Wild Life (Stock Declaration) Central Rules, 1973
In exercise of the powers conferred by clause (a) of sub-section (1) of Section 63 of the Wild Life (Protection) Act, 1972 (53 of 1972), the Central Government hereby makes the following rules, namely:
Section 1. Short title and commencement
(1) These rules may be called the Wild Life (Stock Declaration) Central Rules, 1973.
(2) They shall come into force in the State of Madhya Pradesh on the 25th January, 1973, and in other States2 and Union Territories on such date as the Central Government may, by notification appoint, and different dates may be appointed for different States and Union Territories.
Section 2. Declaration by manufacturer of, dealer or taxidermist in, animal article, etc
Every manufacturer of, or dealer in, animal article or every dealer in captive animals, trophies or uncured trophies or every taxidermist shall, within fifteen days from the commencement of the Wild Life (Protection) Act, 1972, declare his stocks of animal articles, captive animals, trophies and uncured trophies, as the case may be, as on the date of such declaration to the Chief Wild Life Warden in the form given below:
[See sub-section (2) of Section 44]
| To The Chief Wild Life Warden, State or Union Territory of |
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| 1. |
Full name and address of the manufacturer/dealer/taxidermist making the declaration |
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| 2. |
Actual stock held on the date of declaration in animal articles: |
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| (i) |
Description including name of animal from which derived . |
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| (ii) |
Number |
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| (iii) |
Dimensions or weight |
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| (iv) |
Premises where kept |
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| 3. |
Actual stock held on the date of declaration in captive animals: |
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| (i) |
Species and sex |
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| (ii) |
Number |
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| (iii) |
Adult or juvenile |
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| (iv) |
Premises where kept |
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| 4. |
Actual stock held on the date of declaration in trophies: |
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| (i) |
Description including specie of animal |
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| (ii) |
Number |
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| (iii) |
Dimension or weight |
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| (iv) |
Premises where kept |
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| 5. |
Actual stock held on the date of declaration in uncured trophies: |
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| (i) |
Description including specie of animal |
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| (ii) |
Number |
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| (iii) |
Dimension or weight |
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| (iv) |
Premises where kept |
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| 6. |
Remarks, if any |
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| I do hereby declare that the information given above is true to the best of my knowledge and belief. |
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| Signature of the person making declaration |
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| Place: Date: . |
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1. Vide G.S.R. 29(E), published in the Gazette of India, Extra., Pt. II, Sec. 3(i), dated 25th January, 1973.
2. The same rule has been extended to the following States: (i) Bihar, vide G.S.R. 41(E), published in the Gazette of India, Extra., Part II, S. 3(i), dated 1st February, 1973. (ii) Haryana, vide G.S.R. 64(E), published in the Gazette of India, Extra., Part II, S. 3(i), dated 12th March, 1973. (iii) Himachal Pradesh, vide G.S.R. 191(E), published in the Gazette of India, Extra., Part II, S. 3(i), dated 2nd April, 1973. (iv) Maharashtra, vide G.S.R. 297(E), published in the Gazette of India, Extra., Part II, S. 3(i), dated 1st June, 1973. (v) Pondicherry, vide G.S.R. 63(E), published in the Gazette of India, Extra., Part II, S. 3(i), dated 1st March, 1973.