Section 33(3) in Wild Life (Protection) Punjab Rules, 1975
(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of any offence under the provisions of the Act or the rules framed thereunder or under any of the provisions of an Act repealed by Section 66,(c)the need for granting a licence keeping in view the abundance or otherwise of Wild Life existing in the State.
