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State of Bihar - Section

Section 11 in The Bihar Forest Hunting, Shooting & Fishing Rules, 1958

11.

Exempted persons may have two guests with guns subject to the following conditions: -
(a)that the guests are actually accompanied by the exempted persons;
(b)that the guests shall be bound by the same conditions as permit holder; and
(c)that the exempted persons shall be responsible for all breaches of such conditions by their guests.