Section 7 in Bombay Wild Animals and Wild Birds Protection Act, 1951
7. Duties of State Wild Life Advisory Board. -
It shall be the duty of the State Wild Life Advisory Board to advise the State Government-(1)in the selection of areas to be declared as Game Sanctuaries;(2)in formulating the policy in granting licences and permits under this Act and administration of Game Sanctuaries;(3)in the matter of framing rules under section 48; and(4)on any other matter connected with the preservation and protection of animals and birds which may be referred to it by the State Government.
