Section 9 in The Wild Life (Protection) (Rajasthan) Rules, 1977
9. Granting of Licence.
- [Subject to the general or specific orders of the State Government, licences may be issued by the Officers specified in Rule 10] [Substituted by Notification No. F. 3(5)(1) Revenue/8/74, Part II, dated 21.1.1983, G.S.R. 112-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 27.1.1983 (w.e.f. 27.1.1983), page 345] = 1983 RSCS/II/P. 168/H. 89.] for the shotting of Special Game, Big Game or Small Game as specified in the Schedules II, III & IV respectively to the Act or for the trapping of animals or birds save as provided in sub-rule (8) of Rule 15.
