Section 21(6) in Wild Life (Protection) Punjab Rules, 1975
(6)(a)Any person who is entitled to hunt a dangerous animal under a special game hunting licence or a big hunting licence and who wounds such animal shall do his utmost to kill the same.(b)On his failure to do so, he shall forthwith inform in writing to the licensing authority, the District Magistrate and the Divisional Forest Officer of the area in which such occurrence had taken place giving reasons why the wounded animal could not be tracked and killed and he shall also inform the Gram Panchayat of the adjoining area of the existence of the wounded animal in the neighbourhood.
