PREAMBLE
An Act to consolidate and amend the law relating to the protection and preservation of wild birds and wild animals.
Be it enacted by the Legislature of the State of Punjab in the Tenth Year of the Republic of India as follows:
(1) This Act may be called the Punjab Wild Life Preservation Act, 1959.
(2) It extends to the whole of the State of Punjab.
(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
This Act shall, subject to the provisions hereinafter appearing, apply to all wild birds and wild animals, whether in their wild state or in captivity, and whether found in of brought into Punjab.
In this Act, unless the context otherwise requires,
(1) animal means an animal which suckles its young;
(2) close season means the period other than that specified in column 5 of Schedules II and III or the period altered under clause (ii) of section 6;
(3) flesh includes fat, blood, raw or cooked meat and bones;
(4) Forest Officer means an officer defined as such in the Indian Forest Act, 1927 or the Patiala Forest Act, 1999 BK.
(5) license or permit means a license or permit granted under this Act;
(6) Schedule means a Schedule appended to this Act;
(7) trophy means the durable part of a wild bird or wild animal which, has been preserved by any means whether natural or artificial, and includes the head, horn, tooth, tusk, bone, clow, hoof, chin, hair or feather, eggs or nest of any bird, but does not include any, article manufactured from any such part of the bird or animal as aforesaid;
(8) wild animal included the flesh or any part of the animal, and wild bird includes the flesh of the bird or its eggs or egg shells;
(9) Wild Life Officer means any person whom the State Government or an officer authorized by it in this behalf may from time to time appoint for performing the functions assigned to Wild Life Officer under this Act or the rules made there under;
(10) Wild Life Sanctuary means any area declared by the State Government to be a sanctuary under section 8
(1) It shall not be lawful to
(a) kill, capture or possess whether dead or alive; or
(b) buy, sell or offer for sale, any wild bird or wild animal specified in the Schedules except in the manner and to the extent provide in sub-sections (2), (3), (4) and (5).
(2) The wild birds or wild animals specified in Schedule I, may be killed, captured or possessed or bought, sold or offered for sale throughout the year.
(3) The wild birds specified in Schedule II, may be killed captured, or possessed or bought, sold or offered for sale during the period other than the close season under a license, and in the manner and to the extent permitted thereby:
Provided that no license shall be necessary
(a) For shooting with fire-arms such wild birds; or Or
(b) for buying or possessing for purposes of consumption such wild birds as have been obtained from a licensee or have been shot.
(4) The wild birds or wild animals specified in Schedule III may be killed, captured or possessed or bought, sold or offered for sale during the period other than the close seasons under a license, and in the manner and to the extent permitted thereby:
Provided that no license shall be necessary for buying or possessing for purposes of consumption such wild birds and wild animals if obtained from a licensee.
(5) The wild birds or wild animals specified in schedule IV any be possessed throughout the year as pets or for use as decoys in the manner and to be extent specified in that Schedule.
(6) Nothing in this section shall be deemed to prohibit the possession by any person of skins, antlers, horns or other trophies lawfully acquired
Explanation For the purposes of this section, an attempt to kill or capture a wild bird or wild animal shall be deemed to be included in the act of killing or capturing such bird or animal.
Any person in possession of any wild bird or wild animal specified in Schedule II, III or IV, If required to keep a license shall, if required so to do by a person authorized in this behalf under the rules made under this Act, produce his license forthwith on such requisition.
The State Government may, by notification, which may apply either to the whole or to any part of its territories,
(i) add to or exclude from any of the Schedules any wild bird or wild animal subject to such conditions as it may impose in each case;
(ii) alter the period during which any wild bird or wild animal specified in Schedule II or III may be killed or captured; or
(iii) alter the number of wild birds or wild animals specified in column 5 of Schedule IV which may be kept as pets or for use as decoys.
The State Government may exempt any person or class of persons from all or any of the provisions of this Act or rules made there under if it is satisfied that such exemption is desirable in the interest of scientific research or wild life sport or for better protection or preservation of crops or other property.
(1) The State Government may, by notification, declare any area which is the property of the State Government and any area which is private property subject to the consent of the owner and to such conditions as may be determined by mutual agreement, to be a Wild Life Sanctuary for wild birds or wild animals or both and, not withstanding anything contained in section 4, it shall be unlawful for any person to kill or capture any wild bird or wild animal or both, as the case may be, within such sanctuary at any time.
