In exercise of the powers conferred by clause (b) 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:- (1) These rules may be called The Wild Life (Transactions
and Taxidermy) Rules, 1973. (2) They extend to the whole of the State of Bihar,
Gujarat, Haryana, Himachal Pradesh, Madhya Pradesh and Uttar Pradesh. (3) They shall come into force on the 9th April, 1973. In these rules,
unless the context otherwise requires,- (a)
"Act" means
the Wild Life (Protection) Act, 1972 (53 of 1972); (b)
"Form"
means a Form appended to these rules; (c)
"Licensee"
means a licensee under Chapter V of the Act; (d)
"Officer"
means the Chief Wild Life Warden or any other officer which the State
Government may, for the purposes of these rules, by notification in the
Official Gazette, appoint; (e)
"specified animal"
means any animal which is specified in Schedule I, or Part II of Schedule II,
to the Act and which is- (i)
captured or kept or
bread in captivity, or (ii)
found wild in nature. (1) No licensee shall- (i)
acquire, receive,
keep in his control, custody, or possession, any specified animal or any animal
articles, trophy, uncured trophy or meat derived therefrom, or (ii)
put under a process
of taxidermy or make animal article containing part or whole of such animal,
except with the previous permission of the Officer. (2) Every application for such permission shall be made in
Form I. (3) On receipt of an application made under sub-rule (2),
the Officer may, after making such inquiry as he may think fit and within a
period of fifteen days from the date of receipt of the application, either
grant or refuse to grant the permission: Provided that no such
permission shall be granted unless the Officer is satisfied that the specified
animal or animal article, trophy, uncured trophy or meat, referred to in
sub-rule (1) has been lawfully acquired. (4) Where the Officer refuses to grant the permission, he
shall record the reasons for so doing and a copy of the reasons so recorded
shall be communicated to the licensee applying for the permission. (5) Every permission granted under sub-rule (3) shall be in
Form II. (1) Every licensee to whom permission has been granted
under sub-rule (3) of rule 3 shall submit, to the Officer who had granted the
said permission, report regarding the stocks of specified animal or animal
article, trophy, uncured trophy or meat, referred to in sub-rule (1) of rule 3,
in Form III within a period of [thirty days] of the acquisition, receipt or keeping of the
same in his control, custody or possession. (2)
The Officer, after
receiving such report may arrange to affix identification marks on such stocks. (1) No licensed dealer shall sell or offer for sale any
specified animal or any animal article, trophy, or uncured trophy derived
therefrom, except to a person authorised to purchase by a permission granted by
the Officer and where the sale is effected the purchaser shall surrender the
permission to the licensed dealer. (2) Every application for permission to purchase shall be
made in Form IV. (3) On receipt of an application made under sub-rule (2),
the Officer may, after making such inquiry as he may think fit, and within a
period of ten days from the date of receipt of the application, either grant or
refuse to grant the permission. (4) Where the Officer refuses to grant the permission, he
shall record the reasons for so doing and a copy of the reasons so recorded
shall be communicated to the person applying for the permission. (5) Every permission granted under sub-rule (3) shall be in
Form V. (6) Every permission granted under sub-rule (3) shall be
valid up to a period of one month from the date of issue of the same. (7) Every licensed dealer, at the time of each sale, issue
a voucher in relation to the specified animal or animal article, trophy, or
uncured trophy referred to in sub-rule (1), to the person authorised to purchase. (8) Each voucher shall contain the following particulars,
namely:- (a)
date of issue of
voucher; (b)
the amount or price
realised or to be realised; (c)
name and address of
the licensed dealer issuing the voucher; (d)
name and address of
the person to whom the voucher is issued; (e)
permission number of
the person authorised to purchase; (f)
description of the
specified animal/animal article/trophy/uncured trophy derived therefrom and
number; (g)
whether such
specified animal/animal article/trophy/uncured trophy was/were required to be
declared under section 44 of the Wild Life (Protection) Act, 1972 (53 of 1972),
and if so, whether it/they has/have been declared; (h)
signature of the
licensed dealer issuing the voucher; (i)
signature of the
person to whom the voucher is issued. (1) Every licensed taxidermist or licensed manufacturer
shall, at the time of returning the trophy or animal article, issue a voucher
to the owner of the said trophy or animal article. (2) Each voucher shall contain the following particulars,
namely:- (a)
date of issue of
voucher; (b)
charges realised or
to be realised; (c)
name and address of
the licensed taxidermist/manufacturer issuing the voucher; (d)
name and address of
the person to whom the voucher is issued; (e)
description of the
trophy/animal article and number; (f)
