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State of Punjab - Section

Section 21 in Wild Life (Protection) Punjab Rules, 1975

21. General conditions governing grant of license.

(1)The special game hunting license and the big game hunting license shall specify -
(a)The number of animals of any species;
(b)The sex; and
(c)The minimum size and each specimen, that could be hunted.
(2)No person holding a hunting license shall kill wild animals described in the table given below in excess of the number specified against each in column 4 thereof, if any.Birds
1. Sandgrouses ... 10 per day
2. Red Jungle fowls ... 4 per day
3. Partridges ... 10 per day
4. Pigeons and Doves ... 10 per day
5. Ducks ... 10 per day
Table
Serial No. English Name The number to be hunted Minimum length of horns or the size of the animal Horns
1 2 3 4
  ANIMAL    
1. Goral ... 1 per licence 4 inches
2. Barking deer ... 1 per licence 4 inches including pedicel
3. Hog deer ... 1 per licence 12 inches
4. Spotted deer ... 1 per licence 30 inches
5. Sambhar ... 1 per licence 30 inches
6. [Nilgai no limit 8 inches size]*
      Size
7. Panther ... 1 per licence 30" to 36" up to shoulder
8. [Wild Pig no limit 25" to 30" up to shoulder]*
9. Hare ... 6 per day 15" to 17" up to shoulder
(3)The licensee may hunt both the sexes of a specie unless, he is prohibited by any condition to the contrary specified in the licence.
(4)The Wild Animals trapping licence shall specify the method that would be permitted for the capture of the Wild animal specified therein, and conditions under which the Wild animal could be trapped, and shall be subject to the restrictions imposed by Section 17 of the Act.
(5)A holder of a special game hunting licence, a big game hunting licence or a small game hunting licence shall not sell or barter to any person any animal shot by him or any meat or uncured trophy derived therefrom.
(6)
(a)Any person who is entitled to hunt a dangerous animal under a special game hunting licence or a big hunting licence and who wounds such animal shall do his utmost to kill the same.
(b)On his failure to do so, he shall forthwith inform in writing to the licensing authority, the District Magistrate and the Divisional Forest Officer of the area in which such occurrence had taken place giving reasons why the wounded animal could not be tracked and killed and he shall also inform the Gram Panchayat of the adjoining area of the existence of the wounded animal in the neighbourhood.
(7)For the purpose of a special game hunting licence and a big game hunting licence, an animal which has been wounded and lost shall be deemed to have been hunted under the licence and the licensee shall forfeit the right to hunt another specimen in the place of the one wounded and lost.
(8)
(a)The trapping of wild animals specified in Schedule (II) and Schedule (III) shall not be permitted unless the Chief Wild Life Warden is satisfied for reasons to be recorded in writing that such trapping is necessary under the provisions of sub-section (1) of Section 11 or of Section 12.
(b)A holder of Wild Animal trapping licence, unless specifically permitted to do so, shall not trap such animal in shooting blocks and Government Forests.
(9)
(a)A licensee under this Chapter shall intimate in advance to the Divisional Forest Officer concerned his desire to organise drives in any reserve forests, giving the date and the place where he desires to have such drives.
(b)If the Divisional Forest Officer is of opinion that such drives should not be allowed, he may, for reasons to be recorded in writing, prohibit such drives and communicate the same to the holder of the licence.
(10)Any machan or pit constructed for the purpose of hunting shall immediately be dismantled or filled up on the completion of hunting.
(11)All trophies which had been killed or captured in contravention of the conditions of the licence, including specimens smaller than the minimum dimensions specified, shall be deemed to be government property under Section 39.
(12)While hunting or trapping any wild animal, a licensee shall carry with him his licence and shall, on demand produce for inspection such licence before any officer appointed under sub-section (1) of Section 4.
(13)A licence granted under this Chapter shall not be transferable.
(14)A special game or a big game licensee under this Chapter shall maintain record in Form 7 of the animals killed, captured or wounded by him and such record shall be surrendered to the licensing authority as required by Section 10.
(15)Any licence granted under this Chapter shall not be valid during the period of closed time declared under sub-section (1) of Section 16 :Provided that the period of trapping licence will be valid throughout the year.