(1)The [Collector] [Substituted by A.O. 1957.] may on application of any person, grant to such person a licence for the period of one year at a time authorising him by name to shoot at or kill any bird or animal to which this Act applies or use a net, trap or other instrument for the purpose of capturing such bird or animal and subject to such conditions as may be prescribed :Provided that the [Collector] [Substituted by A.O. 1957.] shall not refuse such licence to any person holding a licence under the Indian Arms Act, 1878 (XI of 1878).
