Section 4(1) in Rajasthan Wild Animals and Birds Protection Act, 1951
(1)[State Government] [Substituted by Section 4 of the Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 13.8.1957)] may, by notification in the [Official Gazette] [Substituted by Section 4 of the Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 13.8.1957)] declare the whole year or any part thereof to be a close time throughout the whole or any part of the [State Government] [Substituted by Section 4 of the Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 13.8.1957)] for kind of wild animal's or wild birds or for femine immature animals or birds of such kind; and, subject to the provisions hereinafter contained, it shall during such close-time and within the area specified in the notification be unlawful-(a)to hunt or shoot such animal or bird, or(b)to net, trap, snare or capture such animal or bird, or(c)to kill any such animal or bird which has not been captured before the commencement of such close-time, or(d)to sell or buy, or offer to sell or buy or to possess any such animal or bird which has not been captured before the commencement of such close-time, or(e)to sell or buy, or offer to sell or buy, or to possess the flesh of any such animal or bird which has not been kill before the commencement of such close-time :Provided that in all cases in which a person accused or having sold or exposed for sale of any such animal or bird was netted, trapped, snared, captured or killed as the case may be, after the commencement of the close-time unless the contrary is proved.
