Section 27 in Wild Life (Protection) Punjab Rules, 1975
27. Registration of persons holding fire Arms.
(1)Within three months from the declaration of an area as a Sanctuary or National Park, or in the case of Sanctuary or National Park existing at the commencement of these rules, within three months of such commencement every person residing within ten kilometers of such Sanctuary or National Park and holding a licence granted under the Arms Act, 1959 (Central Act 54 of 1959), or exempted from the provisions of that Act and possessing Arms, shall apply in Form No. 8 to the Officer Incharge of the Sanctuary or National Park for the registration of his name.(2)The application under sub-rule (1) shall be accompanied by a Treasury receipt or Bank Challan showing that a fee of Re. 1 has been paid by the applicant.(3)(a)On receipt of an application under sub-rule (1) the Chief Wild Life Warden or the Wild Life Warden in whose jurisdiction the Sanctuary is situated will issue a Registration Certificate in Form No. 9.(b)A separate page in the register shall be allotted to each Licensee.(4)Where a licensee commits any offence under the Act or the rules made thereunder on more than one occasions, the Chief Wild Life Warden or the Wild Life Warden or the Officer Incharge of the Sanctuary or National Park shall take such steps as he considers necessary to move the authority concerned for cancelling the Licence under the Arms Act, 1959, (Central Act 54 of 1959).(5)Where the licensee transfers his arms to another person by way of sale, gift or otherwise, he shall intimate the Officer Incharge of Sanctuary or National Park within a period of fifteen days of such transfer.(6)Where the licensee shifts his residence to another place within the said ten kilometers or shifts his residence beyond the said distance, he shall within a fortnight of shifting to the new residence, intimate the new address to the Officer Incharge of the Sanctuary or National Park.(7)Where the licensee dies, his successor or legal representative shall intimate the fact to the officer incharge of the Sanctuary or National Park.
