................
(ii).................................................
(iii).................................................
(iv).................................................
(v)..................................................

7. Location........

8. Licence is required to commence or carry on business as

(i)a manufacturer of or dealer in any animal article,
(ii)a taxidermist,
(iii)a dealer in captive animals,
(iv)a dealer in trophy or uncured trophy.

9. Number and date of previous licence, if any (to be surrendered with application......................................

10. If stocks have been duly declared under section 44(2) of the Wild Life (Protection) Act, 1972, the date of declaration...................

11. Species of animals in which trade/taxidermy is proposed to be carried on, including approximate number of each species, number of animal articles to be manufactured and number of trophies and description of uncured trophies in which trade will be carried on.................................

12. The name of licensees (with particulars of licence number) from the applicant will acquire stocks for his trade/taxidermy................................

13. Enclosed is a Treasury receipt/Bank challan showing payment of Licence Fees Rs. ................ for one year to commence or carry on the business as ........................

14. I have read the Wild Life (Protection) Act, 1972 and the Rules made thereunder and undertake to abide by the same.

Encl.: as above  
Date : Yours faithfully,
Place : Signature of the Applicant
Form 17[See Rule 31(4)(a)]The Wild Life (Protection) (Rajasthan) Rules, 1977Licence to Manufacture Animal Articles and/or Deal in Cured or Uncured Trophies
Licence No............... Date...................
Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, Shri ........................... S/o Shri........................ Proprietor/Manager of business/shop by the name..................... situated in street....... in town...................... district.................... is hereby authorised to deal in animal articles or cured or uncured trophies/or the manufacturer of animal articles for a period of one year commencing on the day of........ 19 ...

2. The licensee shall also abide by the conditions laid down below:

(a)The licensee shall only manufacture and/or deal in animal articles/trophies or uncured trophies derived from the following species of animals:
(i)..............................
(ii).............................
(iii)............................
(iv).............................
(v)..............................
(vi).............................
(vii)............................
(b)The licensee shall purchase, receive or acquire an animal article/trophy/uncured trophy only from a dealer or from a person licensed, or as the case may be, authorised to sell or otherwise, the same, under the Act or the Rules made thereunder.
(c)The licensee shall not purchase, receive or acquire or transport any animal article/trophy/uncured trophy in violation of the provisions of section 43 or section 48 of the Act.
(d)The licensee shall carry on his business only during business hours and at............................ premises. The place of business may be changed only with the prior permission of the Licensing Authority and, where the place of business has been changed, the particulars of the new premises shall be entered in this licence. All animal articles/trophies and uncured trophies shall be stored only at above premises.
(e)This licence shall be displayed at a conspicuous place at the premises in which the business of the licensee is carried on and shall be produced for inspection on demand being made by an officer appointed under sub-section (1) of section 4 or specified in sub-section (1) of section 50 of the Act.

3. The licensee has paid an annual fee of Rs. ...................

Place :    
Date : (Seal) Signature of the Licensing Authority
Strike out whichever is not applicable.Form 18[See Rule 31(4)(b)]The Wild Life (Protection) (Rajasthan) Rules, 1977Licence for Taxidermy
Licence No............... Date...................
Subject to the provisions of the Wild Life (Protection) Act. 1972 and the Rules made thereunder, Shri.................... S/o Shri.................. Proprietor/Manager of business/shop by the name.................... situated in street....... in town..................... in district................... is hereby authorised to do taxidermy for a period of one year commencing on the ...............day of ................ 19 ....

2. The licensee shall also abide by the conditions laid down below:

(a)He shall do a taxidermy only of trophies/uncured trophies of the following species of animals:-
(i)...............................................
(ii)..............................................
(iii).............................................
(iv)..............................................
(v)...............................................
(b)The licensee shall purchase, receive or acquire a trophy/un-cured trophy only from a dealer or person licensed, as the case may be, authorised to sell or otherwise, transfer the same or hunt the same under the Act or the Rules made thereunder.
(c)The licensee shall not purchase, receive or acquire or transport trophy/uncured trophy in violation of the provisions of section 43 or section 48 of the Act.
(d)The licensee shall carry on his business only during business hours and at............................. premises. The place of business may be changed, only with the prior permission of the Authority that has issued this licence and, where the place of business has been changed, the particulars of the new premises shall be entered in this licence. All trophies and uncured trophies shall be stored only at these premises.
(e)This licence shall be displayed at a conspicuous place at the premises in which the business of the licensee is carried on and shall be produced for inspection on demand being made by an officer appointed under sub-section (1) of section 4 or specified in sub-section (1) of section 50 of the Act.