(2) No person shall carry fire-arms or take any hounds, nets, traps, snares or any other contrivances which can be used for killing or capturing wild birds or wild animals within the area of a Wild Life Sanctuary except under a special permit granted by any Forest Officer or Wild Life Officer holding a gazette rank:
Provided that no such special permit shall entitle the holder to kill or capture wild birds or wild animals in the sanctuary.
No person shall
(a) utilize call-birds of any kind (excepting quails) for the purpose of alluring other birds of its kind; or
(b) course or hawk wild birds or wild animals specified in Schedules II and III except under a license and to the extent and manner permitted thereby.
10. Prohibition of ensnaring and enticing wild birds and animals No person shall, with intent to evade the provisions of Act, ensnare and entice away from the Punjab State to any State any wild bird or wild animal specified in Schedules III or IV.
Every Forest Officer or Wild Life Officer shall prevent commission of breach of any of the provisions of this Act the rules made there under.
(1) Any Forest Officer, Wildlife Officer, or Police Officer or any other person authorized in this behalf by the rules made under this Act
(a) may, if he has reasonable grounds for believing that any person has committed an offence under this Act:
(i) require such person to produce for his inspection any wild bird, wild animal or flesh in his possession, or any license, permit or other document issues to him or required to be kept by him under the provisions of this Act; or
(ii) enter and search any land, hotel, restaurant, vehicle or boat in the occupation of such person and open and search any baggage or other things in his possession:
Provided that no Wild Life Officer below the rank of an Inspector, or a Police Officer below the rank of a Sub-Inspector or a Forest Officer below the rank of a Range Officer shall enter or search any hotel or restaurant; or
(b) may arrest, without warrant any person who commits or is reasonably, suspected by such officer of having committed an office under this Act, if he has reasonable ground for believing that such person will abscond unless arrested, or if the name and address of person refuses on a demand of such officer to give his name and address or gives a name and address which such officer has reason to believe to be false.
(2) Every person arrested under sub-section (1) for having refused to give his name and address or giving a false name and address shall be released on giving his correct name and address.
(3) Should the true name and address of such person be not ascertained within twenty-four hours from the time of arrest, he shall forthwith be produced before the nearest Magistrate having Jurisdiction.
(4) Any officer who is empowered to make arrests may seize all guns, firearms and ammunition as well as all trophies, dogs, nets, snares or other appliances found in possession of any person who is arrested or against whom a reasonable suspicion exists of having been concerned in any office punishable under this Act.
(5) A list of all articles seized under sub-section (4) shall be prepared by such officer and signed by two or more witnesses.
(1) The State Government may, from time to time, by notification in the Official Gazette, empower any Wild Life Officer, or a Forest Officer, holding gazetted rank
(a) to accept form any person against whom a reasonable suspicion exists that he has committed any offence punishable under this Act a sum of money by way of composition for such offence,
(b) when any property has been seized as liable to confiscation, to release the same on payment of the value thereof as estimated by such officer.
(2) On the payment of such sum of money or such value or both, as the case may be, to such officer, the suspected person, if in custody, shall be discharged, the property, if any, seized shall be released and no further proceedings shall be taken against such person or property.
(3) The sum of money accepted by way of composition under this section shall in no case exceed the amount of two hundred rupees.
(1) Whoever commits a breach of the provisions of this Act or of any rule made thereunder shall be punishable with fine which may extend to fifty rupees or in default with imprisonment of either description which may extend to one month.
(2) Whoever having already been convicted of an offence under this Act or any rule made threreunder is again convicted thereof, shall, on every subsequent conviction, be punishable with fine/which may extend to five hundred rupees or in default with imprisonment of either description which may extend to three months, and shall, in addition to the punishment provided for the offence, be liable to confiscation of the license.
(3) Notwithstanding anything contained in sub-sections (1) and (2), whoever commits a breach of the provisions of section 8 shall be punishable with fine which may extend to five hundred rupees or in default with imprisonment of either description which may extend to three months.
