35. License for destruction of wild animals which do injury to human beings or cattle and damage to crops.
(1)The grant of arms licenses under this rule shall be subject to the provisions of the Wild Life (Protection) Act, 1972 (53 of 1972), in respect of the States and Union Territories where the said Act is applicable.(2)The application under this rule for grant of a license in Form IV shall specify details of the land and cultivation requiring protection and area in which the arms and ammunition are required to be carried.(3)Where, after the end of any harvest season, the State Government considers it expedient that for the protection of wild life in any area, any arms or ammunition licensed in Form IV should be deposited in a police station or with a licensed dealer, it may, by order, require any licensee to deposit such arms or ammunition for such period as the arms or ammunition are not required for the purposes for which the license is granted and as may be specified therein, and thereupon the licensee shall be bound to comply with such order.
