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State of Bihar - Section
Section 17A in Management and Working of the Forests
17A. [ Revenue Department letter No. 9638-R., dated the 21st November, 1936.] [Rule 76-A (as per Government Publication, here 17A) Inserted vide C.S. No. 86, dated 10.1.1940.].
- In determining what compensation should be accepted under Section 68(1) (a) of the Indian Forest Act XVI of 1927 when a wild animal or bird has been killed in contravention of the "Bihar and Orissa Government Reserved Forests Shooting Rules, 1930", an officer empowered under that Section should assume the value of the animal or bird killed to be as follows:-| Rs. | a. | P. | |||
| Elephant | … | … | 100 | 0 | 0 |
| Buffalo | … | … | 75 | 0 | 0 |
| Bison | … | … | 50 | 0 | 0 |
| Sambhar | … | … | 25 | 0 | 0 |
| Nilgai | … | … | 20 | 0 | 0 |
| Spotted deer | … | … | 15 | 0 | 0 |
| Barking deer | … | … | 7 | 8 | 0 |
| Mouse deer | … | … | 5 | 0 | 0 |
| Tiger | … | … | 50 | 0 | 0 |
| Leopard | … | … | 20 | 0 | 0 |
| Bear | … | … | 5 | 0 | 0 |
| Pig | … | … | 10 | 0 | 0 |
| Hare and pea fowl | … | … | 2 | 0 | 0 |
| Jungle fowl, spur fowl, partridge, pigeon, quail, duck, teal,florican. | 1 each | 0 | 0 |