Section 5 in Kerala Captive Elephants (Management and Maintenance) Rules, 2012
5. Cutting Tusks.
(1)The owner of the tusker shall apply for permission of the Chief Wildlife Warden or an officer authorized by him in this behalf through a letter sent by registered post, indicating the location where it will be done and the name of the competent person who would perform the operation for cutting or shaping the tusk at least one month in advance.(2)The Chief Wildlife Warden shall issue permission within three weeks to carry out the operation in the presence of an officer not below the rank of Forest Range Officer or Forest Veterinary Officer or Assistant Forest Veterinary Officer as instructed by the,, Chief Wildlife Warden.(3)The officer under whose supervision, the tusks are cut/shaped shall report to the Chief Wildlife Warden, the details of the tusks cut such as length, girth and weight of the tusks.(4)The Chief Wildlife Warden based on a written request with the details shall issue a certificate to the owner for keeping the cut tusks in accordance with the provisions of the Act.(5)In case permission is not granted, the owner shall be intimated of the reason for rejecting the request in writing.
