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State of Rajasthan - Section
Section 33 in The Wild Life (Protection) (Rajasthan) Rules, 1977
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. |