Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Wild Life (Protection) (Rajasthan) Rules, 1977 CONTENTS CHAPTER 1 :- Preliminary 1. Short title, extent and commencement 2. Definitions CHAPTER 2 :- Wild Life Advisory Board 3. Term of the office of the Members 4. Manner of filling vacancies 5. Resignation 6. Removal from the Board 7. Allowances 8. Quorum CHAPTER 3 :- Licenses for Shooting and Trapping 9. Granting of Licence 10. Application for licence 11. Duration of licence 12. Licence fees 13. Wild Animal Trapping Licence 14. Forms of licence 15. General conditions governing grant of licence 16. Maintenance of record under section 10 17. The rates of fee for a permit issued to hunt any wild animal for the purpose of education or scientific research or for the collection of specimens for Zoological gardens, museums and similar institutions shall be as under 18. Determination of shooting blocks 19. Application for reservation of shooting blocks 20. Application under rule 19 how dealt with CHAPTER 4 :- Sanctuaries and National Parks 21. Form of claim under section 21 22. Form of notice 23. Permit and entry fee for sanctuary 24. Particulars of permit 25. Registration of arms 26. Applicability of provisions with regard to Sanctuary to National Park CHAPTER 5 :- Trade or Commerce in Wild Animals, Animal Articles and Trophies 27. Declaration 28. Enquiry and preparation of inventories 29. Certificate of ownership 30. Application for licence to commence or carry on business 31. Grant of licence 32. Renewal of licence 33. Fee 34. Conditions governing the licence 35. Issue of sale-memo 36. Sale-memo or voucher how to be maintained 37. Maintenance of Register 38. Submission of returns CHAPTER 6 :- Miscellaneous 39. Disposal of meat or uncured trophies 40. Crediting of fees 41. Officers authorised to compound offence under section 54 42. Officer authorised to make complaint under section 55 43. Issue of duplicate licence 44. Imposition of penalty on failure to renew licence 45. The following rules applicable in the State of Rajasthan, shall to the extent to which these Rules correspond or arc repugnant to these Rules, stand repealed SCHEDULE 1 :- FORM I SCHEDULE 2 :- xxx SCHEDULE 3 :- FORM 3 SCHEDULE 4 :- FORM 4 SCHEDULE 5 :- FORM 5 SCHEDULE 6 :- xxx SCHEDULE 7 :- FORM 7 SCHEDULE 8 :- FORM 8 SCHEDULE 9 :- FORM 9 SCHEDULE 10 :- FORM 10 SCHEDULE 11 :- FORM 11 SCHEDULE 12 :- FORM 12 SCHEDULE 13 :- FORM 13 SCHEDULE 14 :- FORM 14 SCHEDULE 15 :- FORM 15 SCHEDULE 17 :- FORM 17 SCHEDULE 18 :- FORM 18 SCHEDULE 19 :- FORM 19 SCHEDULE 20 :- FORM 20 SCHEDULE 21 :- FORM 21 Wild Life (Protection) (Rajasthan) Rules, 1977 In exercise of powers conferred by section 64 of the Wild Life (Protection) Act, 1972 (Central Act 53 of 1972), the Government of Rajasthan hereby makes the following rules, namely CHAPTER 1 Preliminary 1. Short title, extent and commencement :- (1) These rules may be called the Wild Life (Protection) (Rajasthan) Rules, 1977. (2) They extend to the whole of the State of Rajasthan. (3) They shall come into force on the date of Publication in the Official Gazette. 2. Definitions :- In these Rules, unless the context otherwise requires.-- (a) "Act" means the Wild Life (Protection) Act, 1972 (Central Act 53 of 1972); (b) "Divisional Forest Officer" includes Deputy Conservator of (c) "Form" means a form appended to these Rules; (d) "Licensee" means a holder of a licence or permit as granted under the Act; (e) "Licensing Authority" means the Chief Wild Life Warden or any other Officer authorised to grant a licence under these Rules; (f) "Schedule" means a Schedule appended to the Act. Words not defined in these Rules, but used, shall have the same meaning as assigned to them in the Act. CHAPTER 2 Wild Life Advisory Board 3. Term of the office of the Members :- The term of office of a member of the Wild Life Advisory Board referred to in clause (g) of sub section (1) of section 6 shall be three years from the date of his appointment. A member will, however, be eligible for reappointment. 4. Manner of filling vacancies :- When a member of the Board referred to in clause (g) of sub- section (1) of section 6 resigns or dies or is removed from office or becomes incapable of acting, the State Government may, by notification in the Official Gazette, appoint a person to fill the vacancy. The member so appointed shall hold office for the imexpired portion of the term of the member whose place he fills. 5. Resignation :- (1) A member of the Board nominated under clause (g) of sub- section (1) of section 6 may resign his office by writing under his hand addressed to the Chairman. (2) The office of such member of the Board shall fall vacant from the date on which his resignation is accepted, or on expiry of thirty days from the date of receipt of intimation of the resignation, whichever is earlier. (3) The power to accept the resignation of a member of the Board shall vest in the Chairman, who shall report to the Board at its next meeting. 6. Removal from the Board :- T he State Government may, after such enquiry as it deems fit, remove any member nominated under clause (g) of sub-section (1) of section 6 from his office if he-- (a) absents himself without leave of the Chairman for more than three consecutive meetings of the Board, or (b) commits a breach of any of the provisions of the Wild Life (Protection) Act, 1972. 7. Allowances :- (1) The non-official members of the Board shall get travelling and halting allowance as admissible to category B officers of the State Government under the Rajasthan Travelling Allowance Rules, 1971. (2) A member of the State Legislature who is a member of the Board shall not be paid any fare in respect of a journey by rail or road, if he is entitled for free passes for such journey. (3) If a meeting of the Board is held during a session of the Legislature and at the same place where such session is held, a member of the Leg islature who is also a member of the Board shall not be entitled to any travelling or halting allowance under these Rules. (4) The Secretary to the Board shall be the Controlling Authority in respect of payment of allowances. The Travelling Allowance bill of the member of the State Legislature shall be got countersigned by the Secretary, Rajasthan Legislative Assembly. 8. Quorum :- The quorum for a meeting of the Board shall be 25 per cent of the total number of members excluding the Chairman. CHAPTER 3 Licenses for Shooting and Trapping 9. Granting of Licence :- Subject to the general or specific orders of the State Government, licences may be issued by the Officers specified in rule 10] for the shooting of Special Game, Big Game or Small Game as Subs, by Am. Noti. No. 1, dt. 21-1-1933 specified in ihe Schedules II, III & IV respectively to the Act or for the trapping of animals or birds save as provided in sub-rule (8) of rule 15. 