Section 17(8) in Bombay Wild Animals and Wild Birds Protection Act, 1951
(8)No person shall hunt any game on any land of private ownership, without the consent of the owner or his agent or the lawful occupier of such land.(9) No person shall, notwithstanding that he holds a game licence for the purpose, hunt any game animal during the close time.[(10) Nothing in this section shall apply to shooting duck with the use of an out-board motor.]
