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State of Bihar - Section

Section 9 in The Bihar Forest Hunting, Shooting & Fishing Rules, 1958

9.

The following fees shall be paid for permits, in Form A and each gun in the shooting party shall pay the fee: -
Period not exceeding. By resident of the Dist. in which the forest is situated By residents of other district of the State By persons residing outside the State.
Ten daysOne month Rs. 50Rs. 100 Rs. 100Rs. 150 Rs. 200Rs. 300
In addition to fee at the under mentioned scale shall be payable for every animal shot within the permit:-For each tiger: Rs. 500 (Rupees five hundred)For each bison : Rs. 500 (Rupees five hundred)For each leopardFor panther: Rs. 300 (Rupees three hundred)For Sambar: Rs. 200 (Rupees two hundred)For spotted deer or other variety of similar size: Rs. 100 (Rupees one hundred)No fee shall be payable for the shooting of bears, wild dogs, wild pigs nor for birds nor for catching fish:Provided that the shooting of peacocks shall be unconditionally prohibited.