10. Application for licence :- (1) An application for a Special Game shooting licence a Big Game shooting licence or a Small Game Shooting licence shall be made in Form (1): Provided that no application for a shooting licence shall b e entertained from any person who is required to be registered under section 34 of the Act, unless his name has been registered in the manner prescribed in rule 25: Provided further that no person may apply for a shooting licence under this Chapter unless he possesses a valid licence under the Arms Act, 1959 (Central Act 54 of 1959) and the rules made thereunder for the possession and carrying of arms for the purpose of sport or crop protection. (2) An application for Special Game shooting licence shall be made to the Chief Wild Life Warden 1[x x x] 2["(3) The application for a Big Game Shooting Licence shall be made to the Chief Wild Life Warden."] 2["(4) AH applications for Special Game Shooting Licences in respect of forest areas under the control of the Forest Department shall be made to the Chief Wild Life Warden or the concerned Divisional Forest Officer, and in respect of non-forest areas, to the concerned Collector. The Chief Wild Life Warden or the Divisional Forest Officer, or the Collector in consultation with the Divisional Forest Officer, may issue a licence for a period not exceeding one month in a calendar year ] 11. Duration of licence :- A licence granted under this Chapter shall be valid for a period specified therein. 12. Licence fees :- (1) An application for a licence of the category specified, in column 1 of the table below, when made by a person in the category specified in the corresponding entry in column 2 thereof, shall be accompanied by a Treasury or Bank receipt showing that the fees according to the scale specified in columns 3 and 4 of the table has been paid. Name of the licence. Category of person Amount Royalty for each Remarks animal shot 1 2 3 4 (i) Special or Big Game Shoot- ing licence for 15 days or part thereof All licen ces. Rs. [200/-]/ per gun for the original licensee, and Rs. 50/- per extra gun 3[X X X] [For each wild bear. For each Nilgai Additional fee at the rates given below shall be paid, in advance, for certain animals desired to be shot under licence:-- Rs. 50/- Rs. 50/-] * Subs, by Am. Noti No. 1. dt. 21-1-1983. 1. Deleted by Am. Noti. No. 1, dt. 21-1- 1983. 2. Subs, by Am. Noti No. I, dt 21-1-1983. 3. Deleted by Am. Noti. No. 3, dt 24-12-1983. 4. Subs, by Am. Noti. No. 3, dt. 24-12-l 83. Remarks {Col. 5) If shooting of Special or Big Game is permissible under the general or specific orders of the State Government, licences shall not be issued without the prior approval of the State Government in respect of any animal not specified in column, 4. Further, shooting of more than one Panther, two Sambhars/Cheetals or 5 Wild-Pigs/Nilgais shall not be permitted without the prior approval of the State Government. Small Game, All licen- Rs. 100/- per As provided in Shooting cees gun for the rule 1 5(3). Licence original for one licence, and month or Rs. 25/- per part thereof. extra gun. (2) The State Government may exempt any person or class of persons from the payment of fees for a licence; but this exemption will not be applicable to those accompanying an exempted person. 13. Wild Animal Trapping Licence :- (1) An application for a Wild Animal Trapping licence shall be made to the Chief Wild Life Warden in Form (2). (2) The period of validity of such licence will expire on the last day of February following the date of issue thereof. (3) An application for a Wild Animal Trapping licence shall be accompanied by a Treasury or Bank receipt showing that the licence fee according to the following scale has been paid: -- (1) Citizen of India. Rs. 150/- for a year or part thereof. (ii) Person other than Rs. 300/- for a year or part thereof, a Citizen of India. 14. Forms of licence :- The licence to be granted under section 9 of the Act shall be-- (a) in the case of Special Game in Form (3) (b) in the case of Big Game in Form (4) (c) in the case of Smalt Game in Form (5) and (d) in the case of Wild Animal Trapping in Form (6) [NOTE-- (A Copy of every licence issued by an officer other than the Chief Wild Life Warden, Shall immediately be endorsed to the Chief Wild Life Warden.] 15. General conditions governing grant of licence :- (1) Every licence issued under section 9 shall specify the area for which the licence shall be valid. (2) The Special Game shooting licence and the Big Game shooting licence shall specify-- (a) the number of animals of any species; and (b) the sex and minimum size of each species that may be shot. 3. Added by Am. Noti. No. 1, dt. 21-1-1983. (3) In. respect of a Small Game shooting licence, the miximum number of the species mentioned below that may be shot on a licence in the course of a day shall be-- (a) Partridge and Quail 10 (b) Sand grouse 10 (c) Duck and Geese 20 (d) Green Pigeon 10 (e) Hare 2 Provided that, in the case of an organized partridge, grouse or duck shoot with several guns participating, the total number of birds shot in a single day by the party as a whole shall not exceed one hundred in the case of duck and geese and fifty in the case of other birds. (A) The Wild Animal Trapping licence shall specify, the method for the capture of the wild animal specified therein. (5) A holder of any shooting licence shall not sell or barter to any person any animal shot by him or any meat or uncured trophy derived there from without a prior permission of the Chief Wild Life Warden. (6) Any person who is entitled to shoot a dangerous animal under a Special Game Licence and who wounds such animal shall do his utmost to kill the same. On his failure to do so, he shall forthwith inform in writing the Licensing officer and the Divisional Forest Officer of the area in which such occurrence has taken place, giving reasons why the wounded animal could not be tracked and killed and intimating its approximate location. (7) For the purpose of a Special Game of Big Game licence an animal which has been wounded and lost shall be deemed to have been hunted under the licence and the licensee shall not have the right to hunt another specimen in the place of the one wounded and lost. (8) The trapping of wild animals of the types specified in Schedule 11 and III and of partridge or quail included in Schedule IV shall not be per mitted except as provided in section 12 of the Act. (9) All wild animals or birds kitled or captured in contravention of the conditions of a licence or of any of the provisions of the Act or these Rules, including specimens smaller than the minimum dimensions specified, shall be deemed to be Government property under section 39 of the Act. (10) Any machan or pit constructed for the purpose of shooting or trapping shall be dismantled or filed, as the case may be, by the licensee before leaving the place. (11) While hunting or trapping, the licensee shall carry with him his licence and shall on demand produce it for inspection before any officer authorised for the purpose. (12) A licence granted under this Chapter shall not be transferable. (13) No licence granted under this Chapter shall be valid during a closed season declared under sub-section (1) of section 16 of the Act. (14) No person shall kill or capture any wild animal with the help of a dog or any other animal or bird. This prohibition will not app]y to the use of gun dogs for retrieving shot birds. 