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State of Punjab - Act

The Punjab Wild Life Preservation Act, 1959

PUNJAB
India

The Punjab Wild Life Preservation Act, 1959

Act 14 of 1959

Published on 25 April 1959
Commenced on 25 April 1959
[This is the version of this document from 25 April 1959.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Wild Life Preservation Act, 1959Punjab Act No. 14 of 1959Received the assent of the Governor of Punjab on the 25th April, 1959, and first published for general information in the Punjab Government Gazette Extraordinary, of April 28, 1959.An Act to consolidate and amend the law relating to the protection and preservation of wild birds and wild animals.Be it enacted by the Legislature of the State of Punjab in the Tenth Year of the Republic of India as follows :-

1. Short title, extent and commencement.

(1)This Act may be called the Punjab Wild Life Preservation Act, 1959.

(2)It extends to the whole of the State of Punjab.

(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

2. Application of Act.

- This Act shall, subject to the provisions herein after appearing, apply to all wild birds and wild animals whether in their wild state or in captivity, and whether found in or brought into Punjab.

3. Definitions.

- In this Act, unless the context otherwise requires, -

(1)"animal" means an animal which suckles its young;

(2)"close season" means the period other than that specified in column 5 of Schedules II and III or the period altered under clause (ii) of section 6;

(3)"flesh" includes fat, blood, raw or cooked meat and bones;

(4)"Forest Officer" means an officer defined as such in the Indian Forest Act, 1927, or the Patiala Forest Act, 1999 BK;

(5)"licence" or "permit" means a licence or permit granted under this Act;

(6)"Schedule" means a Schedule appended to this Act;

(7)"trophy" means the durable part of a wild bird or wild animal which has been preserved by any means, whether natural or artificial, and includes the head, horn, tooth, tusk, bone, claw, hoof, chin, hair or feather, eggs or nest of any bird, but does not include any article manufactured from any such part of the bird or animal as aforesaid;

(8)"wild animal" includes the flesh or any part of the animal and "wild bird" includes the flesh of the bird or its eggs or egg shells;

(9)"Wild Life Officer" means any person whom the State Government or an officer authorised by it in this behalf may from time to time appoint for performing the functions assigned to Wild Life Officer under this Act or the rules made thereunder;

(10)"Wild Life Sanctuary" means any area declared by the State Government to be a sanctuary under Section 8.

4. Restrictions on killing, capturing etc. of wild birds and wild animals.

(1)It shall not be lawful to -

(a)kill, capture or possess whether dead or alive; or

(b)buy, sell or offer for sale; any wild bird or wild animal specified in the Schedules except in the manner and to the extent provided in sub-sections (2), (3), (4) and (5).

(2)The wild birds or wild animals specified in Schedule I, may be killed, captured or possessed or bought, sold or offered for sale throughout the year.

(3)The wild birds specified in Schedule II, may be killed, captured or possessed or bought, sold or offered for sale during the period other than the close season under a licence, and in the manner and to the extent permitted thereby :Provided that no licence shall be necessary -

(a)for shooting with fire-arms such wild birds; or

(b)for buying or possessing for purpose of consumption such wild birds as have been obtained from a licensee or have been shot.

(4)The wild birds or wild animals specified in Schedule III may be killed, captured or possessed or bought, sold or offered for sale during the period other than the close seasons under a licence, and in the manner and to the extent permitted thereby :Provided that no licence shall be necessary for buying or possessing for purposes of consumption such wild birds and wild animals, if obtained from a licensee.

(5)The wild birds or wild animals specified in Schedule IV may be possessed throughout the year as pets or for use as decoys in the manner and to the extent specified in that Schedule.

(6)Nothing in this section shall be deemed to prohibit the possession by any person of skins, antlers, horns or other trophies lawful acquired.Explanation. - For the purpose of this section an attempt to kill or capture a wild bird or wild animal shall be deemed to be included in the act of killing or capturing such bird or animal.

5. Person in possession of wild bird or wild animal to produce licence when required.

- Any person in possession of any wild bird or wild animal specified in Schedule II, III or IV, if required to keep a licence shall, if required so to do by a person authorized in this behalf under the rules made under this Act, produce his licence forthwith on such requisition.