whether uncured
trophy/trophy/animal article was required to be declared under section 40 or
section 44, of the Wild Life (Protection) Act, 1972 (53 of 1972), and if so,
whether it/they has/have been declared; (g)
signature of the
licensed taxidermist/manufacturer issuing the voucher. (1) The voucher referred to in rule 5 or rule 6 shall be in
triplicate and serially numbered. (2) The duplicate and the triplicate copy of the voucher
shall be retained by the licensed dealer, licensed taxidermist or licensed
manufacturer and the original copy of the voucher shall be given to the person
referred to in sub-rule (7) of rule 5 or sub-rule (1) of rule 6. (3) Every book containing blank vouchers shall be presented
to the Officer for affixing his initials or stamps on such book before it is
brought into use. (4) (a) Every licensed dealer, licensed taxidermist, or
licensed manufacturer shall send in monthly batches not later than the seventh
day of every month, the duplicate copies of vouchers retained by him, to the
Officer. (b) Every permission surrendered to a licensed dealer
at the time of sale shall also be enclosed along with the duplicate copies
aforesaid. (1) No licensee shall transport from one place to another
within the State any specified animal, animal article, trophy or uncured trophy
derived therefrom, except with the previous permission of the Officer. (2) Every application for such permission shall be made in
Form VI. (3) On receipt of an application made under sub-rule (2),
the Officer may, after making such inquiry as he may think fit, and within a
period of seven days from the date of receipt of the application, either grant
or refuse to grant the permissions: Provided that no such
permission shall be granted unless the Officer is satisfied that the specified
animal or animal article, trophy or uncured trophy referred to in sub-rule (1),
has been lawfully acquired. (4) Where the Officer refuses to grant the permission, he
shall record the reasons for so doing and a copy of the reason so recorded
shall be communicated to the licensee applying for the permission. (5) Every permission granted under sub-rule (3) shall be in
Form VII. (1) Any licensee or a person aggrieved by an order made by
the Chief Wild Life Warden or any other officer granting the permission under
sub-rule (3) of rule 3, sub-rule (3) of rule 5 or sub-rule (3) of rule 8, may
prefer an appeal,- (i)
if the order is made
by an officer other than the Chief Wild Life Warden, to the Chief Wild Life
Warden; or (ii)
if the order is made
by the Chief Wild Life Warden, to the State Government. (2) In the case of an order passed in appeal by the Chief
Wild Life Warden under clause (i) of sub-rule (1), a second appeal shall lie to
the State Government. (3) No appeal shall be entertained unless it is preferred
within fifteen days from the date of the communication to the applicant of the
order appealed against: Provided that the
appellate authority may admit any appeal after the expiry of the period
aforesaid, if it is satisfied that the appellant had sufficient cause for not
preferring the appeal in time. FORM I (See sub-rule (2) of
Rule 3) Application for permission
to acquire, receive, keep specified animal, animal, article, etc. or put under
process of taxidermy or make animal article To, The________________________ ___________________________ ___________________________ Sir, (1)
I ......…………………. resident
of .........…………………. Taluk .........…………………. District ......…………………. and
holding License No. ......…………………. granted under Section 44 (4) of the Wildlife
(Protection) Act of 1972 (53 of 1972), request that I may be granted permission
to acquire/receive/ keep in any control/custody/possession specified
animal/animal article/trophy/uncured trophy/meat derived from specified animal
and /or put under process of taxidermy/make animal article containing
part/whole of such animal. (2)
I furnish below the
particulars in relation to such specified animal /animal article/trophy
/uncured trophy/meat: (1)
Species of animal (2)
Number (3)
Description
(including sex, if possible) (4)
Source from which to
be obtained (i)
Address and Licence
No. if any (ii)
Whether declaration
made /permission /licence obtained under Sections 40, 43 or 44 of the Wildlife
(Protection) Act, 1972, and if so the particulars : (5)
Particulars of
certificate of ownership (6)
Identification mark,
if any (7)
Premises in
which-intended to be kept (8)
Purpose for which tobe
acquired / received/ kept in control/ custody / possession: (9)
If to be put under
process of taxidermy or to make animal article, (a)
No. of trophies
/articles to be made (b)
Description of such
trophies / articles (c)
To whom will they be
returned (d)
Probabale date by
which they will be returned. (3)
I hereby declare that
to the best of my knowledge and belief the information furnished herein is true
and complete. ..……………………….. Signature of the applicant FORM II (See sub-rule (2) of
Rule 5) Possession to acquire, receive, keep in control
custody, or permission specified animal, animal article, etc. or put under process of taxidermy or make animal
article. Shri ......…………………. holding Licence No. ......………………….
