Section 2 in The Bihar Forest Hunting, Shooting & Fishing Rules, 1958
2.
In these Rules - "exempted person" means(a)(i)throughout the State members of Government, Secretaries to Government, members of the Service Commission and Heads of Departments,(ii)within their own jurisdiction Gazetted Forest Officers, Divisional Commissioners, Judicial Commissioner, Chotanagpur Division, District Judges, Superintending Engineers and Deputy Inspector General of Police.(iii)in any Government reserved and protected forest situated in the district in which they are posted District Officers, Supdt. of Police, Gazetted Forest Officers and Sub-divisional officers within their own jurisdiction.(iv)exempted person means that he is exempted from paying the shooting fee but he as others shall obtain permit prior to shooting from the Divisional Forest Officer, concerned who will issue it free of charge subject to other conditions in these Rules;(b)"Form" means a Form appended to these rules.(c)"hunting" includes tracking" for discovering the life of wild animals;(d)"permit-holder" means a person to whom a permit has been granted under these Rules.(e)"Year" means the period beginning on the 1st October and ending on the 30th September.