(4) On conviction of a person for any offence under this Act the convicting Magistrate may, in addition to any other penalty imposed, order any net, trap or snare used in the commission of such offence to be destroyed or to be sold and proceeds thereof forfeited to the State Government, and direct that the whole or any portion of any wild bird or wild animal killed or captured by such person and all weapons, implements and grey hounds used in aid and for the purpose of aiding the commission of such offence shall be confiscated to the State Government
(1) The Chief Conservator of Forests, Punjab, or any other officer authorized by the State Government in this behalf may, subject to any general or special order of the State Government and after affording the licensee and opportunity of being heard, suspend or cancel and license granted under this Act.
(2) Any person aggrieved by the suspension or cancellation of a license under sub-section (1) may, within thirty days of the date of order appealed against, appeal to the State Government, whose decision on such appeal shall be final.
No court inferior to that of a Magistrate of the Second Class shall try any offence under this Act or the rules made thereunder.
No court shall take cognizance of any offence under this Act, except on the complaint of a Forest Officer not below the rank of a Range Officer or a Police Officer not below the rank of a Sub-Inspector or Wild Life Officer not below the rank of an Inspector or any other person or class of persons authorized by the State Government in this behalf by notification in the official Gazette.
Nothing in this Act shall be deemed to apply to
(1) the killing or capturing in good faith of any wild animal by any person in defense of himself or of any other person or of property subject to such conditions as may be prescribed in the rules made in this behalf under this Act; and
(2) the capture, sale, purchase or possession for scientific or public purposes of any wild bird or wild animal by or on behalf of the authorities administering zoological gardens.
Nothing in this Act shall be deemed to prevent any person from being prosecuted under any other law for any act or omission which constitutes an offence under this Act or from being liable under such other law to any higher punishment or penalty than that provided by this Act:
Provided that no person shall be punished twice for the same offence.
All Wild Life Officers and other Officers exercising any of the powers conferred by or under this Act shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
No suit, prosecution or legal proceeding shall lie against any person for anything done or intended to be done in good faith under this Act.
(1) The State Government may, after previous publication, make rules for the purpose of carrying out the provisions of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following power, such rules may provide for all or any of the following matters, namely:
(a) the form in which and the terms and conditions under which a license or permit may be granted;
(b) the fees to be charged for any license or permit;
(c) the confiscation and disposal of any wild bird or wild animal killed, captured, possessed, bought, sold, or offered for sale in contravention of the provisions of this Act or of any animal or contrivances used in the commission of an offence under this Act;
(d) the person or class of persons who may issue licenses and make complaints of offences under this Act or may require the production of a license under sections 5 and 13;
(e) in the case of any species of wild birds or wild animals, the numbers and sex that may be killed or captured under a license;
(f) for prohibiting certain methods of hunting, killing and capturing wild birds or animas.
The Punjab Wild Birds and Wild Animals Protection Act, 1933 and the Preservation of Faune of Patiala Act, 1996 Bikrami, are hereby repealed;
Provided that anything done, or any action taken or any proceedings commenced or continued under the Acts hereby repealed shall be deemed to have been done, taken, commenced or continued under the corresponding provisions of this Act.
Schedule of wild birds and wild animals which are excluded from protection under section 4 of the Act.
