Section 19 in Wild Life (Protection) Punjab Rules, 1975
19. Grant of licence.
- [(1) On receipt of an application for a licence under rule, the licensing authority may, after making such enquiry as he may think fit with regard to fitness or otherwise of the applicant to receive the licence, grant or refuse to grant such licence after recording in writing the reasons for such grant or refusal;] [Sub-rule (1) Substituted vide Punjab Notification No. 46(2)ET.3-79/2587 dated 24.2.1982.](2)Where an application is rejected, the license fee shall be refunded expeditiously to the applicant.(3)Where the licensing authority decides to grant the licence applied for, he shall require the applicant to submit within such time as he may specify the necessary treasury receipts or Bank Challans showing the payments of requisite [-] [Words 'fee and' omitted vide Punjab Notification No. 46(2)ET.3-79/2587 dated 24.2.1982.] royalty, if any.(4)On receipt of the treasury receipts or Bank Challans showing the payment of requisite fee and royalty, the licensing authority shall grant the license applied for in the appropriate form specified in sub-rule (5).
