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State of Punjab - Section
Section 18 in Wild Life (Protection) Punjab Rules, 1975
18. [ Royalty. [Substituted vide Punjab Notification No. G.S.R. 90/C.A. 53/72/Section 64/Amendment (2)/83, dated 11.11.1983.]
- The trapping licensee shall have to pay royalty for each of the Wild animals specified in rule 16 which are captured and intended for export outside and State at the rate of fifty paise per such Wild animal.]| Name of the animal | Rate of Royalty | |
| (a) Munias of all kinds | .... | Re 0.05 per bird |
| (b) Hare | .... | Re 0.50 per hare |
| (c) Quail | .... | Re 0.05 per bird |