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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(8) in Forest Rules

(8)The holder of this licence is personally responsible for any infringement of its conditions or of the Indian Forest Act or rules made under this Act, and in the event of any such infringement in addition to forfeiting the licence renders himself liable to penalties under the Forest Act that may be in force.Note. - If any forest or shooting rule has been infringed, this is to be stated on the margin.[Rules to regulate the hunting and shooting in the Kalesar Reserved Forest in the Ambala District under Clause (i) of Section 26 and Clause (d) of Section 76 of the Indian Forest Act, 1927.] [Vide Punjab Government Notification No. 537-Ft., dated 27.5.1939.]These rules may be called "Rules to regulate hunting and shooting in the Kalesar reserved forest in the Ambala District".Definition. (1) In these rules the term "big game" denotes the following species of animals :-
(1) Tiger ...... Felis tigris.
(2) Leopard ..... Felis pardusr
(3) Sambhar (cervus unicolor) ..... Rusa unicolor
(4) Chital (cervus axix) ..... Axis axis
(5) Barking Deer or Kakar (cervulus muntjac) ..... Muntiacus muntjak
(6) Goral (Cemus goral) ..... Memorhaeus goral
(7) Pig .....