10. [ Hunting and shooting prohibited in certain areas except under a licence. [Substituted by G.N. dated 22.12.1958.]
- No person shall, except under a licence granted in this behalf by the Conservator of Forests hunt, or shoot in any reserved or protected forest to which the provisions of rules 11 to 22 have been applied under rule 9.]Explanation. - The term "hunting" used in this Chapter includes tracking for the purpose of discovering the lie of wild animals.
