8. Acts prohibited in reserved and protected forests.
- The following acts are prohibited in all reserved and protected forests :-(a)the poisoning of rivers or other waters, the explosion of dynamite or other explosive therein, and the setting of cruives or basket traps for the purpose of killing or catching fish;(b)the setting of spring guns, snares or traps;(c)the catching, wounding or killing of -(i)game, other than carnivora, bear or pig, over water, salt-licks, or paths leading directly to water or salt-licks;(ii)any bird or animal for which a close-time has been prescribed under the Wild Birds and Animals Protection Act, 1912 (VIII of 1912), during the close-time so prescribed; and(iii)such animals as may from time to time be notified in this behalf by the Conservator of Forests;(d)shooting from a motor car except in the case of small game, and wild dogs and pigs; and .(e)shooting after sunset and before sunrise, except in the case of -(i)small game and wild pigs, and(ii)tigers and panthers, from machans over live or killed ties: Provided that any of the above acts may be done with the written permission of the Conservator of Forests, or, in the case of snares or traps, of the Divisional Forest Officer.Note (1) - For the purpose of this rule the word "carnivora" includes tiger, panther, wolf, hyena and wild dog; the words "small game" include all gamed birds and hare; and "reserved and protected forests" include all roads and tracks within such forests.Note (2) - Clause (c)(i) of this rule does not apply in respect of Nilgai (Portax Pictus) in the Thana, East Khandesh and West Khandesh districts.[* * *] [Deleted by G.N. dated 22.12.1958.]
