Section 215 in The Himachal Pradesh Municipal Corporation Act, 1994
215. Prohibition of possession or sale of wild animals.
- No wild animal in respect of which any close time has been notified by the State Government under section 16 of the Wild Life Protection Act, 1972 (3 of 1973) shall whether dead or alive be possessed or sold during such close time within any municipal area and no such animal shall at any other time be sold within any municipal area except under an annual licence to be granted by the municipality:Provided that these prohibitions shall not extend to wild animals possessed or sold as pets.