granted under Section 44(4) of the Wildlife (Protection) Act 1972 (53 of 1972)
is hereby permitted to acquire/ to keep under his control / custody /
possession specified animal / animal article / trophy / uncured trophy /meat
derived from specified animal of the following description, or put under process
of taxidermy or make animal article containing part or whole of such animal: (1)
Species of animal (2)
Description
(including sex, if given in the application) (3)
Number (4)
Source from which to
be obtained. (5)
Licence/ Permission
No. of the source from which to be obtained (6)
Particulars of the
Certificate of Ownership (7)
Identification mark,
if any (8)
Premises in 4ich
intended to be kept (9)
Purpose for which
permitted to be acquired /received /kept in control custody/possession: (10)
If permitted to put
under process fo taxidermy or to make animal article: (a)
No. of trophies
/articles to be made (b)
Description of such
trophies /articles (c)
To whom they should
be returned (d)
Probable date by
which they would be returned Issued by me this ………………………………………day of ………………………………. Signature & Designation Seal : Place : Date : FORM III (See-rule of (1) of
Rule 4) Report of Stocks To, The_______________________ __________________________ __________________________ (1)
Full name, address,
and Licence No. of the Licensee (2)
Stock held on the
date of report in specified animals; (a)
Species and sex (b)
Number (c)
Adult or juvenile (d)
Premises where kept (3)
Stock held on the
date of report in animal articles (a)
Description,
including species of animal from which derived (b)
Number (c)
Dimension or weight (d)
Premises where kept (4)
Stock held on the
date of report in trophies: (a)
Description,
including species of animal from which derived (b)
Number (c)
Dimension or weight (d)
Premises where kept (5)
Stock held on the
date of report in uncured trophies (a)
Description, including
species of animal from which derived (b)
Number (c)
Dimension or weight (d)
Premises where kept (6)
Remarks, if any I do hereby declare that the information given above is
true to the best of my knowledge and belief Signature of the person making declaration Place : Date: FORM IV (See Sub-rule (2) of
rule 5) Application for
permission to purchase specified animal, etc., To The___________________ ______________________ ______________________ Sir, I/We, residing at ......…………………. Taluk ......………………….
District ......…………………. request that I/we may be granted permission to purchase
specified animal/animal article / trophy/uncured trophy derived from specified
animal of the following description, from a Licence: (1)
Number and
description of (a)
specified animal (b)
animal article (c)
trophy (d)
uncured trophy (2)
Purpose for which the
purchase is to be made (3)
I/We hereby declare
that to the best of my/our knowledge and belief the information furnished
herein is true and complete. Signature (s) of the applicant (s) Place : Date: FORM V (See Sub-rule (5) of
rule 5) Permission to
purchase specified animal etc. S / Shri …...…………………. …...…………………. …...…………………. is/are
hereby permitted to purchase specified animal/animal article/ trophy/uncured
trophy derived from specified animal of the following description, from …...………………….
for the purpose of Number and description of (a)
specified animal (b)
animal article (c)
trophy (d)
uncured trophy Issued by me this …...…………………. Day of …...…………………. Signature Designation Seal : Place : Date : Note :This permission shall be valid up to a period of
one month from the date of issue. FORM VI (See sub-rule (2) of Rule
8) Application for
permission to transport specified animal etc. To The ____________________ ________________________ ________________________ Sir, I, ......…………………. residing at ......…………………. I Taluk
......…………………. District ......…………………. holding Licence No ......………………….
granted under Section 44(4) of the Wildlife (Protection) Act, 1972 (53 of
1972), request that I may be granted permission to transport the following; (1)
Species of specified
animal or from which the animal article/cured trophy/uncured trophy is derived
______________________________________________________ (2)
Number
_____________________________________________________________ (3)
Description
(including sex if possible) _____________________________________ (4)
Identification mark,
if any _______________________________________________ (5)
Source of procurement
and the Licence / Permission No. ______________________ (6)
Certificate of ownership,
if any ___________________________________________ (7)
Mode of transport
_____________________________________________________ (8)
Route
_______________________________________________________________ (9)
Period required for
transport _____________________________________________ (10)
Destination
___________________________________________________________ 2. 1 hereby declare that to the best of my knowledge
and belief the information furnished herein is true and complete Signature of the Applicant Place Date: FORM VII (See sub-rule (5) of
Rule 8) Permission to
transport specified animal etc. Shri ......…………………. holding Licence No ......………………….
granted under Section 44(4) of the Wildlife (Protection) Act, 1972 (53 of
1972), is hereby permitted to transport in the manner prescribed below
specified animal/animal article/cured trophy/uncured trophy derived from
specified animal, from ......…………………. to ......…………………. (i)
Mode of transport (ii)
Route (iii)
Period allowed for
transport (iv)
Remarks Issued by me this ………………………………. day of ………………………………………. Signature Designation Seal: Place : Date :The Wild Life (Transactions And Taxidermy)
Rules, 1973