Section 18 in Bombay Wild Animals and Wild Birds Protection Act, 1951
18. Declaration of certain animals and birds as vermins. -
The State Government may, by notification in the Official Gazette, declare any wild animal or wild bird other than those specified in Schedule I, to be a vermin in any specified area, and it shall not be necessary to hold a licence to hunt any such animal or bird in such area.[18A. Application of sections 36 and 37 to game. -The provisions of sections 36 and 37 shall apply in relation to game as they apply in relation to a trophy.]
