Section 16 in Forest Rules

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State of Punjab - Section

Section 16 in Forest Rules

16. The holder of a licence is not exempted from liability under the Forest Act or any other law for anything done in contravention of such Act or law, or for any damage caused by him, his retainers or followers.

Note. - Sections 26(1)(i) and 33(1)(h) of the Forest Act prescribe penalties for breach of these rules and section 68 of that Act empowers the Divisional Forest Officer to compound any such breach on payment of a sum of money.Big Game LicenceForest Department, Punjab

No.	of

Licence issued under rules made by Government notification No.

(Forests)		dated

In consideration of payment of Rs. __________________ permission is hereby hereby granted to __________________

to shoot big game within the Government forests of| KuluKangra| for the period of twelve months from the _________________

subject to the conditions noted on the reverse.

		(Signature)

Dated the ___________ 19 . Divisional Forest Officer, ____________ DivisionNote. - In the case of a family permit enter names of all members of the family.(To be filled in by licence-holder)I certify that the number of big game shot by myself between the ___________ and the _____________________ had been __________________ and the I have strictly carried out the conditions attaching to this licence.Dated _________________________ the __________________ 19 .(Signature)Reverse(Conditions under which this licence is issued)

(1)This licence can only be used by the persons named therein.

(2)This licence must be produced on the demand of any Forest Officer or Police Officer or Magistrate.

(3)It is valid only for the forest area entered therein.

(4)The holder shall not shoot more than the specified number of animal viz :-

(5)He will not shoot the female of any species except red bear.

(6)He will not shoot in any area closed to sport by the Conservator of Forests.

(7)No refund of fees will be granted except in special circumstances (including "recall from leave") to be determined by the Conservator of Forests.

(8)The holder of this licence is personally responsible for any infringement of its conditions or of the Indian Forest Act or rules made under this Act, and in the event of any such infringement in addition to forfeiting the licence renders himself liable to penalties under the Forest Act that may be in force.Note. - If any forest or shooting rule has been infringed, this is to be stated on the margin.[Rules to regulate the hunting and shooting in the Kalesar Reserved Forest in the Ambala District under Clause (i) of Section 26 and Clause (d) of Section 76 of the Indian Forest Act, 1927.] [Vide Punjab Government Notification No. 537-Ft., dated 27.5.1939.]These rules may be called "Rules to regulate hunting and shooting in the Kalesar reserved forest in the Ambala District".Definition. (1) In these rules the term "big game" denotes the following species of animals :-

1	Tiger	......	Felis tigris.
2	Leopard	.....	Felis pardusr
3	Sambhar (cervus unicolor)	.....	Rusa unicolor
4	Chital (cervus axix)	.....	Axis axis
5	Barking Deer or Kakar (cervulus muntjac)	.....	Muntiacus muntjak
6	Goral (Cemus goral)	.....	Memorhaeus goral
7	Pig	.....

(2)In these rules the term "small game" denotes the species mentioned in the schedule of rule 2 of "Punjab Forest Small Game Rules".

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State of Punjab - Section

Section 16 in Forest Rules

16. The holder of a licence is not exempted from liability under the Forest Act or any other law for anything done in contravention of such Act or law, or for any damage caused by him, his retainers or followers.