Section 53 in Bombay Wild Animals and Wild Birds Protection Act, 1951
53. Power to exempt. -
The State Government may, by notification in the Official Gazette, exempt any person by name or in virtue of his office or any class of persons from all or any of the provisions of this Act.[53A. Power to amend Schedules. -The State Government may, by notification in the Official Gazette, add to, omit or alter any entry in Schedule I, II, III or IV, subject to such conditions (if any) as may be specified in such notification; and on the issue of such notification such Schedule shall be deemed to be amended accordingly, but without prejudice to anything done or omitted to be done before the amendment of such Schedule.][54. Repeal.] -The Wild Birds and Animals Protection Act, 1912, in its application to the [pre-Reorganisation State of Bombay,] is hereby repealed:Provided that any licence granted under the said Act and in force on the date of commencement of this Act shall continue to be in force and be deemed to have been granted under section 13 of this Act.[55. Further repeals and savings. -On the commencement of the Bombay Wild Animals and Wild Birds Protection (Extension and Amendment) Act, 1960, the following laws, that is to say:-(a)the Central Provinces and Berar Game Act, 1935,(b)the Wild Birds and Animals Protection Act, 1912, in its application to the Vidrabha area of the State of Maharashtra, and(c)the Game Regulation 1354 Fasli,shall stand repealed:Provided that, such repeal shall not-(i)affect the previous operation of nay law so repealed or anything duly done or suffered thereunder;(ii)affect any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed;(iii)affect any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed; or(iv)affect any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;and any such investigation, legal proceedings or remedy may be instituted continued or enforced, and any such penalty, forfeiture and punishment may be imposed, as if the aforesaid laws had not been repealed:Provided further that, subject to the preceding proviso, anything done or action taken (including any notifications, orders, certificates, notices or receipts issued, applications made, permissions or licences granted, suspension or revocation of licences effected, and exemptions given) under any such law shall, in so far as it is net inconsistent with the provisions of this Act, be deemed to have done or taken under the corresponding provisions of this Act, and shall continue in force accordingly, unless and untill superseded by anything done or any action taken under this Act.][Schedule I][See sections 2(n) and 53A](Vermin)1. Mongoose.2. Civet Cat.3. Wild cat (excluding tiger, lion, panther and cheetah).4. Wild dog.5. Rodents except hare, giant squirrel and flying squirrel).6. Jackal.7. Monkey.8. Bat.9. Crow.[* * * * *][Schedule II][See section 2(c) and (I) and section 53A](Small Game)
