This Act may be called the Elephants' Preservation Act, 1879.

It extends to the territories now respectively administered by the Lieutenant-Governor of the North-Western Provinces and the Chief Commissioners of Oudh, the Central Provinces, 2and Coorg; and the 3[State Government] may, 4extend it to any other local area 5[which, immediately before the 1st November 1956, was not comprised in a Part B State] 6by notification in the Official Gazette.

Repealed by the Repealing and Amending Act, 1930 (8 of 1930), s. 3 and Sch. II.

No person shall kill, injure or capture, or attempt to kill, injure or capture, any wild elephant unless

(a) in defence of himself or some other person;

(b) when such elephant is found injuring houses or cultivation, or upon, or in the immediate vicinity of any main public road or any railway or canal; or

(c) as permitted by a license granted under this Act.

7[Every wild elephant captured, and the tusks of every wild elephant killed, by any person not licensed under this Act, shall be the property of Government.]

The Collector or Deputy Commissioner of any district may, subject to such rules as may for the time being be in force under this Act, grant licenses to kill, or to capture, or to kill and capture, wild elephants in such district:

Provided that no such license shall authorize any person to enter upon any land without the consent of the owner or occupier thereof.

The State Government may from time to time 8**** declare what shall be deemed to be main public roads and canals within the meaning of this Act, and

make rules consistent with this Act for regulating

(a) the grant and renewal of licenses under this Act;

(b) the fees (if any) in money, tusks or captured elephants to be charged on such grant and renewal;

(c) the time during which such licenses shall continue in force; and

(d) the conditions (if any) on which they shall be granted.

All such declarations and rules shall be published in the Official Gazette and shall thereupon have the force of law.

Whoever, in contravention of section 3, kills, injures or captures, or attempts to kill, injure or capture, any wild elephant, shall be punished with fine which may extend to five hundred rupees for each elephant concerned;

and whoever breaks any condition contained in a license granted under this Act shall be punished with fine which may extend to five hundred rupees.

Any person convicted of a second offence under this section shall be punished with imprisonment which may extend to six months, or with fine, or with both.

When any person holding a license under this Act is convicted under this section, such license shall become void and shall be delivered up to the convicting Magistrate.

Any officer of Revenue or Police, or any Forest-officer, who may find any person killing, injuring or capturing, or attempting to kill, injure or capture, any wild elephant, except in the cases mentioned in section 3, clauses (a) and (b), may require him to produce and show a license granted to him under this Act.

Any person who, on such request, wilfully refuses or is unable to produce and show such license as aforesaid, shall, in addition to any other punishment to which he may be liable under this Act, be punished with fine which may extend to one hundred rupees.

Every prosecution under this Act shall be commenced within six months from the commission of the offence in respect of which it is instituted.

The amount or value of any fee payable under any license granted under this Act may be recovered from the licensee as if it were an arrear of land-revenue.

1. This Act has been declared to be in force in the Angul District by the Angul Laws Regulation, 1936 (5 of 1936) It has been amended in its application to Bengal by the Elephants' Preservation (Bengal Amendment) Act, 1932 (Ben. 5 of 1932), and in its application to the district of Sambalpur and Agency tracts of Ganjam and Koraput by the Elephants' Preservation (Amendment) Regulation, 1938 (Orissa Reg. 1 of 1938).

2. The words British Burma rep. By the A.O. 1937.

3. Subs. for Government of a Part A State or a Part C State , by 2 A.L.O., 1956.

4. The words with the previous sanction of the G. G. in C. rep. by Act 38 of 1920, s. 2 and Sch. I.

5. Ins. by 2 A.L.O., 1956.

6. The Act has been extended to the following places, namely: Kila Sukindah, in Cuttack, see Calcutta Gazette, 1882, Pt. I, p. 278; the District of Midnapur, see Ben. R. and O.; the Districts of Kamrup, Darran, Naugong, Sibsagar, Lakhimpur, Cachar, the Naga Hills and the Khasi and Jaintia Hills, see Assam Gazette, 1880, p. 340; the Garo Hills (with the exception of certain portions of the estates of the zamindar of Bijni), see Assam Gazette, 1899, Pt. II, p. 431; the Eastern Duars in the District of Goalpara, see Assam Gazette, 1883, Pt. I, p. 2; the Makokehand Sub-division of the Naga Hills District, see Notification No. 168-J., printed, Assam Gazette, 1891, Pt. II, p. 36; the Lushai Hills, see Gazette of India, 1898, Pt. II, p. 345, Notification No. 923-P., dated April 4, 1898.

7. Subs. by Act 2 of 1883, for the original section.

8. The words subject to the control of the G. G. in C. rep. by Act 38 of 1920, s. 2 and Sch. I.