Serial No. |
Scientific name |
English Name |
Vernacular Name |
|
1 |
2 |
3 |
4 |
|
1 |
Corvus levaillanti |
The Himalayan Jungle Crow |
Kowa, Kawwa, Kan, Pahari Kowa |
|
2 |
Corvus splendens |
House Crow |
Kan, Kowa, Desi Kan |
|
3 |
Phalacrocorax carpo |
The Indian Large Cormorant |
Pan kowa, jalkan |
|
4 |
Phalacrocorax fuscicollis |
The Indian Shag |
Jalkan, ghoghar |
|
5 |
Phalacrocorax niger |
The Little Cormorant |
Jograli, nikka julkan |
|
6 |
Anhinga melangogaster |
The Indian Darter or Snake Bird |
Jalkani, bunwa |
|
7 |
Psittacula eupatria |
The Large Indian Paroquet |
Tota, raitota |
|
8 |
Psittacula krameri |
The Rose-ringed Paroquet |
||
9 |
Psittacula himalayana |
The Western Blossom headed Paroquet |
Libbar tota, tuiya |
|
10 |
Psittacula himalayana |
The Himalayan Slatyheaded Paroquet |
Tula tota, pahari tuiyan |
|
Male |
Female |
|||
11 |
Astur gentilis Schedowi |
The Eastern Gos-hawk |
Baz |
Zoora |
12 |
Astur badius |
The Shikra or Brown Hawk |
Shikra |
Chepuk |
13 |
Accipiter nisus |
The Sparrow-hawk |
Basha |
Bashin |
14 |
Accipiter virgatus |
The Besra Sparrow-hawk |
Besra |
Dhooti |
15 |
Falco peregrines |
The Peregrine Falcom |
Bhairi |
Bhairi butcha |
16 |
Falco peregrines peregrinator |
The Indian Peregrine Falcon |
Koohi |
Kohela |
17 |
Falco peregrinus baby lonicus |
The Red-capped Falcon |
||
18 |
Falco jugger |
The Laggar Falcon |
Luggur |
Juggur |
19 |
Falco cherrug |
The Saker Falcon or cherrug |
Cherrug |
Chergela |
20 |
Falco columbarius insignis |
The Asiatic Merlin |
Rethul |
Regi |
21 |
21 Falco chiquera chiquera |
The Red-headed Merlin |
Thurumti |
Thurumts |
22 |
Caprimulgus Europaeus unwini |
Himalayan Night Jar |
Chippak, Dabehiri Andha Chirya |
Chappa Dabtak |
23 |
Caprimulgus macrourus |
Indian long tailed nightjar |
||
24 |
Caprimulgus indueus |
Indian jungle nightjar |
||
25 |
Caprimulgus assiaticus |
Common Indian nightjar |
||
26 |
Lynocornis carviniceps |
Great cared nightjar |
||
27 |
Haliaetus Leucoryphus |
Pallas fishing eagel |
Kurl |
|
28 |
Ichthyophage humilis plumbeus |
Himalayan grey headed fishing eagle |
Kurl |
|
ANIMALS |
||||
29 |
Felis pardus |
The Leopard or panther |
Begh, berag, golbagh, chita, purra, unagh, mirg |
|
30 |
Felis bengalensis |
The Leopard Cat |
Chitta, billa, chenang, banbilla, jungle billi, bagar billa |
|
31 |
Felis ernata |
The Indian Desert Cat |
||
32 |
Felis chaus |
The Jungle Cat |
||
33 |
Felis caracal |
The Caracal |
Siyah, gosh, ekab, patsalan, tsogda |
|
34 |
Felis lynx |
The Lynx |
||
35 |
Felis Viverra zibetha |
The Large Indian Civet |
Khatas, Kastura, moosbkbilla, hausokar |
|
36 |
Felis Paradoxurus gray |
The Himalayan Palm Civet |
||
37 |
Herpestes auropunciatus |
The Small Indian Mongoose |
||
38 |
Herpestes mungo |
The Common Indian Mongoose |
Neol, nyul, naola, dhor |
|
39 |
Herpestes mungo |
The Common Indian Mongoose |
||
40 |
Canis lupus |
The Wolf |
Gurg, bhagyar, bheriya |
|
41 |
Canis pallipes |
The Indian Wolf |
||
42 |
Canis aurous |
The Jackal |
Giddar, siyal phival |
|
43 |
Cyon dukhensis |
The Indian Wild Dog |
Sonkutta, ramkutta, bunkutta, jangli kutta, bhaosa, bhunsa |
|
44 |
Mustela flavigula |
The Indian Marten or Pine Marten |
Chitrala, turala, shikra dhinkloo |
|
45 |
Lutra vulgaris |
The Common Utter |
Ud, Udbilao, Ludhar |
|
46 |
Ursus torquatus |
The Himalayan Black Bear |
Bhalu, kala bhalu, ricbb |
|
47 |
Boselaphus tragocamelus |
Nilgai or Blue Bull |
Nilgao, nilgai, lilgai, bangai, raujb, gond, bain |
|
48 |
Macacus rhesus |
The Bengal Monkey |
Bandar |
|
49 |
Hyaena striata |
The Hyena |
Tarkh |
|
50 |
Pteropus medius |
The Indian Fruit Bat |
Badur, Barbagul, Chumgidda ultakao manis |
|
51 |
Hystrix bucura |
The Indian Porcupine |
Syal, sahi, kundewalli she |
|
52 |
Sclurius Indicus |
The squirrel |
Galehra |
|
53 |
Mus (whole family) |
Rats and mice |
Chuha, chuhi |
|
54 |
Sus eristatus |
The Indian Wild Boar |
Suar, budh |
Schedule of wild birds which under section 4(3) of the Act may be killed or captured under a license and to the extent permitted thereby during the period specified in column 5, subject to the proviso that they may be shot without a license during the said period.
