Section 31 in The Wild Life (Protection) (Rajasthan) Rules, 1977
31. Grant of licence.
(1)On receipt of an application under Rule 30 the Chief Wild Life Warden or the officer authorised by him shall after making inquiry as he may deem fit, either grant the licence or reject the application.(2)Where an application is rejected, the fee paid shall be refunded to the applicant.(3)In granting a licence under sub-rule (1) the Chief Wild Life Warden or the officer authorised by him shall have due regard to-(a)the past record of the applicant as a dealer in the business which he desires to carry on;(b)whether the person has been convicted of any offence under the provisions of the Act or the rules made thereunder or under any of the provisions of an Act repealed by section 65 of the Act;(c)the need for granting a licence keeping in view the abundance or otherwise of the particular forms of wild life concerned.(4)(a)A licence to commence or carry on business as a manufacturer of or dealer in animal article or a dealer in cured or uncured trophies shall be granted in Form No. (17).(b)a taxidermist shall be granted a licence in Form No. (18).(c)A dealer in captive animals shall be granted a licence in Form No. (19).
