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State of Maharashtra - Section

Section 15 in Bombay Wild Animals and Wild Birds Protection Act, 1951

15. Hunting of young and female with young prohibited. -

(1)Except when authorized under a specified condition to that effect in a licence, no person shall hunt the young of any game or any female game accompanied by its young or any deer with horns in velvet:[Provided that, in any area under cultivation the hunting of any specified class of herbivorous female game which is, a menace to such cultivation may be permitted under a special permission granted by the Wild Life Preservation Officer or any other officer authorized by the State Government in this behalf.]
(2)Nothing contained in sub-section (1) shall apply to the hunting of a vermin.