(3)A licence granted under these rules shall not be valid -(a)in any forest or part of a forest which has been closed under sub-rule (1) during the period it is closed, and(b)in the tract of forest specified in an order made under sub-rule (2) in respect of the species of animals specified in such order:Provided that gazetted officers whose jurisdiction extends to such forests, or persons holding licenses on which the Divisional Forest Officer has endorsed special permission to that effect, may kill pig, tigers and other dangerous or destructive animals in such forests. Such special permission shall not be given for a longer period than one month in any case.
