punjab act 014 of 1959 : Wild Life Preservation Act, 1959

Section 1. Short title, extent and commencement

(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.

Section 2. Application of Act

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.

Section 3. Definitions

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

Section 4. Restrictions on killing, capturing etc. of wild birds and wild animals

(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.

Section 5. Person in possession of wild bird or wild animal to produce licence when required

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.

Section 6. Power to add to or to exclude from Schedules

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.

Section 7. Power to exempt

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.

Section 8. Power to declare wild life sanctuary

(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.

Section 9. Prohinition of keeping call-birds and coursing and hawking except under licence

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.

Section 10. Prohibition of ensnaring and enticing wild birds and animals

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.

Section 11. Power to prevent commission of offence

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.

Section 12. Power to apprehend and arrest to seize droperty

(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.

Section 13. Power to compound offence

(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.

Section 14. Penalties

(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

Section 15. Power to suspend or cancel licences

(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.

Section 16. Jurisdiction of Courts to try offences under the Act

No court inferior to that of a Magistrate of the Second Class shall try any offence under this Act or the rules made thereunder.

Section 17. Persons who may lodge complaints

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.

Section 18. Savings

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.

Section 19. Operation of other laws not barred

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.

Section 20. Wild Life Officers to be public servants

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.

Section 21. Protection to persons acting in good faith

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.

Section 22. Power to make rules

(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.

Section 23. Repeal and saving

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-I

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-II

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)		1^st October to 15^th March
2	Cygnus bewicki	Sewick's Swan
3	Cygnus minor
4	Cygnus olor	The Mute Swan

SCHEDULE-III

Schedule of wild birds and wild animals which may be killed or captured under a license and to the extent permitted thereby during the period specified in column 5

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 1^st October to 15^th 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 1^st October to 15^th 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 1^st October to 15^th 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 1^st October to 15^th 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 1^st October to 15^th 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 1^st October to 15^th 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 1^st October to 15^th 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 18^th 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 5^th 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 18^th 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	1^st October to 15^th 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-IV

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.