West Bengal Act XXV of 1959
THE WEST BENGAL WILD LIFE PRESERVATION
ACT, 1959.
[Passed by the West Bengal Legislature.] [Assent of the President was first published in the Calcutta Gazette, Extraordinary, of the 24th December, 1959.]
[24th December, 1959.]
An Act to provide for the better preservation of wild life in West Bengal.
It is hereby enacted in the Tenth Year of the Republic of India, by the Legislature of West Bengal, as follows :—
41.
CHAPTER I.
Preliminary. 1.. (1) This Act may be called the West Bengal Wild Short Life Preservation Act, 1959.
title, extent and
(2) It extends to the whole of West Bengal. -
commence-
(3) It shall come into force in such areas as the State Government may by notification in the Official Gazette appoint and different dates may be appointed for different areas.
2. In this Act, unless there is anything repugnant in Defiut. the subject or context,— — tio ns.
(a) "animal" includes quadrupeds, birds, fish and reptiles, and young ones thereof ;
(b) "Collector" means the Collector of a district or any other officer appointed by the State Government to discharge the functions of a Collector under this Act;
(c) "hunting" means killing, chasing, pursuing, captur- ing or wounding and includes also the seizing or destroying of eggs or nests or any attempt or any device to do any of the foregoing acts ; and grammatical variations of the word shall be construed accordingly;
(d) "land" includes water and includes also the soil and sub-soil and rights to mines and minerals and all forests, jungles, trees and vegetation standing or growing on land;
1
2 The West Bengal Wild Life Preservation Act, 1959.
[West Ben. Act
(Chapter 11.—Authorities under the Act.—Sections 3, 4. )
(e) "licence" means a licence issued under this Act;
(f) "prescribed" means prescribed by rules made under this Act;
(g) "trophy" means any dead animal or any part of any animal or any eggs or nests, preserved as a relic or for show ;
Explanation.—Part of an animal includes the head, horn, antlers, skin, tusk, tooth, bone, claw, hoof, hair or feather, but does not include any article manu- factured or prepared therefrom;
(h) "wild life" or "wild animal" means any animal specified in the First or the Second Schedule, when
in a wild state.
CHAPTER II.
Appoint- ment of officers.
Authorities under the Act. -3. (1) The State Government may for the purpose of this Act appoint the following officers, namely :—
(a) A Chief Wild Life Preservation Officer for West Bengal,
(b) Regional Wild Life Preservation Officers,
(c) Divisional Wild Life Preservation Officers,
(d) Game Wardens, either honorary or stipendiary, and
(e) such other officers and servants as it deems necessary.
(2) All such appointments may be made either by name or by virtue of office.
(3) Honorary Game Wardens shall hold office for a period of one year :
Provided that the State Government may terminate the tenure of office of an Honorary Game Warden earlier, if in its opinion, his services are no longer required. Powers,
duties and
functions,
etc.
4. (1) The powers, duties and functions of the officers referred to in sub-section (1) of section 3 shall be such as are mentioned in this Act or as may be prescribed.
(2) All officers referred to in clauses (a), (b), (a) and (d) of sub-section (1) of section 3 shall be deemed to be public servants, within the meaning of section 21 of the Indian onal Code.
Act XL V
of 1860.
2
The West Bengal Wild Life Preservation Act, 1959. 3
XXV of 1959.]
(Chapter 111.—Hunting of Wild Animals.—Scctic,ns 5-7.)
CHAPTER III.
Prohibitioti Hunting of Wild Animals. of.hunting
5. No person shall hunt any wild animal except under a licence and in accordance with prescribed conditions eazninicepatis licence.
specified in such licence.
6. (1) The State Government may, by notification in the Official Gazette, declare the whole year to be a close time for wild animals mentioned in the First Schedule and may, by like notification, declare what period or periods during the year shall be close time for animals ref erred to in the Second Schedule.
Close
time.
During the close time specified for any wild animal, it shall not be lawful to hunt such wild animal anywhere within West Bengal, where this Act is in force :
Provided that if the State Government thinks it fit to do so in the public interest, it may authorise any person, institution or authority to hunt, even during the close time, any kind of wild animal, for collecting specimens for scientific or educational purposes.
(3) The State Government may, if it thinks fit to do so in the public interest, at any time, make any alterations or changes in any of the Schedules.
7. (1) No person shall hunt any wild animal from or by _means of a wheeled or mechanically propelled vehicle on land or by aircraft.
(2) No person shall use a motor car, motor cycle, or aircraft for the purpose of killing, driving or stampeding any wild animal.
(3) No person shall hunt any wild animal with poison or poisoned weapons.
• (4) No person shall for the purpose of hunting wild animal set fire to any vegetation.
(5) No person shall use any artificial light for the purpose of hunting any wild animal (except in the case of carnivora).
(6) No person shall hunt any wild animal (except pigs, bears and carnivora) between one hour after sunset and one hour before sunrise.
(7) No person shall hunt any wild animal on a salt-lick or water-hole or on paths and approaches to the same. Restric-
tions
on the
methods
of
hunting.
