Section 28 in Bombay Wild Animals and Wild Birds Protection Act, 1951
28. Restriction on entry in Game Sanctuary. -
No person, other than,-(a)any public servant on duty;(b)any person who ordinarily resides within the limits of a sanctuary;(c)any person who has any rights over immovable property within the limits of a sanctuary;(d)any person passing through a sanctuary along a public highway;(e)the dependents and servants of the above persons;shall enter or reside in a Game Sanctuary, except under a permit and in accordance with the conditions of the permit granted under section 29.
