4. Grant of licences for shooting, killing or capturing.
(1)The [Collector] [Substituted by A.O. 1957.] may on application of any person, grant to such person a licence for the period of one year at a time authorising him by name to shoot at or kill any bird or animal to which this Act applies or use a net, trap or other instrument for the purpose of capturing such bird or animal and subject to such conditions as may be prescribed :Provided that the [Collector] [Substituted by A.O. 1957.] shall not refuse such licence to any person holding a licence under the Indian Arms Act, 1878 (XI of 1878).(2)A licence shall become void at the expiration of the said period but may, on application of the licensee, be renewed by the [Collector] [Substituted by A.O. 1957.] for a like period.(3)A licence may be cancelled by the [Collector] [Substituted by A.O. 1957.] upon the conviction of the licensee for an offence against this Act, and no person, who has been convicted for such offence against this Act, and no person who has been convicted for such offence more than twice, shall be eligible for the grant or the renewal of a licence without the previous sanction of the State Government.(4)Possession of a licence under the Indian Arms Act, 1878 (XI of 1878), or of a shooting permit shall confer a right on the holder thereof to shoot at or kill a bird or animal to which this Act applies.(5)A temporary licence for a period of thirty days may be granted under sub-section (1).(6)The fee for a licence granted for one year under this section for small game shall not exceed ten rupees and for big game and small game twenty rupees. The fee for a temporary licence for small game shall not exceed five rupees and for big game and small game ten rupees.
