Section 50 in Bombay Wild Animals and Wild Birds Protection Act, 1951
50. Defence of life and property. -
Subject to the provisions of sections 38 to 40 (both inclusive), nothing in this Act shall prohibit,-(1)the killing or capturing of any wild animal or wild bird by the occupier of any land in defence of the standing crop or cattle on the land;(2)the killing or capturing in good faith of any wild animal or wild bird in defence of himself or of any other person;Provided that nothing in this section shall exonerate any person who, when such defence became necessary, was hunting any game or committing any contravention of this Act.
