Section 2(iv) in Rajasthan Wild Animals and Birds Protection Act, 1951
(iv)"Reserved Area" in relation to any class of wild animals or wild birds, means any area in the 2[State Rajasthan] specified under or in pursuance of Section 5 to be in the area in which the hunting, shooting, netting, irapping, snaring, capturing or killing of such animals and birds is for the time being, prohibited whether the same be a reserved or protected forest or other area.
