Section 4 in Punjab Regulation of Possession of Captive Animals, Animal Articles, Trophies and Uncured Trophies Rules, 2005
4. Publicity of intent of the rules.
- [Section 64(2)(f)] - The Chief Wildlife Warden or the officer authorized by the State Government, as the case may be, shall cause to give wide publicity to the intent of these rules in regional language through electronic or print media or in any other such form, as he may deem appropriate.
