Wild Life
(Transactions and Taxidermy) Rules, 1973[1] [9th April, 1973] 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 States 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 whom 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 bred 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 article, 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 [2][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 shall, 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 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 voucher 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 permission: 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 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 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
preparing 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, I, ……………………………
residing at ……………………………………. Taluk, …..…………… District,…………..……. and holding
Licence No. ………………………., granted under Section 44(4) of the Wild Life
(Protection) Act, 1972 (53 of 1972), request that I may be granted permission
to acquire/receive/keep in my 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
License No. if any:……………………………………………… (ii) Whether
declaration made/permission/license obtained under Sections 40, 43 or 44 of the
Wild Life (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 to be acquired/received/kept in control/custody/possession:………… (9) If to be put
under process of taxidermy or to make animal articles, (a) Number of the
trophies/articles to be made: ………………………………… (b) Description of
such trophies/articles: ………………………………………… (c) To whom they
will be returned: ……………………………………………… (d) Probable date
by which they will be so 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 Strike out
whichever is not applicable. Form II [See sub-rule (5) of Rule 5] Permission to acquire, receive, keep in control, custody or
possession specified animal or animal article, etc. or put under process of
taxidermy or make animal article Shri………………………………….,
holding Licence No. …………………………………, granted under Section 44(4) of the Wild Life
(Protection) Act, 1972 (53 of 1972), is hereby permitted to acquire, to keep
under his control/custody/possessing 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
which to be kept: …………………………………………………………… (9) Purpose for
which permitted to acquire/receive/keep in control/custody/possession: … (10) If permitted to
put under process of taxidermy or to make animal article: (a) Number of
trophies or articles to be made: ………………………………… (b) Description of
such trophies or articles: …………………………………… (c) To whom they
should be returned: …………………………………………… (d) Probable date
within which they would be returned: …………………………… Issued by me
this…….…………………………………….. day of……………………………… Signature Designation Seal: Place: Date: Strike out
whichever is not applicable. Form III [See sub-rule (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 specie 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 specie 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: Strike out
whichever is not applicable. 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 licensee: (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: Strike out
whichever is not applicable. Form V [See sub-rule (5) of Rule 5] Permission to purchase specified animal, etc. Shri/Smt
…………………………….. of ……………………………………………… 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. Strike out
whichever is not applicable. Form VI [See sub-rule (2) of Rule 8] Application for Permission to Transport Specified Animal etc. To The……………………………………… ………………………………………….. ………………………………………….. Sir, I,
………………………………. residing at ………………………………… Taluk ……………… District …………………., and
holding Licence No. ……………………….. granted under Section 44(4) of the Wild Life
(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:
……………………………………………………………………………… I 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: Strike out
whichever is not applicable. 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 Wild Life (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: Strike out
whichever is not applicable.Wild Life (Transactions and Taxidermy)
Rules, 1973
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