6. Power to add to or to exclude from Schedules.

- The State Government may, by notification, which may apply either to the whole or to any part of its territories,-

(i)add to or exclude from any of the Schedules any wild bird or wild animal subject to such conditions as it may impose in each case;

(ii)alter the period during which any wild bird or wild animal specified in Schedule II or III may be killed or captured; or

(iii)alter the number of wild birds or wild animals specified in column 5 of Schedule IV which may be kept as pets or for use as decoys.

7. Power to exempt.

- The State Government may exempt any person or class of persons from all or any of the provisions of this Act or rules made thereunder if it is satisfied that such exemption is desirable in the interest of scientific research or wild life sport or for better protection or preservation of crops or other property.

8. Power to declare wild life sanctuary.

(1)The State Government may, by notification, declare any area which is the property of the State Government and any area which is private property subject to the consent of the owner and to such conditions as may be determined by mutual agreement, to be a Wild Life Sanctuary for wild birds or wild animals or both and, notwithstanding anything contained in section 4, it shall be unlawful for any person to kill or capture any wild bird or wild animal or both, as the case may be, within such sanctuary at any time.

(2)No person shall carry fire-arms or take any hounds, nets, traps, snares or any other contrivances which can be used for killing or capturing wild birds or wild animals within the area of a Wild Life Sanctuary except under a special permit granted by any Forest Officer or Wild Life Officer holding a gazetted rank :Provided that no such special permit shall entitle the holder to kill or capture wild birds or wild animals in the sanctuary.

9. Prohibition of keeping call-birds and coursing and hawking except under licence.

- No person shall -

(a)utilize call-birds of any kind (excepting quails) for the purpose of alluring other birds of its kind; or

(b)course or hawk wild birds or wild animals specified in Schedules II and III except under a licence and to the extent and manner permitted thereby.

10. Prohibition of ensnaring and enticing wild birds and animals.

- No person shall, with intent to evade the provisions of this Act, ensnare and entice away from the Punjab State to any other State any wild bird or wild animal specified in Schedules II, III or IV.

11. Power to prevent commission of offence.

- Every Forest Officer or Wild Life Officer shall prevent the commission of breach of any the provisions of this Act or the rules made thereunder.

12. Power to apprehend and arrest to seize property.

(1)Any Forest Officer, Wild Life Officer or Police Officer or any other person authorised in this behalf by the rules made under this Act -

(a)may, if he has reasonable grounds for believing that any person has committed an offence under this Act :-

(i)require such person to produce for his inspection any wild bird, wild animal or flesh in his possession, or any licence, permit or other document issued to him or required to be kept by him under the provisions of this Act; or

(ii)enter and search any land, hotel, restaurant, vehicle or boat in the occupation of such person and open and search any baggage or other things in his possession :

Provided that no Wild Life Officer below the rank of an Inspector, or a Police Officer below the rank of a Sub-Inspector or a Forest Officer below the rank of a Range Officer shall enter or search any hotel or restaurant; or

(b)may arrest, without warrant any person who commits or is reasonably suspected by such officer of having committed an offence under this Act, if he has reasonable ground for believing that such person will abscond unless arrested, or if the name and address of that person are unknown to such officer and the person refuses on a demand of such officer to give his name and address or gives a name and address which such officer has reason to believe to be false.

(2)Every person arrested under sub-section (1) for having refused to give his name and address or giving a false name and address shall be released on giving his correct name and address.

(3)Should the true name and address of such person be not ascertained within twenty-four hours from the time of arrest, he shall forthwith be produced before the nearest Magistrate having jurisdiction.

(4)Any officer who is empowered to make arrests may seize all guns, fire-arms and ammunition as well as all trophies, dogs, nets, snares or other appliances found in possession of any person who is arrested or against whom a reasonable suspicion exists of having been concerned in any offence punishable under this Act.

(5)A list of all articles seized under sub-section (4) shall be prepared by such officer and signed by two or more witnesses.

13. Power to compound offence.

(1)The State Government may, from time to time, by notification in the Official Gazette, empower any Wild Life Officer, or a Forest Officer, holding gazetted rank -

(a)to accept from any person against whom a reasonable suspicion exists that he has committed any offence punishable under this Act a sum of money by way of composition for such offence.

(b)when any property has been seized as liable to confiscation, to release the same on payment of the value thereof as estimated by such officer.

