Section 47 — Maintenance of records.
The Wild Life (Protection) Act, 1972
A licensee under this Chapter shall-- (a) keep records, and submit such returns of his dealings, as may be prescribed,-- (i) to the Director or any other officer authorised by him in this behalf, and (ii) to the Chief Wild Life Warden or the authorised officer; and (b) make such records available on demand for inspection by such officers.Open in Lexace · Ask the AI about this section
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