(1) These rules may be called the Wild Life (Protection) Rules, 1995.

(2) They shall come into force from the date of their publication in the Official Gazette.

2. In these rules, unless the context otherwise requires

(a) Act means the Wild Life (Protection) Act, 1972.

(b) Section means the section of the Act.

3. The manner of the notice under clause (c) of Section 55

(1) The notice to the Central Government or the State Government or any authorised officer, as the case may be, shall be given in Form A annexed to these rules.

(2) The person giving notice to the Central Government or the State Government or any authorised officer shall send the notice by registered post to:

(a) The Director of Wild Life Preservation, Government of India in the Ministry of Environment and Forests, New Delhi; and

(b)(i) The Secretary to the concerned State Government/Union Territory in charge of Wild Life, or

(ii) The Chief Wild Life Warden of the concerned State Government/Union Territory, or

(iii) Any authorised officer of State Government/Union Territory.

[See sub-rule (1) of Rule 3]

From:

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To:

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[Notice under Section 55 of the Wild Life (Protection) Act, 1972.]

Whereas an offence under the Wild Life (Protection) Act, 1972 has been committed/is being committed by [Full name(s) and complete address(s)]

And Whereas the brief facts of the offence(s) are enclosed;

I/We hereby give notice of 60 days under Section 55 of the Wild Life (Protection) Act, 1972 my/our intention to file a complaint in the court of _________________ for violation of section(s) ______________ of the Wild Life (Protection) Act, 1972.

I am/We are enclosing the following documents as evidence of proof of the violation of the said Act. (Documentary evidence may include photographs/reports/statements of witness(s) for enabling enquiry into the alleged violation/offence).

1. Vide G.S.R. 348(E), dated April 7, 1995, published in the Gazette of India, Extra., Pt. II, S. 3(i), dated April 18, 1995, pp. 2-3, No. 171.