(2)On the payment of such sum of money or such value or both, as the case may be, to such officer, the suspected person, if in custody, shall be discharged, the property, if any, seized shall be released and no further proceedings shall be taken against such person or property.

(3)The sum of money accepted by way of composition under this section shall in no case exceed the amount of two hundred rupees.

14. Penalties.

(1)Whoever commits a breach of the provisions of this Act or of any rule made thereunder shall be punishable with fine which may extend to fifty rupees or in default with imprisonment of either description which may extend to one month.

(2)Whoever having already been convicted of an offence under this Act or any rule made thereunder is again convicted thereof, shall, on every subsequent conviction, be punishable with fine which may extend to five hundred rupees or in default with imprisonment of either description which may extend to three months, and shall, in addition to the punishment provided for the offence, be liable to confiscation of the licence.

(3)Notwithstanding anything contained in sub-sections (1) and (2), whoever commits a breach of the provisions of section 8 shall be punishable with fine which may extend to five hundred rupees or in default with imprisonment of either description which may extend to three months.

(4)On conviction of a person for any offence under this Act the convicting Magistrate may, in addition to any other penalty imposed, order any net, trap or snare used in the commission of such offence to be destroyed or to be sold and proceeds thereof forfeited to the State Government, and direct that the whole or any portion of any wild bird or wild animal killed or captured by such person and all weapons, implements and grey hounds used in aid and for purpose of aiding the commission of such offence shall be confiscated to the State Government.

15. Power to suspend or cancel licences.

(1)The Chief Conservator of Forests, Punjab, or any other officer authorised by the State Government in this behalf may, subject to any general or special order of the State Government, and after affording the licensee an opportunity of being heard, suspend or cancel any licence granted under this Act.

(2)Any person aggrieved by the suspension or cancellation of a licence under sub-section (1) may, within thirty days of the date of order appealed against, appeal to the State Government whose decision on such appeal shall be final.

16. Jurisdiction of Courts to try offences under the Act.

- No court inferior to that of a Magistrate of the Second Class shall try any offence under this Act or the rules made thereunder.

17. Persons who may lodge complaints.

- No court shall take cognizance of any offence under this Act, except on the complaint of a Forest Officer not below the rank of a Range Officer or a Police Officer not below the rank of a Sub-Inspector or Wild Life Officer not below the rank of an Inspector or any other person or class of persons authorized by the State Government in this behalf by notification in the Official Gazette.

18. Savings.

- Nothing in this Act shall be deemed to apply to -

(1)the killing or capturing in good faith of any wild animal by any person in defence of himself or of any other person or of property subject to such conditions as may be prescribed in the rules made in this behalf under this Act; and

(2)the capture, sale, purchase, or possession for scientific or public purposes of any wild bird or wild animal by or on behalf of the authorities administering zoological gardens.

19. Operation of other laws not barred.

- Nothing in this Act shall be deemed to prevent any person from being prosecuted under any other law for any act or omission which constitutes an offence under this Act or from being liable under such other law to any higher punishment or penalty than that provided by this Act :Provided that no person shall be punished twice for the same offence.

20. Wild Life Officers to be public servants.

- All Wild Life Officers and other Officers exercising any of the powers conferred by or under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.

21. Protection to persons acting in good faith.

- No suit, prosecution or legal proceeding shall lie against any person for anything done or intended to be done in good faith under this Act.

22. Power to make rules.

(1)The State Government may, after previous publication, make rules for the purpose of carrying out the provisions of this Act.

(2)In particular and without prejudice to the generally of the foregoing power, such rules may provide for all or any of the following matters, namely :-

(a)the form in which and the terms and conditions under which a licence or permit may be granted;

(b)the fees to be charged for any licence or permit;

(c)the confiscation and disposal of any wild bird or wild animal killed, captured, possessed, bought, sold, or offered for sale in contravention of the provisions of this Act or of any animal or contrivances used in the commission of an offence under this Act;

(d)the person or class of persons who may issue licenses and make complaints of offences under this Act or may require the production of a licence under sections 5 and 13;

(e)in the case of any species of wild birds or wild animals, the numbers and sex that may be killed or captured under a licence;

(f)for prohibiting certain methods of hunting, killing and capturing wild birds or animals.

