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State of Punjab - Section

Section 17 in Wild Life (Protection) Punjab Rules, 1975

17. Fees for animal trapping license.

- [(i) Application for a Wild Animal trapping licence in respect of the Wild animals specified in rule 16 shall be accompanied by a treasury receipt of fee of five hundred rupees.] [Substituted vide Punjab Notification No. G.S.R. 90/C.A. 53/72/Section 64/Amendment (2)/83, dated 11.11.1983.]
(ii)The license will be valid for the district for which it is issued and will expire on 31st of March, following the date of issue.
(iii)The license will cover only one species of the animals to be indicated on the license.