Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com WILD LIFE (PROTECTION) RULES, 1995 CONTENTS 1. Short title and commencement 2. Definitions 3. manner of the notice under clause (c) of section 55 WILD LIFE (PROTECTION) RULES, 1995 11 . Vide G.S.R. 348 (E), dated 7th April, 1995. In exercise of powers conferred by clause (k) of sub-section (1) of section 63 of the Wild Life (Protection) Act, 1972 (53 of 1972), the Central Government hereby makes the following roles, namely:- 1. Short title and commencement :- (1) These Rules may be called Wild Life (Protection) Rules, 1995. (2) They shall come into force from the date1 of their publication in the Official Gazette. 1. 18-4-1995 2. Definitions :- 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. 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 incharge of Wildlife, or (ii) The Chief Wild Life Warden of the concerned State Government/Union Territory, or (iii) Any authorised officer of State Government/Union Territory.