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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in Kerala Captive Elephants (Management and Maintenance) Rules, 2012

(1)The owner of the tusker shall apply for permission of the Chief Wildlife Warden or an officer authorized by him in this behalf through a letter sent by registered post, indicating the location where it will be done and the name of the competent person who would perform the operation for cutting or shaping the tusk at least one month in advance.