Serial No. |
Scientific name |
English Name |
Vernacular Name |
Period |
1 |
2 |
3 |
4 |
5 |
1 |
Cygnus cygnus |
The Whooper (swan) |
|
1st October to 15th March |
2 |
Cygnus bewicki |
Sewick's Swan |
|
|
3 |
Cygnus minor |
|
||
4 |
Cygnus olor |
The Mute Swan |
|
Serial No. |
Scientific name |
English Name |
Vernacular Name |
Period |
1 |
2 |
3 |
4 |
5 |
Birds |
||||
1 |
Crocops phoenoicopterus |
The Green Pigeon |
Kandel, harrial, kokla, latta, nilsir, guggu, guya |
The shooting period through-out the State shall be from 1st October to 15th March unless otherwise specified |
2 |
Sphenocercus sphenurus |
The wedgeiled Green Pigeon |
||
3 |
Columba livia |
The Blue Rock Pigeon |
Kabutar |
Ditto |
4 |
Columba rupestris |
The Blue Hill Pigeon |
||
5 |
Columba oenas |
The Eastern Stock Pigeon or Dove |
Salara, Kabutar, Kamar Kular |
Ditto |
6 |
Columbaleuconota |
The White bellied or Snow Pigeon |
Bhusli, bujul, Bhujri, rapia, charan luku |
Ditto |
7 |
Dendrotreron Hodgsonii |
The Speckled Wood-Pigeon |
Kamlowa, Chittal, Kabutar, Laber |
Ditto |
8 |
Streptopelia Orientalis |
Rufous, Turtle Dove |
Kamlowa, Chittal Kabutar |
Ditto |
9 |
Columba palumbus |
The Eastern Wood Pigeon or Ring Dove |
Dand, kabutar |
Ditto |
10 |
Streptopelia chinensia |
The Indian Spotted Dove |
Ghuggi, fakhta, tottru, chhota fakhta |
Ditto |
11 |
Streptopelia Chiensia |
The Indian Ring Dove |
Ghuggu, fakhta, ghaggi, Panduk, geyrra |
Ditto |
12 |
Pterocles orientalis |
The large imperial or Black bellied Sandgrouse |
Bhattitar, bakht, bakhtitar, bhatta, bhalhar, siah sina, bhotitar, dukru, mindru, chhotta bhattitar, chittidar, bhattider |
|
13 |
Pterocles indicus |
The Painted Sandgrouse |
||
14 |
Pterocles coronatus |
The Coronetted Sandgrouse |
||
15 |
Pterocles alchata |
The Large Pintailed Sandgrouse |
Ditto |
|
16 |
Pterocles alchata |
The Common Indian Sandgrouse |
Kuk, Kaling, korunda, kung |
Ditto |
17 |
Syrrhaptes tibetanus |
The Tibetan Sandgrouse |
||
18 |
Pavocristatus |
The Common Peafowl |
Mor, Manjhr, bodar |
The shooting period throughout the State shall be from 1st October to 15th March, unless otherwise specified. |
19 |
Gallus bankiva |
The Common Red Jungle fowl The Chir Pheasant |
Jungli murghi ban kukar, kukar |
Ditto |
20 |
Catreus Wallichii |
The Chir Pheasant |
Chir, Chiri, Chaman, Chair |
Ditto |
21 |
Cereornis macrolophus |
The Pukras or koklas Pheasant |
Koklas, khwakta, phokras, plachh, khwakah |
Ditto |
22 |
Gennaeus hamiltonli |
The White crested Kalij |
Kolsa, Kalij, kalesha |
Ditto |
23 |
Lophophorus impejanus |
The Impeyan Pheasant or Monal |
Monal, Karrari, nil, bod, narel, neroala, nilwal |
Ditto |
23-A |
Tragopan melanocephalus |
The Western Horned Pheasant |
Phulgar, Jaji, jijurara, jowar |
Ditto |
24 |
Perdicula asiatica |
The Bush Quail |
Lowa, lawa, batol, batoli, choonuk |
Ditto |
25 |
Arborophila torqueola |
The Hill Partridge |
Piora, Pemra, pahari titar, ban titar |
Ditto |
26 |
Alectoris gracca |
The Chukar or Chikor |
Chukor, chukra, chakur, khonk, kaunk, kakh, chahru |
Ditto |
27 |
Ammoperdix griseogularis |
The Secsee Partridge |