23. Repeal and saving.

- The Punjab Wild Birds and Wild Animals Protection Act, 1933, and the Preservation of Faunae of Patiala Act, 1996 Bikrami, are hereby repealed :Provided that anything done, or any action taken or any proceedings commenced or continued under the Acts hereby repealed shall be deemed to have been done, taken, commenced or continued under the corresponding provisions of this Act.

I

of wild birds and animals which are excluded from protection under section 4 of the Act.

Sr. No.	Scientific name	English name	Vernacular name
\| \| \| \|-	1	2	3	4
\|-	BIRDS
1	Corvus levaillanti ..	The Himalayan Jungle Crow	Kowa, kawwa, kan, pahari, kowa.
2	Corvus splendens ..	House Crow ..	Kan, kowa, desi kan
3	Phalacrocorax carpo ..	The Indian Large Cormorant	Pan kowa, jalkan
4	Phalacrocorax fuscicollis	The Indian Shag ..	Jalkan, ghoghar
5	Phalacrocorax niger ..	The Little Cormorant	Jograli, nikka, Julkan
6	Anhinga melangogaster	The Indian Darter or Snake Bird	Jalkani, bunwa
7	Psittacula eupatria ..	The Large Indian Paroquet	Tota, raitota
8	Psittacula krameri ..	The Rose-ringed Paroquet	Tota, raitota
9	Psittacula cyanocephala	The Western Blossom headed Paroquet	Libbar tota, tuiya
10	Psittacula himalayana	The Himalayan Slaty-headed Paroquet	Tula tota, pahari tuiyan
	Male	Female
11	Astur gentilis Schedowi	The Eastern Gos-hawk	Baz	Zoora
12	Astur badius ..	The Shikra or Brown Hawk	Shikra ..	Chepuk
13	Accipiter nisus ..	The Sparrow-hawk ..	Basha	Bashin
14	Accipiter virgatus ..	The Besra Sparrow-hawk	Besra	Dhooti
15	Falco peregrinus ..	The Peregrine Falcon ..	Bhairi	Bhairi butcha
16	Falco peregrinus peregrinator	The Indian Peregrine Falcon	Koohi	Kohela
17	Falco peregrinus baby-lonicus	The Red capped Falcon	..	..
18	Falco jugger ..	The Laggar Falcon ..	Luggur	Juggur
19	Falco cherrug ..	The Saker Falcon or cherrug	Cherrug	Chergela
20	Falco columbarius insignis	The Asiatic Merlin ..	Rethul	Regi
21	Falco chiquera ..	The Red-headed Merlin	Thurumti	Thurumts
22	Caprimulgus Europaeus unwini	Himalayan Night Jar	Chippak, Dabehiri Andha Chirya	Chappa Dabbak
23	Caprimulgusmacrourus albonotus	Indian long tailed night jar	..	..
24	Caprimulgus inducus	Indian jungle night jar	..	..
25	Caprimulgus assiaticus	Common Indian night jar	..	..
26	Lynocornis carviniceps	Great eared night jar	..	..
27	Haliaetus Leucoryphus	Pallas fishing eagle ..	Kurl	..
28	Ichthyophage humilis plumbeus	Himalayan grey headed fishing eagle	Kurl	..
ANIMALS
29	Felis pardus ..	The Leopard or panther	Begh, berag, bolbagh chitra, purra, unagh Mirg
30	Felis bengalensis ..	The Leopard Cat ..	Chitta, billa, chenang, banbilla, jungli billi, bagarbilla
31	Felis ernata ..	The Indian Desert Cat	Do
32	Felis chaus ..	The Jungle Cat ..	Do
33	Felis caracal ..	The Caracal ..	Siyah gosh, ekab patsalan, tsogda
34	Felis lynx ..	The Lynx ..	Do
35	Felis Viverra zibetha	The Large Indian Civet	Khatas, kastura, moosbkbilla, bausokar
36	Felis Paradoxurus gray	The Himalayan Palm Civet	Do
37	Herpestes auropunciatus	The small Indian Mongoose	Neol, nyul, naola, dhor
38	Herpestes mungo ..	The Common Indian Mongoose	Do
39	Herpestes smithi ..	The Ruddy Mongoose	Do
40	Canis lupus ..	The Wolf ..	Gurg, bhagyar, bheriya
41	Canis pallipes ..	The Indian Wolf ..	Do
42	Canis aureus	The Jackal ..	Giddar, siyal, phival
43	Cyon dukhensis	The Indian Wild Dog..	Sonkutta, ramkutta, bunkutta, jangali kutta, Bhaosa,bhunsa
44	Mustela flavigula ..	The Indian Marten or Pine Marten	Chitrala, turala, shikra dhinkloo
45	Iutra vulgaris ..	The Common Utter	Ud, Udbilao, Ludhar
46	Ursus torquatus ..	The Himalayan Black Bear	Bhalu, Kala bhalu, richh
47	Boselaphus tragocamelus	Nilgai or Blue Bull ..	Nilgao, nilgai, lilgai, bangai, raujb, gond, bain[xx] [The star 'x' omitted by Punjab Adoptation of Laws (State and Concurrent Subjects Order, 1968.]
48	Macacus rehesus ..	The Bengal Monkey ..	Bandar
49	Hyaena striata ..	The Hyena ..	Tarkh
50	Pteropus Medius	The Indian Fruit Bat..	Badur, Barbagul, chumgidda ultakao manis
51	Hystrix bucura ..	The Indian Porcupine	Syal, sahi, kundewalliseh
52	Sclurius indicus ..	The squirrel ..	Galehra
53	Mus (whole family) ..	Rats and mice ..	Chuha, chuhi
54	Sus eristatus ..	The Indian Wild Boar	Suar, budh
\|-	[x x x x] [Note etc. omitted by Punjab Adoptation of Laws (State and Concurrent Subjects Order, 1968.]

