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State of Rajasthan - Section

Section 15 in The Wild Life (Protection) (Rajasthan) Rules, 1977

15. General conditions governing grant of licence.

(1)Every licence issued under section 9 shall specify the area for which the licence shall be valid.
(2)The Special Game shooting licence and the Big Game shooting licence shall specify-
(a)the number of animals of any species; and
(b)the sex and minimum size of each species that may be shot.
(3)In respect of a Small Game shooting licence, the maximum number of the species mentioned below that may be shot on a licence in the course of a day shall be-
(a) Partridge and Quail 10
(b) Sand grouse 10
(c) Duck and Geeese 20
(d) Green Pigeon 10
(e) Hare 2
Provided that, in the case of an organized partridge, grouse or duck shoot with several guns participating, the total number of birds shot in a single day by the party as a whole shall not exceed one hundred in the case of duck and geese and fifty in the case of other birds.
(4)The Wild Animal Trapping licence shall specify, the method for the capture of the wild animal specified therein.
(5)A holder of any shooting licence shall not sell or barter to any person any animal shot by him or any meat or uncured trophy derived therefrom without a prior permission of the Chief Wild Life Warden.
(6)Any person who is entitled to shoot a dangerous animal under a Special Game Licence and who wounds such animal shall do his utmost to kill the same. On his failure to do so, he shall forthwith inform in writing the Licensing Officer and the Divisional Forest Officer of the area in which such occurrence has taken place, giving reasons why the wounded animal could not be tracked and killed and intimating its approximate location.
(7)For the purpose of a Special Game or Big Game licence an animal which has been wounded and lost shall be deemed to have been hunted under the licence and the licensee shall not have the right to hunt another specimen in the place of the one wounded and lost.
(8)The trapping of wild animals of the types specified in Schedule II and III and of partridge or quail including in Schedule IV shall not be permitted except as provided in section 12 of the Act.
(9)All wild animals or birds killed or captured in contravention of the conditions of a licence or of any of the provisions of the Act or these Rules, including specimens smaller than the minimum dimensions specified, shall be deemed to be Government property under section 39 of the Act.
(10)Any machan or pit constructed for the purpose of shooting or trapping shall be dismantled or filled, as the case may be, by the licensee before leaving the place.
(11)While hunting or trapping, the licensee shall carry with him his licence and shall on demand produce it for inspection before any officer authorised for the purpose.
(12)A licence granted under this Chapter shall not be transferable.
(13)No licence granted under this Chapter shall be valid during a closed season declared under sub-section (1) of section 16 of the Act.
(14)No person shall kill or capture any Wild Animal with the help of a dog or any other animal or bird. The prohibition will not apply to the use of gun dogs for retrieving shot birds.