Section 6 in Rajasthan Wild Animals and Birds Protection Act, 1951
6. Licenses.
- Where the [State Government] [Substituted by Section 4 of the Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Extraordinary., Part 4-A, dated 13.8.1957)] is of opinion that such a course is desirable in the interest of scientific research or for the better protection of preservation of crops or other property it may grant to any person a licence subject to such restrictions or conditions as it may impose, entitling the holder thereof to do any act which is by this Act declared to be unlawful.