16. Maintenance of record under section 10 :- (1) Particulars of wild animals other than vermin to be maintained under sub-section (I) of section 10 and the declaration referred to in sub-section (3) of that section shall be in Form (7). in Schedule II or Schedule bv a licence under sub- (2) The particulars of animals specified III killed wounded or captured to be intimated section (2) of section 10 shall be in Form (8). 17. The rates of fee for a permit issued to hunt any wild animal for the purpose of education or scientific research or for the collection of specimens for Zoological gardens, museums and similar institutions shall be as under :- For in animals described Schedule I Special Game Big Game Small Game Remarks 1 2 3 4 5 (A) For education and scientific research Rs. 50/- Rs. 25/- Rs. 10/- The number of ani- mal to be hunted, the period of vali- (B) For Zoological gardens, museums and similar insti tutions. Rs. 100/- Rs 50/- Rs. 20/- dity, and other con- ditions will be pres cribed in the permit. 18. Determination of shooting blocks :- (1) The Chief Wild Life Warden may divide reserved or protected forests, or any other class of fore under the management of the Forest Department other than a Sanctuary or National Park or Game reserve or closed area, into shooting blocks of convenient size. (2) Where shooting blocks exist at the commencement of these Rules or have been determined under sub-rule (3), the Chief Wild Life Warden shall determine every year:-- - (a) which of the shooting blocks may be opened for shooting, nett or setting traps or snares; (b) the total number of animals of different species mention Schedules II, III & IV of the Act which may be shot in the block dun year; (c) the number of animals of different types that may be silicence. 19. Application for reservation of shooting blocks :- (1) Acation for reservation of a shooting block must reach the the Chief Wild Life Warden not earlier than ninety days and not lav thirty days before the first day of the month for which the reserv; required: Provided that the later limit will not apply to a permit for a period upto 15 days, which may be issued as soon as the app is received. Provided further that in the case of a bona fide foreign tourist, an application, for reservation may be made up to six months before the first day of the month for which it is required. (2) A person reserving a shooting block must have a valid shooting licence issued under this Chapter, so also the persons accompanying him -should hold a like licence. 20. Application under rule 19 how dealt with :- (I) On receipt of an application under rule!9, the Chief Wild Life Warden shall, after making such inquiry as he may deem fit, either allot the shooting block or reject the application. All applications shall be disposed of in the order in which they are received. (2) The Chief Wild Lift Warden will normally communicate to the applicant the order passed on the application within five days of passing the order. (3) The successful applicant will be required, to deposit a reservation fee of Rs. 20/- in the case of a citizen of India and Rs. 100/- in the case of any other person. CHAPTER 4 Sanctuaries and National Parks 21. Form of claim under section 21 :- Where the Collector issues a proclamation under section 21 of the Act, any person claiming any right mentioned in section 19 of the Act, may, prefer, before the Collector, within two months of the date of such proclamation, a written claim in Form (9). 22. Form of notice :- On receipt of a claim made under rule 21 the Collector shall serve a notice in Form (10) upon the claimant. 23. Permit and entry fee for sanctuary :- (i) A person desiring to enter a Sanctuary [or National Park] for any of the purpose mentionedin sub-section (1) of section 28 of the Act shall obtain a permit authorised by him in this behalf (2) A permit issued under sub-rule (1) shall specify the period for which it is valid. 2[(3) Every person lo whom a permit has been issued under sub-rule (!) shall, before entering the Sanctuary or National Park, pay; -- (a) an entrance fee at the following rates:~ 1 KeoJadeo and Ranthambhore National Parks and Sariska and DeseTt National Park/Sanctuaries. 50/- 30/- 10/- 3,- 8/- 3/- 21- Additional fees for retention of vehicles over-night, if permissible, within the National Park/Sanctuary, will be charged at the same rates as specified above for the initial entrance fees. 2. All other Sanctuaries. Provided further that the State Government, may by notification in the Official Gazette, festrict entry in to a National Park or S-actuary for all or any of the purposes mentioned in sub-section (1) of section 28 of the Act, and a [Provided also further that no entrance fee and additional, fee shall be charged from Indian citizens entering the Sariska Wild Life Sanctuary on the Mela-days of the two Pandupole village Melas and on the days preceding and following such Mela-days, and also on every Tuesday and Saturday, and the day of the Full-Moon.] (4) Every person or a group of persons not exceeding five utilizing the following facilities will pay the charges indicated against them:-- (i) Rowing boat of different types. (a) Rs. 6/- to Rs. 20/- for one hour or less as fixed by the Chief Wild Life Warden for different categories boad from time to time. (b) Rs. 30/- for whole day. 1. Subs, by Am. Noti. No. 3, dt. 24-12-1983. 2. Deleted by Am. Noti. No. 3, dt. 24-12-1983. 3. Added by Am. Noti. No. 4 dt. 25-1-84. (ii) Service of a forest guide Rs. 5/-per trip. (iii) Use of searchlight for spotting. Rs. 5/- per trip. H(5) The fee for operating a camera within a National Park or Sanc tuary shall be payable as indicated in the following table:-- TABLE 24. Particulars of permit :- (1) A permit issued under this Chapter shall specify the following particulars, namely:-- (a) purpose of entry, (b) duration of visit, (c) areas permitted to be visited or used, (d) places where camping is permitted, (e) whether guides are used. (2) A permit issued under this Chapter shall not entitle any person to free accommodation in any Government Building situated in a SanctuaTy. (3) Any member of the Forest Department or any officer or employee appointed under sub-section (1) of section 4 of the Act may stop any person found within the limits of a Sanctuary or at the entrance gate thereof, for the purpose of checking. Every such person shall stop when oiled upon to do so and shall produce his permit for inspection. 25. Registration of arms :- ( 1 ) Within three months of the declaration of an area as a Sanctuary or in the case of a Sanctuary existin at the- commencement of these Rules within three months of such commencement,every person residing in and within ten kilometers of such Sanctuary and holding a licence granted under the Arms Act, 1959 (Central Act 54 of 1959) or exempted from the provisions of the Act and possessing arms, shall apply in Form (M) to the Divisional Forest Officer incharge of the Sanctuary for the registration of his name. (2) The application under sub-rule (1) shall be accompanied by a 1. Sub-rule (5), subs, by Am. Noti. No. 1 dt. 21-1-1983. 