Sisi, sasi, sussi, kakki, chaukla |
Ditto |
28 |
Francolinus francolinus |
The Black Partridge |
Kala titar, koddi titar |
Ditto |
29 |
Francolinus pondicerianus |
The Grey Partridge |
Titar, tittur, bagga titar, parila |
Ditto |
30 |
Tetraogallus himalayensis |
The Himalyan Snow Cock |
Golind, golaund, lip, lipya |
Ditto |
31 |
Tetraogallus tibetanus |
The Tibetan Snow Cock |
Golind, Golaund, Gourkagu |
Ditto |
32 |
Lerwa lerwa |
The Snow Partridge |
Ram chakru, ram chukor, tillu, dhedu chakru |
The shooting period throughout the State shall be from 1st October to 15th March Unless otherwise specified |
33 |
Turnix dussumieri |
The Little Button Quail |
Lawa, chhota lawa |
Ditto |
34 |
Turnix maculates |
The Indian Button Quail |
||
35 |
Coturnix coturnix |
The Common Quail |
Bater, bara bater, gagas-bater, khair bater, china bater |
Ditto |
36 |
Coturnix coromandelica |
The Black breasted or Rain Quail |
||
37 |
Excalfactoria chinensis |
The Blue breasted quail |
Bater, bara bater, khaira Bater, china bater |
Ditto |
38 |
Grus |
The Eastern Crane |
Kunj, kulang, murunch |
Ditto |
39 |
Anser anser |
The Grey Lag Goose |
Sona, kurria, sona hans, hans raj, mug |
Ditto |
40 |
Anser albifrons |
The white fronted goose |
Hans Raj, mug, chittach mug |
Ditto |
41 |
Anser erythropus |
The Dwarf or Lesser White fronted Goose |
||
42 |
Anser brachyrhynchus |
The Pink footed Goose |
Ditto |
|
43 |
Anser indicus |
The Bar headed goose |
Hans, karey hans, rai hans, mag birwa |
|
44 |
Anser Branta ruficollis |
The red breasted goose |
||
45 |
Prophyrio Poliocephalus |
The Indian Purple Moorhen |
Kaim, Kalim, Khima |
Ditto |
46 |
Fulica atra atra |
The Common coot |
Khuskal, dasari, the kari kali murghabi |
Ditto |
47 |
Anthropoides virgo |
The Demoiselle Crane |
Karkarru, chhota kunj |
Ditto |
48 |
Otis tarda |
The Great Bustard |
Khalmor, tugda, gurain, tilur bara tugdar |
Ditto |
49 |
Tetrax Tetrax |
The Little bustard |
Chhota tilur, karwanak |
The shooting period throughout the State shall be from 1st October to 15th March Unless otherwise specified |
50 |
Choriotis nigriceps |
The Great Indian Bustard |
Khalmor, tugdar, gurain, tilur |
Killing or capturing prohibited throughout the year |
51 |
Chalamydotis undulate |
The Houbara or Macqueen's Bustard |
Houbara, tilur, khermora, karwanak |
The shooting period throughout the State shall be from 1st October to 15th March Unless otherwise specified |
52 |
Sypheotides indica |
The Lesser Florican or Likh |
Likh, chhota, charat, karwanak |
Ditto |
53 |
Burhinus |
The Stone Plover |
Lambi Karwanak, basiri, abi |
Ditto |
54 |
Esacus |
The Great Stone Plover |
||
55 |
Cursorius coromandelicus |
The Indian Courser |
Nukri |
Ditto |
56 |
Cusorius cursor |
The Eastern creamcoloured Courser |
||
57 |
Vanellus vanellus |
The Lawping peewit or Green Plover |
||
58 |
Pluvialis domincus |
The Eastern Golden |
Bodhur |
Ditto |
59 |
Pluvialis apricarius |
The Golden Plover |
||
60 |
Numenius arquata |
The Curlew |
||
61 |
Scolopax rusticola |
The Wood Snipe |
Simkukri, jalakri, julkukri, sumkukri |
Ditto |
