Section 30 in Bombay Wild Animals and Wild Birds Protection Act, 1951
30. 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 reasons, issue a permit authorising any person, to hunt such animals or birds under the direction of an officer authorized by him.(2)A permit issued under sub-section (1) shall specify the number and kind of animal or bird that may be hunted by the holder of such permit.