2- Sub-rule (6), Deleted by Am. Noti. No. 1 dt. 21- 1-1983. Treasury or Bank receipt showing that a fee of rupees two has been paid by, the applicant. (3) On receipt of an application under sub-rule (1) the Divisional Forest Officer incharge of the Sanctuary shall, after making such enquiry as he may deem fit, register the name and other particulars of the applicant in Form (12). The information of such registration shall be sent to the appli cant. (4) Where such a holder of arm commits any offence under the Act or the rules made thereunder, the officer incharge of the Sanctuary shall make an entry to this effect in the register and where such officer is satisfied that the holder of arm has committed the said offence, on occasions more than one, he may take such steps as he considers necessary to move the authority concerned, for cancelling the licence, held by the holder of arm under the Arms Act, 1959. (5) When such a holder of arm transfers his arm to another person by way of sale or gift or otherwise, or the arms licence is cancelled, he.shall intimate the Divisional Forest Officer incharge of the Sanctuary within a period of 15 days of such transfer or cancellation (6) When such a holder of arm shifts his residence to another place,whether within the said ten kilometers radious or beyond, he shall within a fortnight of shifting to his new place of residence inform the Divisional Forest Officer incharge of the Sanctuary. If the holder of arm has moved outside the 10 kilometers zone, his name shall be deleted from the register. (7) When such holder of arm dies, his successor or legal representative shall intimate the fact to the Divisional Forest Officer incharge of the Sanctuary. 26. Applicability of provisions with regard to Sanctuary to National Park :- Provisions of rules 21 to 25 (both inclusive) as far as may be, apply in relation to National Parks as they apply to a Sanctuary. CHAPTER 5 Trade or Commerce in Wild Animals, Animal Articles and Trophies 27. Declaration :- Notwithstanding any declaration that a person. may have made under sub-section (1) of section 40 of the Act, any person who has in his control, custody or possession any animal article or trophy (other than musk of a musk deer or horn of rhinocerous) or salted or dried skin of an animal specified in Schedule I or Part II of Schedule of the Act shall,[not later than 28-2-1986], make a declaration in Form (13) to the Chief Wild Life Warden, or to the concerned Divisional Forest Officer, who shall forward the same to the Chief Wild Life Warden. 28. Enquiry and preparation of inventories :- (1) On receipt of a declaration under rule 27, the Chief Wild Life Warden, or an officer autho rised by him, shall give notice to the person making the declaration as to the; date and time on which he shall enter upon the premises of such persons, and such notice shall be served on the person making the declaration or upon an adult member of his family or be sent to him by registered post. (2) The Chief Wild Life Warden or the officer authorised by him shall, after making such enquiry as he may deem fit, make an inventory in Subs, by Am. Noti. No. 2, dated 24-11-1983, No. 5 dated 22-4-1985 a No 6, dated 8-1-]986. Form (14) of animal articles, trophies uncured trophies, salted and dried skins and captive animals specified in Schedule I and Part II of Schedule II found on the premises. (3) The Chief Wild Life Warden or the officer authorised by him shall affix upon the object referred to in subrule (2) identification marks as far as possible with legible ink. 29. Certificate of ownership :- The Chief Wild Life Warden or the officer authorised by him will issue a certificate of ownership in Form No. (15) to a person who, in his opinion is in lawful possession of any object referred to in sub-rule (28) 30. Application for licence to commence or carry on business :- Every person desiring to commence or carry on business as-- (1) a manufacturer of or dealer in any animal article, or (ii) a taxidermist, or (iii) a dealer in cured or uncured animal trophies, or (iv) a dealer in captive animals, shall make an application in Form No. (16) to the Chief Wild Life Warden or the officer authorised by him for grant of licence. 31. Grant of licence :- (1) On receipt of an application under rule 30 the Chief Wild Life Warden or the officer authorised by him shall after making inquiry as he may deem fit, either grant the licence or reject the application. (2) Where an application is rejected, the fee paid shall bt refunded to the applicant. (3) In granting a licence under sub- rule (1) the Chief Wild Life Warden or the officer authorised, by him shall have due regard to-- (a) the past record of the applicant as a dealer in the business which Vie desires to carry on; (b) whether the person has been convicted of any offence under the provisions of the Act or the rules made thereunder or under any of the provisions of an Act repealed by section 65 of the Act; (c) the need for granting a licence keeping in view the abundance or otherwise of the particular forms of wild life concerned. (4) (a) A licence to commence or carry on business as a manufacturer of or dealer in animal article or a dealer in cured or uncured trophies shall be granted in Form No. (17). (b) A taxidermist shall be granted a licence in Form No. (18). (c) A dealer in captive animals shall be granted a licence in Form No. (19). 32. Renewal of licence :- (1) A licensee under rule (31 shall apply in Form (20) for renewal of licence within thirty days before the date of expiry of the licence. (2) The Chief Wild Life Warden or the officer authorised by him roay, subject to the provisions of sub-section (7) of section 44 of the Act, renew the licence in Forms (17), (18) or 19 as may be appropriate and shall specify therein the period up to which the licence is renewed. 33. Fee :- Every application for the grant of a licence or renewal thereof under this Chapter shall be accompanied by a Treasury or Bank receipt showing that the fee according to the following scale to begin or carry on business has been paid.:-- A manufacturer of or dealer in any animal article Rs. 150/- per part year or thereof. (ii) A taxidermist Rs. 100/- -do- (iii) A dealer in cured or uncured trophies Rs. 150/- -do- (iv) A dealer in captive animals. Rs. 100/- -do- 34. Conditions governing the licence :- Every licence granted under this Chapter shall specify the terms subject to which the business or profes sion shall be carried on and shall also be subject to the provisions of the Act and these Rules. 35. Issue of sale-memo :- (1) Every licensee, other than a taxider mist, shall at the time of sale issue sale-memo to the purchaser and such sale-memo shall contain the following particulars;-- (a) Name, address and place of business of the licensee. (b) Name and address of the purchaser. (c) Licence Number. (d) Description of object, (c) Sale price. (f) Date of sale. (g) Signature of the licensee. at the tune of returning the trophy and such voucher shall contain the (2) Every taxidermist shall issue a voucher to the owner thereof following particulars: -- (a) Date of issue of voucher. (b) Name, address and place of business of the licensee. (c) Licence Number. (d) Description of trophy. (e) Amount realised. (f) Name and address of the owner of trophy. (g) Signature of the licensee. 