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Wild Life (Protection) Act, 1972 11. Hunting of wild animals to be permitted in certain cases (1) Notwithstanding anything contained in any other law for the time being in force and subject to the provisions of Chapter IV,- (a) the Chief Wild Life Warden may, if he is satisfied that any wild animal specified in Schedule I has become dangerous to human life or is so disabled or diseased as to be beyond recovery, by order in writing and stating the reasons therefor, permit any person to hunt such animal or cause such animal to be hunted; (b) the Chief Wild Life Warden or the authorized officer may, if he is satisfied that any wild animal specified in Schedule II, Schedule III, or Schedule IV has become dangerous to human life or to property (including standing crops on any land) or is so disabled or diseased as to be beyond recovery, by order in writing and stating the reasons therefor, permit any person to hunt such animal or cause such animal to be hunted. (2) The killing or wounding in good faith of any wild animal in defense of oneself or of any other person shall not be an offence : Provided that nothing in this sub-section shall exonerate any person who, when such defense becomes necessary, was committing any act in contravention of any provision of this Act or any rule or order made thereunder. (3) Any wild animal killed or wounded in defense of any person shall be Government property.    |
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