62 |
Capella nemoricola |
The Wood Snipe |
Burra Chaha, sumkukri, chaha, jalakri |
Ditto |
63 |
Capella Solitaria |
The Eastern Solitary Snipe |
||
64 |
Capella Gallinago |
The Common or Fantail Snipe |
||
65 |
Capella Stenura |
The Pin-tail Snipe |
Chaha, jalakri |
Ditto |
66 |
Capella media |
The Great Snipe |
||
67 |
Lymnocryptes |
The Jack Snipe |
Chhota Chaha |
Ditto |
68 |
Rostratula bengilensis |
Rostratulidae The Painted Snipe |
Rangila chaha, chabarcha |
Ditto |
69 |
Tadorna tadorna |
The Sheldrake |
Safed chkwa, shah chakwa, safed surkhab |
The shooting period throughout the State shall be from 1st October to 15th March Unless otherwise specified |
70 |
Casarca ferruginea |
The Ruddy Shedrake or Brahminy Duck |
Surkhab, chkwa, chakwi, lal surkhab |
Ditto |
71 |
Anas platyrhylcha |
The Crested or Falcated Teal |
|
Ditto |
72 |
Chaulelasmu streperus |
The Gadwall |
Mila, bhuar, beykhur, murghabi |
Ditto |
73 |
Marecapenelope |
The Wigeon |
Peasan, patari, chhota lalsir, murghabi |
Ditto |
74 |
Nettion formosum |
The Barkal or Clucking Teal |
Chhota murgabi, kerra putari, souchuruka, murghabi |
|
75 |
Nettion crecca |
The common Teal |
Ditto |
|
76 |
Dafila acuta |
The Pintail |
Sanh, sink-par, murghabi |
Ditto |
77 |
Querquedula querquedula |
The Garganey or Blue Winged Teal |
Chatwa khira, putari, murghabi |
Ditto |
78 |
Spatula clypeata |
The Shoveller |
Tidari, punana, takarwala, ghira, murghabi |
Ditto |
79 |
Marmaronetta angustirostris |
The Marbled Teal |
|
Ditto |
80 |
Netta rufina |
The Red crested Pochard |
Lalsir, murghabi |
Ditto |
81 |
Nyroca ferina |
The Pochard or Sun Bird |
Lalsir, burarnar, murghabi |
Ditto |
82 |
Nyroca rufa |
The White eyed Pochard or White eye |
Karchiya, burar, mada lalbigri, murghabi |
Ditto |
83 |
Nyroca marila |
The Scaup |
|
Ditto |
84 |
Nyroca fulgula |
The Tufted Pochard |
Dubaru, abtak, rohwara, murghabi |
Ditto |
85 |
Glaucionetta clanguila |
The Golden Eye |
|
Ditto |
86 |
Erismatura leucocephala |
The White-headed or Stifftailed Duck |
|
Ditto |
87 |
Magellus albellus |
The Smew |
|
The shooting period throughout the State shall be from 1st October to 15th March Unless otherwise specified |
88 |
Mergus merganser |
The Goosander |
|
Ditto |
89 |
Mergusserrator |
The Red breasted Mergansar |
|
Ditto |
90 |
Sarkidiornis melanotus |
The Nukta or Comb Duck |
Nukta Murghabi |
Ditto |
91 |
Asarcornis scutulatus |
The White winged Wood Duck |
|
Ditto |
92 |
Rhodonessa caryo phyllacea |
The pink headed Duck |
Lai sira, gulab sira, murghabi |
Ditto |
93 |
Nettapus coramandelianus |
The Cotton Teal |
Giri, girria, girya, murghabi |
Ditto |
94 |
Dendrocygna javanica |
The Lesser Whistling Teal |
Sili, silahi, murghabi |
Ditto |
95 |
Dendrocygna fulva |
The Large Whistling Teal |
Bara Silahi murghabi |
Ditto |
96 |
Anas poecilorhyncha |
The Indian Spotbil or Grey Duck |
Garmpai, gugral, beta batak humjur, murghabi |
Ditto |
97 |
Ovis vignei |
Urial |
Uriyal, hurial, sha, koh-i-dumba, Koch, gad, garand |
Subject to the rules published with Punjab Government Notification No. 18639 (Forests), Dated 18th August, 1919 |
