Section 5 in The Bihar Forest Hunting, Shooting & Fishing Rules, 1958
5.
The following acts are prohibited in any Reserved or Protected Forests of Bihar.(a)poisoning or dynamiting rivers or other waters;(b)spearing or running deer with dogs;(c)shooting by sitting or watching in the neighbourhood of water or salt licks, any animals other than those declared dangerous;(d)erection of dams, weirs or fixing of traps, diverting streams for the purpose of catching fish or driving fish;(e)shooting bison with any weapon other than a rifle with a bore equal to or larger than 400;(f)shooting between sunset and sun-rise;(g)hunting or shooting in any sanctuary, except to pursue an animal wounded by him in part of a forest in which hunting or shooting is permitted;(h)Shooting elephant except-when proclaimed as rogue.(i)hunting or shooting any game during the prescribed closed season for the various species as given in the appendix;(j)shooting or otherwise killing peacocks.(k)taking the young or eggs of any bird mentioned in the Appendix without permission of the D.F.O.:Provided that such permission shall not be granted except to bona fide naturalists;(l)shooting more than two bisons in any one year.
