Section 18 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
18. Punishment for illegal hunting or extinction of wild life.
- Whoever, being an officer duty bound to preserve and protect wild life,-(a)commits, permits, connives or abets illegal hunting of wild animals; or(b)gives shelter to the poachers; or(c)helps in arranging drives of animals or putting fire to wild animals habitats with a view to heading for easy hunting; or(d)conceals information or fails to report illegal hunting of wild animals or illegal possession of animal articles or trophies of wild animals mentioned in Schedule-I of the Wild Life Protection Act, 1972 (53 of 1972), shall be punished with imprisonment of either description which shall not be less than one year but which may extend to three years and shall also be liable to fine:Provided that the court may, for any special reason to be recorded in writing, impose a sentence of imprisonment of less than one year.Chapter-IV Offences Relating to Hospitals, etc.
