Section 9 in Wild Life (Protection) Punjab Rules, 1975
9. Application for shooting license.
- (i) An application for a special game hunting license, a big game hunting license or a small game hunting license shall be made in form No. 1 :Provided that no application for a hunting license for special game, big game or small game shooting by gun shall be entertained unless the person concerned possesses a valid license for sport in form No. III set out in Schedule III to the Arms Rules, 1962.(ii)(a)An application for a special game hunting license shall be made to the Chief Wild Life Warden.(b)An application for a big game hunting license may be made to the Chief Wild Life Warden or Wild Life Warden of the concerned area.(c)An application for a small game hunting license may be made to any Officer authorised in this behalf under Section 9(3) of the Act.
