Section 18 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
18. Unlawful methods of hunting.- (1) No person shaft hunt any game from or by means of a wheeled or a mechanically propelled vehicle on water or land or by ait craft.
(2)No person shall use a motor car, motor launch or air craft, for the purpose of killing, driving or stampeding game.(3)No person shall hunt any game with nets, snares, pit-falls, poison or poison-weapons; except in defence of human life or property, and except in so far as it relates to capture of animals and birds under a licence of the kind specified in clause (e) of sub-section (2) of section 11.(4)No person, shall, for the purpose of hunting, set fire to any, vegetation.(5)No person shall use any artificial light for the purpose of hunting, except in the case of carnivora, over a kill.(6)No person shall hunt any game during the hours of night i.e. one hour after sun-set end one hour before: sun-rise except, by sitting; over, as kill in, the case of carnivora.(7)No person shall hunt any game on a salt-lick or water hole or other drinking place or on a path and approach to one except for and grouse and water birds.(8)No person shall hunt any game on any land of private ownership, with-out the consent of the owner or his agent or the lawful occupier of such land.(9)No person shall, notwithstanding that he holds a game licence for the purpose, hunt any game during the closed time.(10)Nothing in the foregoing provisions of this section shall apply to shooting duck with the use of an out-board motor or of killing animals and birds which have become a source of serious menace to human life or property.