II

of wild birds which under section 4(3) of the Act may be killed or captured under a licence and to the extent permitted thereby during the period specified in column 5, subject to the proviso that they may be shot without a licence during the said period

Serial No.	Scientific name	English name	Vernacular name	Period
1	2	3	4	5
BIRDSANATIDAE
1234	Cygnus cygnusCygnus bewickiCygnus minorCygnus olor	The Whole (swan)Bewick's Swan ..Alpheraky's SwanThe Mute Swan ..	........	}	1st October to15th March

III

of wild birds and wild animals which may be killed or captured under a licence and to the extent permitted thereby during the period specified in column 5

Sr.No.	Scientific name	English name	Vernacular name	Period
1	2	3	4	5
\|-	BIRDSCOLUMDIDAE
1	Crocopus Phoenicopterus	The Green Pigeon	Kandel, harrial, kokla, latta, nilsir, guggu, guya	The shooting period throughout the State shallbe from 1st October to 15th March unless otherwise specified
2	Sphenocercus sphenurus	The wedgeiled Green Pigeon
3	Columba livia ..	The Blue Rock pigeon	Kabutar
4	Columba rupestris..	The Blue Hill Pigeon	do	Ditto
5	Columba oenas ..	The Eastern Stock Pigeon or Dove	Salara, Kabutar Kamar Kula	Ditto
6	Columba leuconota	The White bellied or Snow Pigeon	Bhusli, bujul, Bhujri, rapia, charan luku	Ditto
7	Dendrotreron Hodgsonij ..	The Speckled Wood Pigeon	Kamlowa, Chittal, Kabutar	The shooting period throughout the State shallbe from 1st October to 15th March, unless otherwise specified.
8	Streptopelia Orientalis	Rufous, Turtle Dove	Kamlowa, Chittal, Kabutar, Laber	Ditto
9	Columbia palumbus	The Eastern Wood Pigeon or Ring Dove	Dand, Kabutar	Ditto
10	Streptopelia chinensia	The Indian Spotted Dove	Ghuggi, fakhta tottru, chhota fakhta	Ditto
11	Streptopelia decaocto	The Indian Ring Dove	Ghuggi, fakhta, ghaggi, Panduk, geyrra	Ditto
PTEROCLIDAE
12	Pterocles orientalis	The large Imperial or Black-bellied Sandgrouse	Bhattitar, bakht, bakhtitar, bhatta,bhalhar, siah sina, bhotitar, dukru, mindru, chhottaBhattitar, chittidar, bhattider	Ditto
13	Pterocles indicus	The Painted Sandgrouse
14	Pterocles coronatus	The Coronetted Sandgrouse
15	Pterocles alchata	The Large Pintailed Sandgrouse
16	Ptrerocles extustus	The Common Indian Sandgrouse	Kuk, kaling, korunda, kung
17	Syrrhaptes tibetanus	The Tibetan Sandgrouse
PHASIANIDAE
18	Pavocristatus ..	The Common Peafowl	Mor, Mamjhr, bodar	Ditto
19	Gallus bankiva ..	The Common Red Jungle fowl ..	Jungli murghi, ban kukar, kukar	Ditto
20	Catreus Wallichii ..	The Chir Pheasant	Chir, Chihir, Chaman, Chair	The shooting period throughout the State shallbe from 1st October to 15th March, unless otherwise specified
21	Cereornis macrolophus	The Pukras or Koalas Pheasant	Koklas, khwakta, phokras, plachh, khwakah	Ditto
22	Gennaeus hamiltonli	The White crested Kalij	Kolsa, kalij, kalesha	Ditto
23	Lophophorus impejanus	The Impeyan Pheasant or Monal	Monal, Karrari, nil, bod, narel neroala, nilwal	Ditto
23-A	Targopan melanocephalus	The Western Horned Pheasant	Phulgar, jaji, jijurara jowar	Ditto
24	Perdicula asiatica ..	The Bush Quail	Lowa, lawa, batol, batoli, chho nuk	Ditto
25	Arborophila torqueola	The hill Partridge	Piora, Pemra, pahari titar, ban titar	Ditto
26	Alectoris gracca ..	The Chukar or Chikor	Chukor, chukra, chakur, khonk, kaunk, kakh, chahru	Ditto
