Section 11 in The Kerala Captive Elephants (Management and Maintenance) Rules, 2003
11. Cutting Tusks.
(1)The owner of the tusker shall apply of permission of the Chief Wildlife Warden or the officer authorized by him in this behalf, for cutting or shaping the tusk through a letter sent by registered post, indicating the location where it will be done and the name of the the competent person who would perform the operation at least one month in advance;(2)The Chief Wildlife Warden shall issue the permission within three weeks to carry out the operation in the presence of an officer not below the rank of Forest range Officer of Forest Veterinary Officer or Assistant Forest Veterinary Officer as instructed y the Chief Wildlife Warden;(3)The authorized officer shall report to the Chief Wildlife Warden, the details of the cut portion such as, length and weight of the tusk;(4)In case permission is not granted, the owner shall be intimated of the reason for rejecting the request in writing;(5)The Chief Wildlife Warden, based on a written request with the details shall issue a permit to the owner for keeping the cut tusks in accordance with the provisions of the Act.
