Section 5(3) in Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 2015
(3)Any person residing in any famine and scarcity affected area and desiring migration of any camel shall apply to the Competent Authority having jurisdiction over such area stating the circumstances necessitating the proposed migration together with the number of camel and name of the State or States to which migration is proposed and the period for which the permit is required.
