Section 2(16) in The Wild Life (Protection) Act, 1972
(16)"hunting", with its grammatical variations and cognate expressions, includes,-(a)killing or poisoning of any wild animal or captive animal and every attempt to do so;(b)capturing, coursing, snaring, trapping, driving or baiting any wild or captive animal and every attempt to do so;(c)injuring or destroying or taking any part of the body of any such animal or, in the case of wild birds or reptiles, damaging the eggs of such birds or reptiles, or disturbing the eggs or nests of such birds or reptiles;[(16A) "invasive alien species" means a species of animal or plant which is not native to India and whose introduction or spread may threaten or adversely impact wild life or its habitat;]