27	Ammoperdix griseogularis	The Secsee Partridge	Sisi, sasi, sussi, kakki, chaukla	Ditto
28	Francolinus francolinus	The Black Partridge	Kala titar, koddi titar	Ditto
29	Francolinus pondicerianus	The Grey Partridge	Tittar, titur, bagga titar, parila	Ditto
30	Tetraogallus himalayensis	The Himalyan Snow Cock	Golind, golaund, lip, lipya	Ditto
31	Tetraogallus tibetanus	The Tibetan Snow Cock	Golind, Golaund, Gorkagu	Ditto
32	Lerwa lerwa ..	The Snow Partridge	Ram chakru ram chukor, tillu, dhedu chakru	Ditto
TURNICIDAE
33	Turnix dussumieri	The little Button quail	Lawa, chhota lawa	The shooting period throughout the State shallbe from 1st October to 15th March unless otherwise specified
34	Turnix maculatus..	The Indian Button Quail	Do
35	Coturnix coturnix	The Common Quail	Bater, bara, bater, gagas-bater, khair bater, china,bater	Ditto
36	Coturnix coromandelica	The Black breasted of Rain Quail
37	Excalfactoria chinesis	The Blue breasted quail	Bater, bara bater khaira, bater, china bater	Ditto
38	Grus	The Eastern Crane	Kunj, kulang, murunch	Ditto
39	Anser anser ..	The Grey Lag Goose	Sona, kurria, sona hans, hans raj, mug	Ditto
40	Anser albifrons	The white fronted goose	Hans Raj, mug, chittach, mug	Ditto
41	Anser erythropus..	The Dwarf or Lesser White fronted goose		Do
42	Anser brachyrhynchus	The Pink footed goose		Ditto
43	Anser indicus	The Bar headed goose	Hans, kary hans, rai hans, mag birwa	Ditto
44	Anser Branta ruficollis	The red-breasted goose	..	Ditto
RALLIDAE
45	Prophyrio Polioce phalus	The Indian Purple Moorhen	Kaim, kalim, khima	Ditto
46	Fulica atra atra ..	The Common coot	Khuskal, dasari, the kari kali murghabi	Ditto
MEGALORNITHIDAE
47	Anthropoides virgo	The demoiselle Crane	Karkarru, fchhota kunj	The shooting period throughout the State shallbe from 1st October to 15th March, unless otherwise specified
OTIDIDAE
48	Otis tarda	The Great Bustard	Khalmor, tugdar, gurain, tilur, Baratugdar	Ditto
49	Tetrax Tetrax	The Little Bustard	Chhotatilur, Karwanak	Ditto
50	Choriotisnigriceps ..	The great Indian Bustard	Khalmor, tugdar, gurain, tilur	Killing or capturing prohibited throughout the year
51	Chalamydotis undulata	The Houbara or Macqueen's Bustard	Houbara, tiltur, khermora, karwanak	The shooting period throughout the State shallbe from 1st October, to 15th March, unless otherwise specified
52	Sypheotides indica	The Lessor Florican or Likh	Likh, chhotta charat, karwanak	Ditto
BURHINIDAN
53	Burhinus oedinenemus	The stone Plover	Lambi Karwanak, basiri, abi	The shootin period throughout the State shall befrom Ist October, to 15th March unless otherwise specified
54	Esacus recurvirostris	The Great Stone Plover	Do	Ditto
55	Cursorius coromandelicus	The Indian Courser	Nukri	Ditto
56	Cursorius cursor	The Eastern cream-coloured Courser	Do	Ditto
CHARADRIDAE
57	Vanellus vanellus	The Lawping peewit or Green Plover	Bodhur	Ditto
58	Pluvialis domincus	The Eastern golden Plover	Do	Ditto
59	Pluvialis appricarius	The Golden plover	Do	Ditto
60	Numenius arquata	The Curlew	Do	Ditto
61	Scolopax rusticola ..	The Wood-cock	Simkukri, Jalakri, julkukri, sumkukri	Ditto
62	Capella nemoricola	The wood Snipe	Burra Chaha, sumkukri, chaha jalakri	Ditto
63	Capella Solitaria	The Eastern Solitary Snipe	Ditto
