Section 4 in The Punjab Wild Life Preservation Act, 1959
4. Restrictions on killing, capturing etc. of wild birds and wild animals.
(1)It shall not be lawful to -(a)kill, capture or possess whether dead or alive; or(b)buy, sell or offer for sale; any wild bird or wild animal specified in the Schedules except in the manner and to the extent provided in sub-sections (2), (3), (4) and (5).(2)The wild birds or wild animals specified in Schedule I, may be killed, captured or possessed or bought, sold or offered for sale throughout the year.(3)The wild birds specified in Schedule II, may be killed, captured or possessed or bought, sold or offered for sale during the period other than the close season under a licence, and in the manner and to the extent permitted thereby :Provided that no licence shall be necessary -(a)for shooting with fire-arms such wild birds; or(b)for buying or possessing for purpose of consumption such wild birds as have been obtained from a licensee or have been shot.(4)The wild birds or wild animals specified in Schedule III may be killed, captured or possessed or bought, sold or offered for sale during the period other than the close seasons under a licence, and in the manner and to the extent permitted thereby :Provided that no licence shall be necessary for buying or possessing for purposes of consumption such wild birds and wild animals, if obtained from a licensee.(5)The wild birds or wild animals specified in Schedule IV may be possessed throughout the year as pets or for use as decoys in the manner and to the extent specified in that Schedule.(6)Nothing in this section shall be deemed to prohibit the possession by any person of skins, antlers, horns or other trophies lawful acquired.Explanation. - For the purpose of this section an attempt to kill or capture a wild bird or wild animal shall be deemed to be included in the act of killing or capturing such bird or animal.
