Section 33 in Wild Life (Protection) Punjab Rules, 1975
33. Grant of Licence.
(1)On receipt of an application the Chief Wild Life Warden or the authorised Officer shall, after making such inquiry as he may deem fit either grant a Licence or reject the application.(2)When an application is rejected the fee paid thereon shall be refunded to the applicant expeditiously.(3)In granting a licence under sub-rule (1), the Chief Wild Life Warden, or the authorised Officer shall have due regard to -(a)the past record of the applicant as a dealer in the business which he desired to carry on,(b)whether the person has been convicted of any offence under the provisions of the Act or the rules framed thereunder or under any of the provisions of an Act repealed by Section 66,(c)the need for granting a licence keeping in view the abundance or otherwise of Wild Life existing in the State.(4)A licence to commence or carry on the business as -(i)a manufacturer of or dealer in an animal article or a dealer in trophy or uncured trophy shall be granted in Form No. 15,(ii)a Taxidermist shall be granted in Form No. 17,(iii)a dealer in captive animal shall be granted in form No. 18.
