Section 29 in Bombay Wild Animals and Wild Birds Protection Act, 1951
29. Permit to enter or reside in a Game Sanctuary. -
(1)The Wild Life Preservation Officer may issue to any person on application a permit to enter or reside in a Game Sanctuary for any of the following purposes, namely:-(a)Investigation or study of wild life and purposes incidental thereto;(b)Photography;(c)Scientific research;(d)To transact lawful business with any person residing in the sanctuary.(2)A permit to enter or reside in the sanctuary shall be issued, subject to such conditions as the Wild Life Preservation Officer may deem fit to impose or as may be prescribed and such conditions shall be endorsed on the permit.
