Section 8 in Rajasthan Wild Animals and Birds Protection Act, 1951
8. Penalties.
(1)Whoever does, or attempts to do, or abets the doing of any act in contravention of the provisions of this Act and the rules made thereunder-(a)if it be a bird, with simple imprisonment for a term which may extend to fifteen days or with fine which may extend to fifty rupees or with both, or(b)if it be an animal, with simple imprisonment for a term which may extend to one month or with fine which may extend to one hundred rupees or with both, or(c)if any such act is committed, or is abetted, or attempted to be committed, in any reserved area, with simple imprisonment for a term which may extend to three months or with fine which may extend to two hundred rupees or with both, or(d)if any such act is committed, or abetted, or attempted to be committed, in any reserved area, with simple imprisonment for a term which may extend to three months or with fine which may extend to two hundred rupees or with both.(2)Whoever commits any of the offences under this Section at night shall be punishable with twice the punishment provided in sub-section (1).
