Section 14 in General Rules for the Management of Reserved and Unreserved Lands (I.E.) Rules
14.
In reserved land no person shall hunt, shool of fish, or shall set traps or snares for game or fish, except in accordance, with such rules as may from time to time be issued under section 26 (f) of the Forest Act.No person shall (a) Put any poison in any water on reserved or unreserved lands, or (b) use dynamite or other explosive substance for or in connection with fishing in any such water. Game shall be held to include all insectivorous birds, of which a list will be duly published in the Fort St. George Gazette and District Gazettes.
