(1)Every licence issued under rule 11 shall permit the holder only to hunt and shoot, and shall be valid for a period of one year from the date of its grant, in any reserved or protected forest in the circle or portion of circle by the Conservator of which the licence has been granted, and to which rules 11 to 22 have been made applicable under rule 9, subject to the condition that before it has effect in any forest division in which the licensee does not reside or exercise any jurisdiction, it must be countersigned by the Divisional Forest Officer.(2)Notwithstanding anything contained in sub-rule (1) the period of a licence to hunt and shoot on the plateau of Matheran and Garbut only shall be limited to one month. The Round Forester, Matheran, may receive the fees mentioned in sub-rule (2) of rule 19 and issue a. temporary permit to an applicant for a licence pending receipt of the licence from the Conservator of Forests, Central Circle.(3)No licensee shall hunt or shoot more than two males of each species of animals specified in the licence. A list of species of such animals shall be prepared for each forest division by the Conservator of Forests.(4)Wounded game may be pursued into the forests of the division adjoining that for which the licence is valid or into a forest closed under rule 20.
