Section 4 in Rajasthan Preservation of Certain Animals Act, 1950
4. Killing or injuring a pea-fowl [or pigeon] [Inserted by Section 2 of the Rajasthan Act No. 17 of 1956 (Published in the Rajasthan Gazette, Part 4-A, Extraordinary, dated 12.8.1956)].
- Whoever intentionally kills or injuries a pea-fowl (or pigeon) shall be punished with imprisonment of either description for a term which may extend to six months or with fine which may extend to one hundred rupees or with both.
