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State of Madhya Pradesh - Section

Section 43 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

43. Application for licence to commence or carry on Business as a manufacturer of or dealer in any animal article etc.

(1)Every person desiring :-
(a)to commence or carry on the business to :-
(i)a manufacturer of or dealer in any animal article; or
(ii)a taxidermist; or
(iii)a dealer in trophy or uncured trophy; or
(iv)a dealer in captive animals; or
(v)a dealer in meat; or
(b)to cook or serve meat in any eating house, shall make an application in Form No. 14 to the Wild Life Warden or the authorised officer for the grant of a licence.
(2)An application for obtaining a licence lo cook or serve meat in any eating house shall specify the species of animal whose meat he desires lo cook or serve.