197A. [ Prohibition of possession or sale of wild birds and animals: [Added by Punjab Act No. 2 of 1933.]
- No wild bird or animal in respect of which any close time has been notified by the [State] Government under section 3 of the Wild Birds and Animals Protection Act, 1912, shall whether dead or alive be possessed or sold during such close time within any municipality; and no such bird or animal shall any another time be sold within any municipality except under an annual licence to be granted by the committee; Provided that these prohibitions shall not extend to wild birds or animals possessed or sold as pets.]
