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State of Punjab - Act

Punjab Regulation of Possession of Captive Animals, Animal Articles, Trophies and Uncured Trophies Rules, 2005

PUNJAB
India

Punjab Regulation of Possession of Captive Animals, Animal Articles, Trophies and Uncured Trophies Rules, 2005

Rule PUNJAB-REGULATION-OF-POSSESSION-OF-CAPTIVE-ANIMALS-ANIMAL-ARTICLES-TROPHIES-AND-UNCURED-TROPHIES-RULES-2005 of 2005

Published on 7 February 2005
Commenced on 7 February 2005
[This is the version of this document from 7 February 2005.]
[Note: The original publication document is not available and this content could not be verified.]

Punjab Regulation of Possession of Captive Animals, Animal Articles, Trophies and Uncured Trophies Rules, 2005Department of Agriculture and Forests (Wildlife Preservation Wing), Notification, dated 7th February, 2005No. G.S.R. 4/C.A. 53/72/Section 64/2005. - In exercise of the powers conferred by clause (1) of sub-section (2) of Section 64 of the Wildlife (Protection) Act, 1972 (Central Act 53 of 1972), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules for regulating the possession of captive animals, animal articles, trophies and uncured trophies, namely :-

1. Short title and commencement.

[Section 64(2)(f)] - (1) These rules may be called the Punjab Regulation of Possession of Captive Animals, Animal Articles, Trophies and Uncured Trophies Rules, 2005.

(2)They shall come into force on and with effect from the date of their publication in the Official Gazette.

2. Definitions.

- [Section 64(2)(f)] - In these rules, unless the context otherwise requires, -

(a)'Act' names the Wildlife (Protection) Act, 1972 (Central Act 52 of 1972);

(b)'Form' means a form appended to these rules; and

(c)'State Government' means the Government of the State of Punjab in the Department of Agriculture and Forests.

3. Declaration.

- [Section 64(2)(f)] - (1) Every person having, at the commencement of these rules, control, custody or possession of any captive animal, animal article, trophy and uncurred trophy, specified in Part I of Schedule II, Schedule III and Schedule IV appended to the Act, shall within a period of six months from the commencement, declare in Form 'A', to the Chief Wildlife Warden or any officer authorised by the State Government, the number and description of the captive animals, animal articles, trophies and uncured trophies under his control, custody or possession and the place where the same are kept.

(2)The declaration received after the stipulated period of six months, shall not be entertained.

4. Publicity of intent of the rules.

- [Section 64(2)(f)] - The Chief Wildlife Warden or the officer authorized by the State Government, as the case may be, shall cause to give wide publicity to the intent of these rules in regional language through electronic or print media or in any other such form, as he may deem appropriate.

5. Procedure for making declaration.

- [Section 64(2)(f)] - (1) Declaration referred to in Rule 3 shall be made in four sets either by the person having control, custody or possession of the captive animals, animal articles, trophies or uncured trophies or by his duty authorized agent.

(2)On receipt of declaration, the Chief Wildlife Warden or the officer authorized by the State Government, as the case may be, shall give a receipt in token thereof to the person or his duly authorized agent.

6. Providing of certificate.

- [Section 64(2)(f)] - (1) On scrutiny of the declaration and after making such verification, as may be deemed necessary, if the Chief Wildlife Warden or the officer authorized by the State Government, as the case may be, is satisfied that the possession of the captive animal is bona fide, he shall issue a certificate of ownership in Form 'B' in respect thereof to the person making declaration or his duly authorized agent.

(2)In the case of animal articles, trophies and uncured trophies, an acknowledgement slip shall be issued in Form 'C', which shall be construed as a 'Certificate of Ownership' of these articles.

(3)The Chief Wildlife Warden or the officer authorized by the State Government, as the case may be, shall convey his decision on the declaration to the person making declaration or his duly authorized agent within a period of six months from the date of such declaration.