36. Sale-memo or voucher how to be maintained :- (I) Every sale memo or voucher as the case may be referred to in rule 35 shall be in triplicate and serially numbered. (2) The duplicate and triplicate copies of such sale memo or voucher shall be tetamed by the licensee and the original copy shall-- (a) in the case of a sale-memo, be given to the purchaser, and (b) in the case of voucher, be given to the owner of the trophy. (3) Every book containing blank sale-memos or vouchers shall be presented before the Chief Wild Life Warden or the officer authorised by him for affixing his initials or stamp on such book before it is brought into use. (4) The duplicate copy of every sale-memo or voucher shall be sent along with the monthly statement referred to in rule 38 to the Chief Wild Life Warden or an officer authorised by him. 37. Maintenance of Register :- (I) A licensed dealer in captive animals, animal articlas, trophies and uncured trophies shall maintain a register in Form (21). (2) A licensee who is a taxidermist or a manufacturer of animal articles shall maintain a register in Form (22). (3) A licensee shall ensure, that the register required to be main tained by him under this rule has been brought up-to-date, before closing the business of the day. 38. Submission of returns :- (1) Every licensee shall submit a monthly return to the Chief Wild Life Warden or the officer authorised by him and also to the Director of Wild Life Conservation or the officer autho rised by him in this behalf and a true copy of the entries made by him in the relevant register referred to in rule 37, during the course of a month, duly certified and signed by the licensee and true copy of such entries. Note.-- The monthly return prescribed under rule 38 will be a true extract of this Register for the pertinent period. At the end of the month, the total stock acquired, disposed of, during the month and the balance on the last day, taking into consideration the opening balance of the month, should be indicated. (2) The return statement referred to in sub-rule (i) shall be submitted by the fifteen day of the month following the period to which it relates. CHAPTER 6 Miscellaneous 39. Disposal of meat or uncured trophies :- The Chief Wild Life Warden or the officer authorised by him may arrange for the sale by public auction of any meat or uncured trophy seized under section 50 of the Act and the proceeds cf the sale shall be credited to the Government account. Meat seized may, if edible, be sold to any person at the best available rate in the neighbourhood. 40. Crediting of fees :- The fees payable under the provisions of any of these Rules except rule 23 shall be credited to the head of account "113-- Forests-- Other receipts" in a Government Treasury or Bank Government business. 41. Officers authorised to compound offence under section 54 :- For the purposes of section 54 of the Act, the following officers shall have the power to accept payment of a sum of money by way of composition of an offence under the Act and to release on payment of its value estimated by such officer any property seized within the area of his jurisdiction namely:-- (a) Chief Wild Life Warden. (b) Forest Ofticerofthe rank not inferior to that of Divisional Forest Officer. (c) Deputy Chief Wild Life Warden. 42. Officer authorised to make complaint under section 55 :- R.L.L.-- XXIX-- 9 Besides the Chief Wild Life Warden, the following officers are authorised to make complaints under section 55 of the Act, within their respective jurisdictions,, namely:-- (a) Forest Officers not below the rank of Range Forest Officers. (b) Wild Life Wardens incharge of Sanctuary. (c) Police Officers not below the rank of Sub-Inspector. (d) Officers of the Revenue Department not below the rank of Naib-Tehsildar. 43. Issue of duplicate licence :- Where a licence issued or renewed under these Rules is lost or accidently destroyed, the officer competent to issue the licence shall, on an application by the licensee, issue a duplicate licence on payment of a fee of five rupees. 44. Imposition of penalty on failure to renew licence :- Where a licensee to renew his licence in time, the licensing authority may, in lieu of prosecution for not possession of valid licence., impose a penalty which may extend to Re. 1/- for each day of delay up to a month and to Rs. 5/- per day thereafter, 45. The following rules applicable in the State of Rajasthan, shall to the extent to which these Rules correspond or arc repugnant to these Rules, stand repealed :- (1) The Forest (Hunting. Shooting, Fishing and Water Poisoning) Rules, 1957. (2) The Rajasthan Wild Animals and Birds Protection Rules, 1968. (3) The Rajasthan Engrance to Game Sanctuaries Rules, 1958. (4) The Wild Life Advisory Board (Term of Office) Rules, 1974: Provided that such repeal shall not:-- (i) affect the previous operation of the rules or repealed or anything duly done or suffered thereunder; (ii) affect any right, privilege, obligation or any liability acquired, accrued or incurred under the rules so repealed; (iii) affect any investigation, legal proceeding or remedy in respect of any such right, privilege or obligation or liability arising out of these Rules. SCHEDULE 1 FORM I [See rule 10(1)] Wild Life (Protection) (Rajasthan) Roles, 1977 Application for Special Game, Big Game/Small game Hunting Licence To The Chief Wild Life Warden, Forest Department, Jaipur. The Divisional Forest Officer............................ Division..................... The Collector,..................... District.................... The Sub-Divisional Officer,.......................... The Tehsildar..................... Sir, I................................. S/o............................. resident of (Mention complete address)............................................... apply for Special/Big/Small Game bunting licence to hunt.......................... under the provisions of the Wild Life (Protection) Act, 1972 and the rule made thereunder for........................................... period. Enclose .a Treasury receipt/Bank challan for Rs.................................................... being the fee for the licence. 2. I have read the Act and the Rules thereunder and I undertake to Abide by the same. 3. I am required/not required to get my name registered under the section 34 of the Wild Life (Protection) Act, 1972 and the registration number is 4. I possess an Arms Licence for Sport/Crop Protection in Form III.as set out in Schedule 111 to the Arms Rules, 1972. The particulars of the licence are as below:-- (i) Serial No. of licence. (ii) Name, description & residence of licensee. (iii) Brief description of weapons. (iv) Area within which the licence is valid. (v) Date on which licence expires. 5. I wish to use the following weapons for hunting of Special Game/Big Game/Small Game:-- Name of Method of Number of each Purpose of Area for which animal/bird trapping species capture the licence is required. 