Section 31 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
31. Hunting in game sanctuary without permit prohibited.- (1) No person shall hunt any animal, or bird in a game sanctuary, provided that the. Wild Life Preservation Officer, may in any special case where, he is satisfied that it is necessary that animals or birds should be hunted for the better preservation of other animal life, or for other good and: sufficient reason, issue a permit authorising any person, to hunt such animals or birds under the direction of an officer authorised by him.
(2)A permit issued under sub-section (1) shall specify the number and kinds of animals or birds that may be hunted by the holder of such permit.
