Section 2 in Rajasthan Wild Animals and Birds Protection Act, 1951
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(i)[....] [Deleted by item No. 14 of the Schedule-ibid](ii)"Licence" means a licence issued under or in pursuance of this Act or the rules made thereunder;(iii)"Prescribed" means prescribed by rules made under this Act; and(iv)"Reserved Area" in relation to any class of wild animals or wild birds, means any area in the 2[State Rajasthan] specified under or in pursuance of Section 5 to be in the area in which the hunting, shooting, netting, irapping, snaring, capturing or killing of such animals and birds is for the time being, prohibited whether the same be a reserved or protected forest or other area.
