WildLifeProtection
Obtaining a Licence
- Every person referred to above who intends to
obtain a licence shall make an application to the
Chief Wildlife Warden or the authorized officer for
the grant of a licence.
- No licence shall be
granted unless the Chief Wildlife Warden or the authorized
officer having regard to the antecedents and previous experience of the applicant,
the implications which the grant of such licence
would have on the status of wildlife.
- Every licence granted
under this section shall specify the premises in which and the conditions, if
any, subject to which the licensee shall carry on his business.
- Every licence granted
under this section shall
- be
valid for one year from the date of its grant;
- not
be transferable; and
- be renewable for a period not exceeding one year at a time.
- No application for the renewal of a licence shall be rejected unless the holder of such licence has been given a reasonable opportunity of
presenting his case and unless the Chief Wildlife Warden or the authorized officer is satisfied that.
- the
application for such renewal has been made after the expiry of the period
specified thereof, or
- any
statement made by the applicant at the time of the grant or renewal of the licence was incorrect of false in material particulars, or
- the
applicant has contravened any term of condition of the licence ,
or any provision of this Act, or any rule made thereunder ,
or
- the applicant does not fulfill the prescribed conditions.
Suspension or Cancellation of Licence
Subject to any general or special order of the
State Government the Chief Wildlife Warden or the authorized
officer may, for reason to be recorded by him in writing, suspend or cancel any
licence granted or renewed.
Provided that no such suspension
or cancellation shall be made except after giving the holder of the licence a reasonable opportunity of being heard.