98 |
Ovis hodgsoni (misnamed Ovis Ammon) |
The Great Tibetan Sheep |
Nian |
Ditto |
99 |
Ovis nahura |
Bharal or Blue Sheep |
Miatu, bharal, bhard, war |
Ditto |
100 |
Capra sibirica |
The Himalayan Ibex |
Trangol, katrol, tangrol skin |
Ditto |
101 |
Hemitragus jemlaicus |
Thar (Only in accordance with the rules published with Punjab Government Notification No. 1392 S (Forests) dated 5th September, 1916 |
Tahr, thiar, meshi, mehi, sbi, karth, korth, kart |
Ditto |
102 |
Nemorhaedus bubalinus |
Serow or Himalayan Goat Antelope |
Goa, yamu, emru, aimu, sarao, jangal |
Ditto |
103 |
Comes goral |
Goral |
Pij, ban bakri, ghorrur, gurrur, ghoral, ghurral, gudh, sar |
Subject to the rules published with Punjab Government Notification No. 18639 (Forests), Dated 18th August, 1919 |
104 |
Pantholope hodgsoni |
Tibetan Antelope |
Tsus, chus, chiru, chuhu |
Ditto |
105 |
Moschus moschiferas |
The musk Deer |
Kastura, raunsa bina, bijri, rochh, raonwi, ranwhin |
Ditto |
106 |
Antelope cervicapra |
Indian Antelope or Black Buck |
Hiran, haran, kala hiran, mirg, modain, kalhra |
1st October to 15th March |
107 |
Cervulus muntjac |
The Barking Deer |
Kakar or Kakkar |
Ditto |
108 |
Cervus axis |
The Spotted Deer |
Chital, chital, chitra, jhank, pagal hiran, charba hiran |
Ditto |
109 |
Cervus porcinus |
The Hog Deer |
Para, pahra, parha |
Ditto |
110 |
Tetracerus quadricornis |
Four horned Antelope |
Chausingha, clauba, deda |
Ditto |
111 |
Gazelle bennetti |
Indian Gazellis or Ravine Deer |
Chinkara, chikara, kalpunch ask, ahuratta, gora hiran, chitka hiran, chhatika |
Ditto |
112 |
Cervus unicolor |
The Sambhar |
Sambar, samar, sambhar, barasingh |
Ditto |
113 |
Lepus ruficaudatus |
The Common Indian Hare |
Khargosh, seru, pharru, susya sassu, usa, sasa, seha, saiyah, sehu |
Ditto |
114 |
Lepus ruficauda-tus |
The Common Indian Hare |
Ditto |
Ditto |
115 |
Lepus hypsibius |
The Upland Hare |
Ditto |
Ditto |
116 |
Equus hemionus |
The Wild Ass |
Gorkhar, ghur, ghuran, jungle khota |
Ditto |
117 |
Ursus arcuts |
The Red Bear, or Snow Bear |
Bharboo, lagru, ratta bhalu, rate bhalu, bhrid, shaham, lal bhalu, lal rich |
Ditto |
118 |
Felis Tigris |
The Tiger |
Ser, bara bagh (Sherni, baghni, females) |
Schedule of wild birds and wild animals which may be kept in captivity as bona fide pets or call-birds up to the limit specified in column 5 of the Schedule under license.
Serial No. |
Scientific name |
English Name |
Vernacular Name |
Period |
1 |
2 |
3 |
4 |
5 |
1 |
Ploceinae |
The Waver Birds (all kinds) |
Baya, Bijra, etc. |
Up to a limit often of catch specie |
2 |
Viduinae |
Munias (of all kinds) |
Lalmunia, Charhana, Churuka, etc. |
|
3 |
All birds and animals included in Schedule-I |
|
|
Without Limit |
4 |
Columba livia |
The Blue Rock Pigeon |
Kabutar |
Ditto |
5 |
All other wild birds and wild animals |
|
|
Up to a limit of 4 in case of wild birds and hares and 2 in case of wild animals |
1. Received the assent of the Governor of Punjab on the 25th April, 1959 and published on Punjab Govt. Gazette Extra ordinary, of April 28, 1959.