64	Capella gallinago ..	The Common or Fantail Snipe	Chaha jalakri	Ditto
65	Capella Stenura ..	The Pin-tail Snipe	Chaha jalakri	Ditto
66	Capella media ..	The Great Snipe,	Chaha jalakri
67	Lymnocryptes minima ..	The Jack Snipe ..	Chhota Chaha	Ditto
ROSTRATULIDAE
68	Rostrautula bengalensis	The painted Snipe	Rangila Chaha, chabarcha	Ditto
69	Tadorna tadorna ..	The Sheldrake ..	Safed chakwa, shah chakwa, safed surkhab	Ditto
70	Casarca ferruginea	The Ruddy Sheldrake or Brahminy Duck ..	Surkhab, chakwa, chakwi, lal surkha b	The shooting period throughout the State shallbe from 1st October to 15th March, unless otherwise specified
71	Anas platyrhicha	The Crested or Falcated Teal	....	Ditto
72	Chaulelasmus streperus	The Gadwall	Mila, bhuar, beykhur, murghabi	Ditto
73	Marecapenelope ..	The Wigeon ..	Peasan, patari, chhota alsir, murghabi	Ditto
74	Nettion formosum	The Barkal or Clucking Teal	Choota murgabi kerra putari, souchuruka, murghabi	Ditto
75	Nettion crecca ..	The common Teal
76	Dafila acuta	The Pintail	Sanh, sink-par, murghabi	Ditto
77	Querquedula querquedula	The Garganey or Blue winged Teal	Chatwa khira, putari, murghabi	Ditto
78	Spatula clypeata ..	The Shoveller ..	Tidari, punana, takarwala, ghira, murghabi	Ditto
79	Marmaronetta angustirostris ..	The Marbled Teal	..	Ditto
80	Netta rufina	The red crested Pochard	Lalsir, murghabi	Ditto
81	Nyroca ferina ..	The Pochard or Sun Bird	Lalsir, buranar, murghabi	Ditto
82	Nyroca rufa ..	The white-eyed Pochard or White eye	Karchiya, burar, mada lalbigri, murghabi	Ditto
83	Nycroca marila	The Scaup ..	..	Ditto
84	Xyroca fulguia ..	The Tufted Pochard	Dubaru, abtak, rohwara, murghabi	Ditto
85	Glaucionett clan-guila	The Golden eye	..	Ditto
86	Erismatura leu cocephala	The White-headed or Stifftiled Duck	..	Ditto
87	Megellus albellus	The Smew		The shooting period throughout the State shallbe from 1st October to 15th March, unless otherwise specified
88	Mergus merganser	The Goosander	..	Ditto
89	Mergusserrator	The Red breasted Mergansar	..	Ditto
90	Sarkidiornis melanotus	The Nukta or Comb Duck	Nukta murghabi	Ditto
91	Asarcornis scutulatus	The White winged Wood Duck	..	Ditto
92	Rhodonessa caryo phyllacea	The pink headed Duck	Lal sira, gulab sira murghabi	Ditto
93	Nettapus coromandelianus	The cotton Teal	Giri, girria, girya, murghabi	Ditto
94	Dendrcygna javanica	The Leeser Whistling Teal	Sili, silahi, murghabi	Ditto
95	Dendrocygna fulva	The large Whistling Teal	Bara silahi, murghabi	Ditto
96	Anas poecilorhyncha	The Indian Spotbil or Grey Duck Animals	Garmpai, gugral, bata batak humjur, murghahi	Ditto
97	Ovis vignei	Urial	Uriyal, hurial, sha, koh-i-dumbak, koch, gad, garand	Subject to the rules published with PunjabGovernment notification No. 18539 (Forests), dated 18th August,1919
98	Ovis hodgsoni (misnamed Ovis Ammon)	The Great Tibetan Sheep	Nian	Ditto
99	Ovis nahura	Bharat, or Blue Sheep	Miatu, bharal, bhard, warr	Ditto
100	Capra sibirica ..	The Himalayan Ibex	Trangol, katrol, tangrol skin	Ditto
101	Hemitragus jemlaicus	Thar (Only in accordance with the rulespublished with Punjab Government notification No. 1392-S(Forests), dated 5th September, 1916	Tahr, thar, meshi, mehi, sbi, karth, korth, kart	Ditto
102	Nemorhaedus bubalinus	Serow, or Himalayan Goat Antelope	Goa, Yamu, emru, aimu, sarao, jangal	Ditto

