(1)The Conservator of Forests may, on the recommendation of the Divisional Forest Officer and the Collector, declare that any particular forest or part of a forest is wholly closed for a term of years or annually for a specified period.(2)The Conservator of Forests may also prohibit the taking, wounding' or killing of any particular species of animals in any specified tract of forest, with a view to the preservation of such species, but any such order shall be subject to revision by the Commissioner.(3)A licence granted under these rules shall not be valid -(a)in any forest or part of a forest which has been closed under sub-rule (1) during the period it is closed, and(b)in the tract of forest specified in an order made under sub-rule (2) in respect of the species of animals specified in such order:Provided that gazetted officers whose jurisdiction extends to such forests, or persons holding licenses on which the Divisional Forest Officer has endorsed special permission to that effect, may kill pig, tigers and other dangerous or destructive animals in such forests. Such special permission shall not be given for a longer period than one month in any case.
