Section 36 in Wild Life (Protection) Punjab Rules, 1975
36. Issue of bill or cash memo.
(1)Every person granted a licence under this chapter other than a taxidermist shall at the time of sale issue a bill or cash memo, to the purchaser and such bill or cash memo shall contain the following particulars:-(a)Name of the Licensee.(b)Name, address and place of business of the licensee.(c)Licence No.(d)Description of article sold.(e)Sale price thereof.(f)Date of sale.(g)Signature of the licensee.(2)Every taxidermist shall at the time of returning the trophy or uncured trophy issue a voucher to the owner thereof and such voucher shall contain the following particulars, namely :-(a)Date of issue of voucher.(b)Name, address and place of business of the Licensee.(c)Licence No.(d)Description including name of species.(e)Price realised.(f)Name and address of the person to whom the voucher is issued.(g)Signature of the licensee.