2. I enclose a Treasury receipt/Bank challan for Rs.................... being the yearly fee for the licence. 3. I have read the Wild Life (Protection) Act, 1972 and the rules thereunder and undertake to abide by the same. Yours faithfully. End.; As above, Full address: Date. Signature of the Applicant. Strike out whichever is not applicable. SCHEDULE 2 xxx SCHEDULE 3 FORM 3 [See rule 14 (a) ] Wild Life (Protection) (Rajastlmn) Rules, 1977 Special Game Hunting Licence (Not transferable) Licence No.............. Date............. Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, this licence is hereby granted to: -- Name................. Address................. for the period from....................... lo..................... hunt Special Game as shown below:-- Species No. (Max.) Sex Minimum size of horn antler or body 1 2 3 4 2. Details of weapons permitted to be used for hunting:--- Serial No. Make Bore 1 2 3 3. Fee paid Rs.-------------------------------------- (in words)------------ Place; Date: (Seal) (Signature and design of the Licensing Auth Notes.-- (1) This licence does not entitle the Licensee to hunt areas notified as Game Reserves under section 36 of the Act, except when permitted to do so by the Cnief Wild Life Warden or the Authorised Officer and where permission has been so granted, an entry shall be made to that effect in this licence, where upon this licence shall be deemed to have been issued under section 36 of this Act. (2) The Licensee shall not be entitled to hunt during the closed time*and within theclosed area declared under sections 16 and 37 of the Act respectively. (3) While bunting, the Licensee shall strictly adhere to the provisions of section 17 of the Act and the Rules thereunder. (4) This licence shall be surrendered to the Licensing Authority, within fifteen days of its expiry, together with a Statement in Form VII of the animals hunted by him. (5) This licence is not transferable. SCHEDULE 4 FORM 4 [See rule 14 (b) ] Wild Life (Protection) (Rajasthan) Rules, 1977 Big Game Shooting Licence (Not transferable) Licence No. Date. licence, whereupon this licence shall be deemed, to have been issued under section 36 of this Act. (2) The Licensee shall not be entitled to hunt during the closed time and within the closed areas, declared under sections 16 and 37 of the Act respectively. (3) While hunting, the Licensee shall strictly adhere to the provisions of section 17 of the Act and the Rules thereunder. (4) This licence shall be surrendered to the Licensing Authority, within fifteen days of its expiry, together with a statement in Form VII of the animals hunted by him. (5) This licence is not transferable. SCHEDULE 5 FORM 5 [Sec rule 14 (c)] Wild Life (Protection) (Rajasthan) Rules, 1977 Small game hunting licence (Not transferable) Licence No.............. Date............. Licence No. Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, this licence is hereby granted tor- Name--------------- -- -- Address--------- -- for the period from------------------- to----- -- ----- to hunt Small Game as shown below:-- Serial Species Maximum No. Minimum size (adult or other- No, to be hunt per day wise) 12 3 4 2 The details of weapons permitted to be used for hunting:- Serial No. Make Bore 1 2 3. 3. Fee paid Rs.-------------- (in words)-- ---------- Place: Date: (Seal) (Signature and designation of the Licensing Authority.) Notes.-- (I) This licence does entitle the licence to hunt in the area notified as Game Reserves under section 36 of the Act, except when permittied to do so by, the Chief Wild Life Warden or the Authorised Officer and where permission has been so granted, an entry shall be made that effect in this licence whereupon this licence shall be deemed to have been issued under section 36 of this Act. (2) The Licensee shall not be entitled to hunt during the closed time and within the closed area declared under sections 16 and 37 of the Act respectively. (3) While hunting, the Licensee shall strictly adhere to the provisions of section 17 of the Act and the Rules thereunder. (4) This licence shall be surrendered to the Licensing Authority within fifteen days of its expiry together with a statement in Form VII of ithe animals shot by him. This licence is not transferable. (5) Phce Date: (Seal) (Signature and designation of the Licensing Authority.) Notes. -- (]) This licence does not entitle the Licensee to trap in area notified as Game Reserves under section 36 of the Act, except when permitted to do so by the Chief Wild Life Warden and where permission has been so granted, an entry shall be made to that effect in this licence, where upon this licence shall be deemed to have been issued under section 36 of this Act. (2) The Licensee shall while trapping strictly comply with the Provisions of section 17 of the Act and the Rules made thereunder. (3) The licence shall be surrendered to the Licensing Authority within fifteen days of its expiry or before leaving the area specified in the licence, whichever is earlier, together with complete details filled in Form. (I) of the animals trapped. (4) This licenee is not-transferable. SCHEDULE 6 xxx SCHEDULE 7 FORM 7 [See rule 16(1)) Wild Life (Protection) (Rajasthan) Rules, 1977 Record of animals killed, trapped and wounded (1) Category of Licence-------------------------------------------- (2) Licence No. and date of issue------------------------------ (3) Name and address of the Licensee------------------------------ (4) Details of animals killed, trapped and wounded:- Number Serial Species------------------------------------- -- ----------- Place and date of No. Killed Trapped Wounded killing or trapping Male/female male/female male/female 12 3 4 5 6 (5) I hereby declare that the information given above, is correct and that no other animal listed in Schedule II, Schedule III, Schedule IV to the Wild Life (Protection) Act, 1972, was killed, trapped or wounded by me in the State of Rajasthan during the period specified in the licence. Signature of the Licensee. Place: Date: Notes.-- In the case of killing, trapping or wounding of any animal specified in Schedule III to the Act, the above particulars will have to be furnished to the Licensing Authority within fifteen days from the date of such killing, trapping or wounding or before leaving the area specified in the hunting or trapping licence, whichever is earlier [section 10(2) of the Wild Life (Protection) Act, 1972]. SCHEDULE 8 FORM 8 [See rule 16(2)] Wild Life (Protection) (Rajasthan) Rules, 1977 Particulars of animals specified in Schedule II or Schedule III to the Wild Life (Proteetion) Act, 1972 killed wounded or captured by the Licensee holding licence No.------------- *for Special Game/Big Game/Wild Animal Trapping:-- 1. Species------------- 2. Number of species killed, wounded or captured---------------------- 3. Place and date of shooting or trapping--------------------- -- 4. Sex of species------------------ 5. Size of horns or antlers or other dimensions-------------------------- Licence-holders Signature Strike out whichever is not applicable. SCHEDULE 9 FORM 9 {See rule 21} Wild Life (Protection) (Rajasthan) Rules, 1977 CLAIM FORM To The Collector of--------- District. Sir, 1........... S/o............ resident of............. hereby declare that I have the right specified in the Table below in or over the land comprised within the limits of the Sanctuary/National Park........................... referred to in proclamation No. ........... dated the............ TABLE Nature of right claimed in the Sanctuary or National Park 1 Extent of The right is Period from such right shared as a co- such right proprietor, is enjoyed details thereof 2 3 4 Amount and particulars of compensation claimed I hereby declare that the property is free from all encumbrances or that the property is under encumbrance (specify the details). 3. I enclose herewith copies of documents proving the nature and extent of my right and the date from which such right is being enjoyed. 4. The rents or profits received on account of such right for the three years immediately preceding the date of application are setforth below:-- 2. Strike on\ whichever is not applicable. SCHEDULE 10 FORM 10 SCHEDULE 11 FORM 11 [See rule 25 (1) ] Wild Life (Protection) (Rajasthan) Rules, 1977 Form of Application for registration under section 34 of the Wild Life (Protection) Act, 1972 The Divisional Forest Officer, Incbarge of............................ Sanctuary. Sir, I.........,S/o............. resident of village.................... District............... live within ten kilometers of.............. Sar.ctuary/National Park and apply for the registration of my name and address in accordance with the provisions of section 34 of the Wild Life (Protection) Act, 1972. V2. The particulars of the arms possessed by me are as under. 1 am exempted from the provisions of the Anns Act, i959 (Parliament Act 54 of 1959). S.No. of Brief descrip- Quantity and Whether Date on Remarks (Name licence tion of each description of licence is which the and address.of and date weapon with each kind of for sport/ licence retainers, if of issue number, etc. ammunition protection expires any, specified entitled to or display in the licence) possess 1 2 3 4 5 6 3. I enclose Treasury receipt/Bank challan No............................. for Rs............. (in words) being the registration fee. Strike out whichever is not applicable. 4, The Arms licence is sent herewith for verification, endorsement and return.- 5. 1 hereby undertake to intimate you any change in my address or of the arm if transferred to anybody and to supply you within 1 5 days of the transfer, the name and full address of the transferee. End: As above. Full Address; Place: Date: Yours faithfully, Signature of the Applicant. SCHEDULE 12 FORM 12 [See rule 25 (3) ] Wild Life (Protection) (Rajasthan) Rules, 1977 Form of Registration under section 34 of the Wild Life (Protection) Act, 1972 CO (2) (3) Name of the holder---------------- Profession------------- Address------------ Name of Sanctuary/National Park-------------------- (5) Whether residing within/without ten kilometres of-------------------- -- Sanctuary/National Park. Registered at Serial No-------------- of the register of------------- under section 34 of the Wild Life (Protection) Act, 1972. Fee of Rs.---------- (in words)---------- -- paid by receipted chalhn No.------------- date-- ------ on the State Bank of Bikaner and Jaipur Treasury--------------------- at the rate of Rs. 1\- per arm. The particulars of arms registered are as under: - No. of arms Arms and Quantity of Area for Name and licence and date ammunition ammunition which address of re - Serial No. Sport, Protection or display of issue whether the- Licensee allowed licence is for is entitled to possess, particulars of arms 3 4 licence is valid tamers, if any, covered - by the licence Date Divisional Forest Officer To SCHEDULE 13 FORM 13 (See rule 27) Wild Life (Protection) (Rajasthan) Rules, 1977 Form of Declaration of Captive Animal/Animal Article/Trophy/Uncured Trophy The Chief Wild Life Warden/Divisional Forest Officer SCHEDULE 14 FORM 14 [See rule 28(2) ] Wild Life (Protection) (Rajastban) Rules, 1977 Inventory of Stock Shri----------- S/o----------- resident of-------------- has declared in Form 13 on-- -- as being in control, custody or possession of animal articles/trophies/ uncured trophies/salted and dried skins and captive animals specified in Schedule I and Part II of Schedule II to the Wild Life (Protection) Act, 1972 as listed below. 2. On visting the premises on------------------------ and making personal enquiries, the stocks specified below were found to be in the control, custody, or possession of the said---------------------- I. Animal Articles Description, including Stock found in Particulars of name of animal from Stock control, custody identification Remarks which derived, declared or possession marks number and dimen- after sions or weight and verification the premisep where kept 1 2 3 4 5 II. Trophies SCHEDULE 15 FORM 15 Items species from description and which including Dimension and Number where Place marks affixed kept Identification 1 2 3 4 5 (i) Captive animals. (ii) Animal articles. (iii) Trophies. (iv) Uncured trophies. (v) Salted and dried skins. (See rule 29) Wild Life (Protection) (Rajasthan) Rules, 1977 Certificate of Ownership (Not Transferable) Certificate No.---------------------------------------------------- Date----------- Issue to------------------------- Name -- ----------------------- -- Address----------------------.-- I t is hereby certified that Shri-- ------------------- -- S/o-------------------- -has under his control, custody or possession the following captive animals, animal articles, trophies, uncured trophies, salted and dried skin specified in Schedule I and/or Part II of Schedule II to the Wild Life (Protection) Act, 1972:-- 6. Name and addresses of share-holders/partners. (iii)----------- (iv)----------- (v)----------- 7. Location-- ---------- 8 Licence is required to commence or carry on business as (i) a manufacturer of or dealer in any animal article, (ii) a taxidermist, (iii) a dealer in captive animals, (v) a dealer in trophy or uncured trophy. 9. Number and date of previous licence, if any (to be surrendered with application- -------- 10. If stocks have been duly declared under section 44(2) of the Wild Life (Protect ion) Act, 1972. the dale of declaration----------- 11. Species of animals in which trade/taxidermy is proposed to be carried on, including approximate number of each species, number of animal articles to be manufactured and number of trophies and description of un- tured trophies in which trade will be carried on- 12. The name of Licensees (with particulars of licence number) from the applicant will acquire stocks for his trade taxidermy 13. Enclosed is a Treasury receipt/Bank challan showing payment of Licence Fees Rs----------- for one year to commence or carry on the busi ness as 14. 1 have read the Wild Life (Protection) Act,. 1972 and the Rules made thereunder and undertake to abide by the same Yours faithfully, End: as above Signature of the Applicant Place: Date: Strike out whichever is not applicable. SCHEDULE 17 FORM 17 [See rule 3J (4)(a) ] Wild Life (Protection) (Rajasthan) Rules, 1977 Licence to Manufacture Animal Article and/or Deal in cured or Uncured Trophies Licence No.