Section 11 in Bombay Wild Animals and Wild Birds Protection Act, 1951
11. Procedure for licence. -
(1)Any person desiring to obtain a game licence shall apply to the Wild Life Preservation Officer or any other Officer authorized by the State Government in this behalf in the prescribed form. Such application shall be accompanied by such fee for the licence as may be prescribed.(2)The application may be made for any or all of the following kinds of game licences namely:-(a)Small Game Licence,(b)Big Game Licence,(c)Special Big Game Licence,(d)Pet Animals (Possession) Licence,(e)Pet and other Animals (Trapping) Licence,[(f) Bird Licence,(g)Block Licence.](3)On receipt of an application and after making such inquiry as he may deem necessary the Wild Life Preservation Officer or the authorized Officer may, subject to any general or special orders of the State Government, grant or refuse to grant the game licence [after recording in writing his reasons therefore.] When a game licence is refused the fee paid therefor shall be refunded to the applicant.(4) Every game licence granted under this section shall ordinarily be valid for such period [and in such area] as may be prescribed.[* * *]
