- It shall not be lawfull for any person:-(a)to convey into a park or within the confines thereof to be in possession of any explosive trap or poison :Provided that any person entitled under the Indian Arms Act, 1878 (Act XI of 1878) or any rule made thereunder to carry or possess arms of any kind in the area in which a park is situated may convey into or possess within a park, such arms and ammunition therefor,(b)within a park or within a zoo therein to kill, injure, capture or disturb any animal, or to take or destroy any egg or nest or any bird, provided that any dangerous animal may be killed in defence of human life;(c)wilfully or negligently to cause damage by fire or otherwise to the park or any object therein; and(d)to remove from a park any animal whether alive or dead, other than an animal lawfully introduced into such park, or any part of an animal.