-------- Date--------- Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, Shn---------------- S/o Shri---------- Proprietor/Manager of business/shop by the name---------------- situated in street-- -- -- in town----------- ------. district---------- is hereby authorised to deal in animal articles or cured or uq. cured trophies/or the manufacture of animal articles for a period of one year commencing on the day of---------------- 19. 2. The Licensee shall also abide by the conditions laid down below; (a) The Licensee shall only manufacture and/or deal in animal articles/trophies or uncured trophies derived from the following species of animals: (i) (iii) (iv) (v) (Vi) (vii) (viii) (ix) ( b ) The Licensee shall purchase, receive or acquire an animal arti cle/trophy /uncured trophy only from a dealer or from a person licensed, or as the case may be, authorised to sell or otherwise, the same, under the Act or the Rules made thereunder. (c) The Licensee shall not purchase, receive or acquire or transport arty animal article/trophy/uncured trophy in violation of the provisions of section 43 or section 48 of the Act. (d) The Licensee shall carry on his business only during business hours and, at-- --- --- premises. The place of business may be changed only with the prior permission of the Licensing Authority and, where the place of business has been changed, the particulars of the new premises shall be entered in this licence. All animals articles/trophies and uncured trophies shall be stored only at above premises. (e) This licence shall be displayed at a conspicuous place at the premises in which the business of the Licensee is carried on and shall be produced for inspection on demand being made by an officer appointed un der sub-section (!) of section 4 or specified in sub-section (1) of section 50 of the Act. 3. The Licensee has paid an annual fee of Rs 3. The Licensee has paid an annual fee of Rs. Place: Date: (Seal) Signature of the Licensing Authority. * Strike out whichever is not applicable. SCHEDULE 18 FORM 18 [See rule 31 (4) (b) ] Wild Life (Protection) (Rajasthan) Rules, 1977. Licence For Taxidermy Licence No.............. Date............ Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, Shri....................... S/o Shri............... Proprietor/Manager of business/shop by the name..................... situated in street................ in town............... indistrict............. is hereby authorised to do taxidermy for a period of one year commencing on the................... day of............. 19. 2. The Licensee shall also abide by the conditions laid down below: (a) He shall do a taxidermy only of trophies/uncured trophies of the following species of animals:-- (iii) (iv) (b) The Licensee shall purchase, receive or acquire a trophy/uncured trophy only from a dealer or person licensed, as the case may be, authorised to sell or otherwise transfer the same or hunt the same under the Act or the Rules made thereunder. (c) The licensee shall not purchase, receive or acquire or transport trophy/uncured trophy in violation of the provisions of section 43 or section 48 of the Act. (d) The Licensee shall carry on his business only during business hours and at............. premises. The place of business may be changed, only with the prior permission of the Authority that has issued this licence and, where the place of business has been changed, the particulars of the new premises shall be entered in this licence. All trophies and uncured trophies shall be stored only at these premises. (e) This Licence shall be displayed at a conspicuous place at the premises in which the business of the Licensee is carried on and shall be produced for inspectiou on demand being made by an officer appointed under sub-section (I) of section 4 or specified in sub-section (1) of section 50. 3. The Licensee has paid an annual fee of Rs. Place: Date; (Seal) Signature of the Licensing Authority. Strike out whichever is not applicable. The licence is renewed and shall be valid up to- (a)............... Signature of the Issuing Authority. (b)................ Signature of the Issuing Authority. R.L.L.-- XXIX. SCHEDULE 19 FORM 19 [See rule 31 (4) (c) ] Wild Life (Protection) (Rajastban) Rules, 1977 Licence For Dealing in Captive Animals (Not transferable) Licence No.............. Date............. Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, Shri------------------- S/o Shri---------- Proprietor/Manager of business/shop by the name--------------- situated at street------------ in the town--- ---- district---------- is hereby authorised lo deal in captive animals for the period of one year commencing on the---------------- day of-------- 19. 2. The Licensee shall also abide by ihe conditions laid down below: (a) The Licensee shall deal only in the captive animals specified below;-- Species Minimum size Sex (i) (ii) (iii) (iv) (v) (vi) (b) The Licensee shall purchase, receive or acquire any of the captive animals aforesaid, only from a dealer or from a person licensed, or as the case may be, authorised to capture and sell that animal under the Act or the Rules made thereunder. (c) The Licensee shall not purchase receive, acquire or transport any of the captive animals aforesaid, in violation of the provisions of section 43 or section 48 of the Act. (d) The Licensee shall carry on his business only during business hours and at------- -- premises. The place of business may be changed only with prior permission of the Authority that has issused this licence and, where the place of business has been changed, the particulars of the new premises shall be entered in the licence. All captive animals shall be kept at these premises. (c) This Licence shall be displayed at a conspicuous place at the premises in which the business of the Licensee is carried on and shall produced for inspection on demand being made by an officer appoint; under sub-section (1) of section 4 or specified in sub-section (1) of section of the Act. The Licensee has paid an annual fee of Rs. Place: Dale: (Seal) Signature of the Licens- Authority. * Strike out whichever is not applicable. The licence is renewed and shall be valid up to. (a)................. Signature of the Issuing Authority. (b)................ Signature of the Issuing Authority. Date..................... SCHEDULE 20 FORM 20 [See rule 32(1)] Wild Life (Protection) (Rajasthan) Rules, 1977 Form of Application for Renewal of Licence To The-------------- Sir, I-------------- hereby apply for renewal of Licence (Full name in Block Letters) No.-------- -- dated the------------- expiring on---------- -- granted for the purpose of 2. A Treasury receipt/Bank challan for annual fee of Rs.----------------- is enclosed herewith End.: As above Full Address: Date Yours faithfully, Signature of the Applicant. *Mention the purpose. SCHEDULE 21 FORM 21 [See rule 37(1)] Wild Life (Protection) (Rajasthan) Rules, 1977 Form of Register to be Maintained by Dealers in Captive Animals/Animal Articles/Trophies.