Section 17 in Bombay Wild Animals and Wild Birds Protection Act, 1951
17. Unlawful methods of hunting. -
(1)[Subject to the provisions of sub-section (10), no person]shall hunt any game from or by means or a wheeled or a mechanically propelled vehicle on water or land or by air-craft.(2)[Subject to the provisions of sub-section (10), no person] shall use a motor car, motor launch or aircraft, for the purpose of killing, driving or stampeding game.(3)No person shall hunt any game with nets, snares, pit-falls, poison or poison-weapons, except in defence of human life or property, and except in so far as it relates to capture of animals and birds under a licence of the kind specified in clause (e) of sub-section (2) of section 11.(4)No person shall for the purpose or hunting set fire to any vegetation.(5)No person shall use any artificial light for the purpose of hunting, except in the case of carnivora, over a [kill].(6)No person shall hunt any game during the hours of night, i.e., one hour after sun-set and one hour before sun-rise except in the case of carnivora, by sitting on a [kill].(7)No person shall hunt any game on a salt-lick or water hole or other drinking places or on paths and approaches to the same except sand-grouse and water birds.(8)No person shall hunt any game on any land of private ownership, without the consent of the owner or his agent or the lawful occupier of such land.(9) No person shall, notwithstanding that he holds a game licence for the purpose, hunt any game animal during the close time.[(10) Nothing in this section shall apply to shooting duck with the use of an out-board motor.]