3. The licensee has paid an annual fee of Rs. ................

Place :    
Date : (Seal) Signature of the Licensing Authority
Strike out whichever is not applicable.The licence is renewed and shall be valid up to-
(a)...............Signature of the Issuing Authority.
(b)......................Signature of the Issuing Authority.
Form 19[See Rule 31 (4)(c))The Wild Life (Protection) (Rajasthan) Rules, 1977Licence for Dealing in Captive Animals(Not Transferable)
Licence No............... Date...................
Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, Shri............................. S/o Shri................ Proprietor/Manager of business/shop by the name............... situated at street......... in the town.......................... district.............. is hereby authorised to deal in captive animals for the period of one year commencing on the day of..............19 ....

2. The Licensee shall also abide by the conditions laid down below:

(a)The licensee shall deal only in the captive animals specified below:-
Species Minimum size Sex
1 2 3
(i)    
(ii)    
(iii)    
(iv)    
(v)    
(vi)    
(b)The licensee shall purchase, receive or acquire any of the captive animals aforesaid, only from a dealer or from a person licensed, or as the case may be, authorised to capture and sell that animal under the Act or the Rules made thereunder.
(c)The licensee shall not purchase, receive or acquire or transport any of the captive animals aforesaid, in violation of the provisions of section 43 or section 48 of the Act.
(d)The licensee shall carry on his business only during business hours and, at ............................. premises. The place of business may be changed only with prior permission of the Authority that has issued this licence and, where the place of business has been changed, the particulars of the new premises shall be entered in the licence. All captive animals shall be kept at these premises.
(e)This licence shall be displayed at a conspicuous place at the premises in which the business of the Licensee is carried on and shall be produced for inspection on demand being made by an officer appointed under sub-section (1) of section 4 or specified in sub-section (1) of section 50 of the Act.

3. The licensee has paid an annual fee of Rs. ..............

Place :    
Date : (Seal) Signature of the Licensing Authority
Strike out whichever is not applicable.The licence is renewed and shall be valid up to................
(a)..................Signature of the Issuing Authority.
(b)..................Signature of the Issuing Authority.
Form 20[See Rule 32(1)]The Wild Life (Protection) (Rajasthan) Rules, 1977Form of Application for Renewal of LicenceTo,The .....................................................................................Sir,I............................................................ hereby apply for renewal of Licence(full name in Block Letters)No. .................. dated the ........... expiring on.................. granted for the purpose of*..................

2. A receipt/Bank challan for annual fee of Rs. ............... is enclosed herewith.

Encl. : As Above, Yours faithfully,
Full Address :  
Date : (Signature of the Applicant.)
* Mention the purpose.  
Form 21[See Rule 37(1)]The Wild Life (Protection) (Rajasthan) Rules, 1977Form of Register to be Maintained by Dealers in Captive Animals/Animal Articles/Trophies
Date Description of captive animal/ animalarticles/trophy together with name of species, dimensions andsex wherever possible Opening balance Date of acquisition Stock acquired
From whom obtained (Name and address ofsupplier) Nature and kind of licence held by supplier
1 2 3 4 5 6
           
           
No. and date of certificate of ownership, ifany Quantity acquired Total stock at the end of the day Stock disposed
Date of disposal Manner of disposal
7 8 9 10 11
         
Name and address of purchaser Bill of cash Quantity disposed of Details of permission for inter-Statemovement, if required Closing balance of stock at the end of day Remarks
12 13 14 15 16 17
           
Form 22[See Rule 37(2)]The Wild Life (Protection) (Rajasthan) Rules, 1977Form of Register to be Maintained by Taxidermist/Manufacturer of Animal Articles
Date Description of trophy/ uncured trophy receivedtogether with name of species, dimensions and sex, whereverpossible Date of receipt From whom obtained (Name and address ofsupplier) Nature and kind of licence held by supplier No. & date of certificate of ownership, ifany Description of trophy/animal article that isto be prepared or manufactured
1 2 3 4 5 6 7
             
Number to be made or prepared Date on which the trophies/ manufacturedarticle are to ready Date of despatch or delivery Name and address of receiver Details of bill/ cash memo/ voucher Details of permission of inter-State movement,if required
8 9 10 11 12 13
           
N.B. - The monthly return prescribed in rule 38 will be a true extract of this Register for the period.[Inserted by Notification No. F. 11(88) Forest/89, dated 24.9.1990, G.S.R. 177-Rajasthan Gazette, Extraordinary, Part IV-C (I), dated 19.11.1992 (w.e.f. 19.11.1992), page 469-473] = 1993 RSCS/II/P. 133/H. 120 and then substituted by Notification No. F. 11(38) Forest/89, dated 1.7.1997, G.S.R. 65-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 8.9.1997, page 113(1) - 113(3) (w.e.f. 1.8.1997)] = 1998 RSCS/II/P. 109/H. 105.]