103	Cemes goral ...	Goral ...	Pij. ban bakri, ghorrur, gurrur, ghoral ghurral, gudh,sar	Subject to the rules published with PunjabGovernment notification No. 18639 (Forests), dated 18th August,1919
104	Pantholops hodgsoni	Tibetan Antelope	Tsus chus, chiru, chuhu	Ditto
105	Moschus moschiferas	The musk Deer	Kastura, raunsa, bina, bijri, rocbh, raonwi, ranwhin	Ditto
106	Antelope cervicapra	Indian Antelope or Black Buck	Hiran, haran, kala hiran, mirg, modain, kalhra	1st October to 15th March
107	Cervulus muntjac	The Barking Deer	Kakar or Kakkar	Ditto
108	Cervus axis ..	The Spotted Deer	Chital, chittal, chitra jhank, paga lhiran, charba hiran	Ditto
109	Cervus porcinus	The Hog Deer	Para, Pahra, parha	Ditto
110	Tetracerus quadricornis	Fore horned Antelope	Chausingh, clauba, deda	Ditto
111	Gazelle bennetti	Indian Gazellis or Ravine Deer	Chinkara, chikara, kalpunch ask, ahu ratta, gora hiran,chitka hiran, chitka hiran, chhatika	Ditto
112	Cervus unicolor	The Sambhar ...	Sambar, samar, sambhar, braasingh	Ditto
113	Lepus ruficaudatus	The Common Indian Hare	Khargosh, seru, pharru, susya sassu, usa, sasa, seha,saiyah, sehu	Ditto
114	Lepus dayanus	The Sind Hare ...	Ditto ...	Ditto
115	Lepus hypsibius	The upland Hare ..	Ditto ..	Ditto
116	Equus hemionus	The Wild Ass ..	Goakhar ghur, ghuran, jungli khota	Ditto
117	Ursu arcuts ..	The Red Bear or Snow Bear	Bharboo, lagru, ratta bhalu, rate thalu, bhirid, shaham,lal bhalu, lal richh	Only in accordance with the rules published withPunjab government notification No. 1392-S (Forest) dated the 5thSeptember, 1916
118	Felis Tigris ..	The Tiger	Sherbara bagh (sherni baghni females)	..

IV

of wild birds and wild animals which may be kept in captivity as bona fide pets on call-birds up to the limit specified in column 5 of the Schedule under licence.

Sr. No.	Scientific name	English name	Vernacular name	Limit
1	2	3	4	5
1	Ploceinac ..	The Weaver Birds (all kinds)	Baya, Bijra, etc	Upto a limit of ten, of each specie
2	Viduinae ..	Munias (of all kinds)	Lalmunia, Charchana, Churuka, etc.
3	All birds and animals included in Schedule I		..	Without limit
4	Columba livia ..	The Blue Rock Pigeon	Kabutar	Ditto
5	All other wild birds and wild animals		..	Upto a limit of 4 in case of hares and 2 in case of wildanimals.

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State of Punjab - Act