Section 4(3) in The Punjab Wild Life Preservation Act, 1959
(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.
