- Subject to the exemptions provided below, it shall not be lawful for any person other than an officer or servant of the Forest Department-(a)to convey into a park, or within the confines thereof to be in possession of any explosive, trap or poision except with the permission of the Chief Conservator of Forests or of any officer of the Forest Department authorised by him to grant such permission and subject to the provisions of this Act and of the rules made under this Act: provided that any person entitled under the Indian Arms Act, 1878 or any rule made thereunder to carry or possess arms of any kind to the area in which a park is situated may, after giving due notice to the Chief Conservator of Forests, or such officer aforesaid, convey into or possess within a park such arms and ammunition therefor;(b)within a park to kill, injure, capture, or disturb any animal or to take or destroy any egg or nest of any bird; provided that any dangerous animal may be killed in defence of human life; and provided also that, with the permission of the Chief Conservator of Forests any animal may be killed to prevent injury to life or property;(c)wilfully or negligently to cause damage by fire or otherwise to the park of an object therein;(d)except with the permission of the Chief Conservator of Forest to introduce any animal or wilfully to permit any domestic animal to enter into a park;(e)to remove from a park any animal, whether alive or dead other than an animal lawfully introduced into such park, or any part of an animal :Provided that clauses (a), (d) and (e) shall not apply to any person in the service of the Government entering the park on duty, and that the clauses (d) and (e) shall not apply to holders of rights and concessions to the extent permitted under a Forest Settlement.
