Section 40 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
40. Declaration.
- Notwithstanding any declaration that a person may have made under sub-section (1) of Section 40 any person who has in his control, custody or possession, any animal article or trophy (other than the musk of a musk deer or the horn of a rhinoceros or sailed or dried skins derived from an animal specified in Schedule I or Part 11 of Schedule 11 shall, within thirty days from the commencement of these rules, make a declaration in Form No. 11 to the Chief Wild Life Warden or an Officer authorised by him in this behalf (hereafter referred to as the authorised officer).
