Section 27(1) in The Wild Life (Protection) Act, 1972
(1)No person other than,-(a)a public servant on duty;(b)a person who has been permitted by the Chief Wild Life Warden or the authorised officer to reside within the limits of the sanctuary;(c)a person who has any right over immovable property within the limits of the sanctuary;(d)a person passing through the sanctuary along a public highway; and(e)the dependants of the person referred to in clause (a), clause (b) or clause (c), shall enter or reside in the sanctuary, except under and in accordance with the conditions of a permit granted under section 28.
