Section 13 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
13. Issue of licence for special purposes.- Notwithstanding anything contained in this Act it shall be lawful for the Wild Life Preservation Officer, upon such conditions as he may deem fit to impose, to grant a licence to any person with or without payment of fee, which shall entitle the holder to hunt animals and birds specified therein for any of the following purposes, namely:-
(i)scientific research;(ii)collection of specimens for zoological gardens, museums and similar institutions; and(iii)killing of such animals and birds as are a source of serious menace to human life or property.
