WildLifeProtection

Prohibition of hunting

No person shall hunt any wild animal specified in Schedule, I, II, III and IV except as provided below.

Hunting of wild animals to be permitted in certain cases

• The Chief Wildlife Warden may, if he is satisfied that any wild animal specified in Sch . 1 has become dangerous to human life or is so disabled or diseased as to be beyond recovery, permit any person to hunt such animal or cause animal to be hunted;
• The Chief Wildlife Warden or the authorized officer may, if he is satisfied that any wild animal specified in Sch . II Sch , III or Sch . 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 permit any person to hunt such animal or cause such animal to be hunted.
• The killing or wounding in good faith of any wild animal in defence of oneself or of any other person shall not be an offence
• Any wild animal killed or wounded in defence of any person shall be Government property.

Grant of permit for special purposes.

It shall be lawful for the Chief Wildlife Warden, to grant a permit, by an order in writing, to any person, on payment of such fee as may be prescribed, which shall entitle the holder of such permit to hunt, subject to such conditions as may be specified therein, any wild animal specified in such permit, for the purpose of, –

a. education;

b.scientific research;

( bb ) scientific management; the expression, "scientific management" means –

1. translocation of any wild animal to an alternative suitable habitat; or
2. population management of wildlife, without killing or poisoning or destroying any wild animals]

c. Collection of specimens

1. or recognized zoos subject to the permission under section 38-1 or
2. for museums and similar institutions;

d. derivation , collection or preparation of snake-venom for the manufacture of life saving drugs.]

However no such permit shall be granted:

1. in respect of any wild animal specified in Sch.L except with the previous permission of the Central Government, and
2. in respect of any other wild animal, except with the previous permission of the State Government.

Suspension or cancellation of licence

The Chief Wildlife Warden or the authorized officer may, subject to any general or special order of this State Government, for good and sufficient reasons, suspend or cancel any licence granted.

However no such suspensions or cancellation shall be made except after giving the holder of the licence a reasonable opportunity of being heard