(4)For the purpose of making verification, the Chief Wildlife Warden or the officer authorized by the State Government, after giving notice to the person making declaration or his duly authorized agent, on the date and time specified in the notice, may. -

(a)enter the premises where captive animals, animals articles, trophies and uncured trophies are kept; and

(b)affix upon the animal an identification mark in such manner, as may be specified by the State Government.

(5)No person shall obliterate or deface such identification mark.

7. Providing of assistance to the Chief Wildlife Warden or the authorized officer.

- [Section 64(2)(f)] - It shall be the duty of the person making declaration or his duly authorized agent to provide assistance to the Chief Wildlife Warden or the officer authorized by the State Government, as the case may be, while he makes verification of the premises where captive animals, animal articles, trophies or uncured trophies are kept.

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 :-

1. Common Name of the animal species :

2. Zoological Name (Mention sub-species, if any) :

3. Description of the item :

4. State the condition of the item (provide four colour photographs of size 8" x 6" covering front, left and right profiles and a full photograph) :

5. Number of item :

6. Method of procurement (Purchase/gift/inheritance/any other mode) specify:

7. Date of procurement :

8. Name of person/institution from whom obtained :

9. Address of person/institution referred to in (6) above :

10. Size (in metres/cms) :

(i)Length :

(ii)Width :

(iii)Height :

11. Weight (in Kgs/gms) :

12. Any specific mark that can help in identification of the item :

13. Mention the age and sex in case of live animals :

(ii)I hereby declare that the above referred captive animal/item has been kept stored or maintained at the following address :

___________________________________________________________________

(iii)I hereby declare that the above-referred captive animal/item was acquired by me through legal means.

(iv)I further declare that I have read and understood the provisions of the Wild LIfe (Protection) Act, 1972 and state that the above shall not be transferred to anyone by any mode except by way of inheritance.

(v)I hereby give my consent for fixing an identification mark to each item and transponder in case of captive animal and assure that the mark or transponder will not be erased, altered or damaged and in the event of any damage, alteration or change of the mark, I shall inform the competent authority within twenty-four hours.

I do hereby declare that the information given above is true to the best of my knowledge and belief.Place :Date :Signature of the person making the declaration or his duly authorized agent.NameForm 'B'(See Rule 6)Certificate of Ownership)Ownership Certificate No. ________________________________________Office of the ___________________________________________________Name ________________________________________________________Address ______________________________________________________It is hereby certificate that Shri/Smt. _________________ has under his/her control custody or possession the following animals, specified in Part I of Schedule II, Schedule III and IV:-

Item including species from which derived	Dimension and description and sex if any, if possible	Number	Place where kept	Identification marks affixed
1. Animal

Date :Place :Chief Wildlife Warden,Punjab.Instructions

1. Always keep the Ownership Certificate of Wildlife Items along with you whenever the declared wildlife articles are taken out.

2. Loss, theft or destruction of Ownership Certificate of Wildlife Items should be immediately reported to Office of the Chief Wildlife Warden (CWLW), Punjab.

3. It is mandatory to show the Ownership Certificate of Wildlife Items whenever asked by the concerned officials along with registered item(s).

4. Do not try to tamper with the identification marks on the wildlife article or on the Ownership Certificate as any alteration is treated as an offence under Wildlife (Protection) Act, 1972.

5. Please inform the Chief Wildlife Warden in case you are moving permanently from one State to another within 30 days along with animals, animal articles, trophies or uncured trophies as mentioned in Section 43(2) of the Wildlife (Protection) Amendment Act, 2002.

Form 'C'[See Rule 6(2)]Receipt of the application filed by Shri/Smt./________ presently residing at ________ (Full Address and Telephone Number) _____ in the Office of the ____ is hereby acknowledged.The application has been entered at Serial No. _________ in the register maintained in the office of the Chief Wildlife Warden, Punjab.Authorised SignatoryOffice SealDate :PlaceChief Wildlife Warden,Punjab.Instructions