Section 8 in Punjab Regulation of Possession of Captive Animals, Animal Articles, Trophies and Uncured Trophies Rules, 2005
8. Captive animals etc. to be the Government Property.
- [Section 64(2)(f)] - Any captive animal, animal article, trophy or uncured trophy in respect of which a certificate of ownership has not been granted or acknowledgement, has not been issued under these rules, shall be deemed to be the Government property.Form 'A'(See Rule 3)Declaration under the Punjab Regulation of Possession of Captive Animals, Animal Articles, Trophies and Uncured Trophies Rules, 2005For Certification of Possession(i)I __________________________________________________________(Surname)(First Name) (Middle Name)son/daughter of _________________________________________________(Surname)(First Name) (Middle Name)presently residing atHouse Number ___________ Village/City ____________ Tehsil ___________ District _________________ (Pin Code) ________________ and having permanent residence address at House No. _________________ Village/City ___________ Tehsil __________ District ________________ (Pin Code)________________ hereby declare that I am in control, custody or possession of captive animal and or its offspring bred in captivity/animal article/trophy/uncured trophy derived from animal (Strike out which is not applicable) specified in Part I of Schedule II, Schedule III or Schedule IV of the Wild Life (Protection) Act, 1972 having following description :-