3
4 The West Bengal Wild Life Preservation Act, 1959. [West Ben. Act
Proce- dure for obtaining licence.
Duration
and canceller• tion of licences„ Licence. holder to keep
record. ( Chapter 111.—Hunting of Wild Animals.—Sections 8-10.)
8. (1) Any person desiring to obtain a licence shall apply to the Divisional Wild Life Preservation Officer concerned.
(2) Upon the receipt of such application, the Divisional Wild Life Preservation Officer shall, after making such enquiries, if any, as he deems necessary, either grant or refuse such licence.
(3), Where the Divisional Wild Life Preservation Officer refuses to grant a licence to any person, he shall record in writing the reasons for such refusal and furnish to the person on request a brief statement of the same unless in any case he records his opinion that it will not be in the public interest to furnish such statement.
(4) Any person aggrieved by the refusal of a licence may appeal within thirty days of the date of the order and in the prescribed manner to the Regional Wild Life Preservation Officer concerned. No such appeal shall be disposed of unless the appellant has been given an opportu- nity of being heard. An order passed in appeal shall, subject to the provisions of sub-section (5), be final and conclusive.
(5) The Chief Wild Life Preservation Officer may, on his own motion or on the motion of any person aggrieved, at any time revise any order passed under sub-section (4) and his order on such revision shall be final and conclusive :
Provided that no order shall be passed in revision which adversely affects any person unless such person has been given an opportunity of being heard.
(6) The fee for a licence shall be as may be prescribed.
9.. (1) Every licence granted under this chapter shall be valid for such period as may be prescribed.
(2) The Divisional Wild Life Preservation Officer may, at any time, if he is satisfied that the holder of a licence has failed to comply with the conditions specified in the licence, cancel such licence, after giving the holder an opportunity of being heard. Where a licence is cancelled as aforesaid, any person aggrieved shall have the same right of appeal and revision as if the licence had been refused.
10. (1) The holder of every licence shall keep a record containing such particulars as may be prescribed, of all wild animals hunted by him during the currency of the licence.
(2) Not later than thirty days after the expiry of his licence, the holder of the licence shall surrender his licence and also the record referred to in sub-section (1) to the Divi- sional Wild Life Preservation Officer concerned and shall also furnish him with a declaration in the prescribed form certifying the accuracy of the record.
4
The West Bengal Wild Life Preservation Act, 1959. 5
XXV of 1959.]
(Chapter I-V.—Wild Life Sanctuaries.—Sections 11, 12.)
CHAPTER IV.
Wild Life Sanctuaries.
11. (1) If the State Government thinks it fit to do so in the public interest, it may in respect of any area which in its opinion is fit to be a Wild Life Sanctuary, issue a proclamation in the Official Gazette—
(a) stating that in its opinion, the area is fit to be a Wild Life Sanctuary and that the State Govern- ment intends to acquire such area for establishing a Wild Life Sanctuary;
(b) specifying as nearly as possible the situation and the limits of such area.
(2) -Upon the issue of such a proclamation,—
(a) no person shall cut down any tree or vegetation or clear any forest or jungle or hunt any wild animal within such area;
(b) an officer of Government generally or specially empowered in this behalf may enter upon such land with workmen and other suitable persons and make surveys and measurements, dig and bore into the soil or sub-soil or mark out boundaries by cutting trenches or ditches, or setting up hedges, fences, railings, walls or pillars as may be necessary.
(3) After a period of at least three months from the date of such proclamation, the State Government may, by notifica- tion in the Official Gazette, declare the area to be a Wild Life Sanctuary and thereupon the area shall be a Wild Life Sanctuary and the land comprised in such area shall vest in the State free from all interests and incumbrances in favour of any person, except so much of such land as has already vested in the State under the West Bengal Estates Acquisition Act, 1953.
(4) For the purposes of this section, it shall be sufficient to specify the situation and the limits of any area by roads, rivers, ridges or other well-known or readily intelligible boundaries,
8
4
West Ben. Act I of 1954. Wild Life Sanctu- aries.
12. (1) Any person whose land or interest in land or incumbrance in land Tests in the State under sub-section
(3) of section 11, may apply to the Collector within three months of the issue of the declaration under that sub-section for the determination and award of compensation to be paid to him.
(2Y Every such application shall describe the land or the nature and extent of the interest or incumbrance of the applicant in the land, as the case may be.
Principles
to be
followed
in fixing
compen-
sation.
5
Prohibi- tion of hunting in Wild Life Sanctu- aries.
Fi The West Bengal Wild Life Preservation Act, 1959.
[West Ben. Act
(Chapter Life Sanctuaries.—Sections 1 —15.)
(3) The amount of compensation payable shall be the price, which, in the opinion of the Collector, the land or the interest or the incumbrance would have fetched in the open market if it had been sold on the date of the declaration.
(4) In determining the amount of compensation payable under sub-section (3), the Collector shall give the applicant an opportunity of being heard and shall also take such evidence and make such enquiries, if any, as he thinks fit.
(5) An appeal shall lie to the Commissioner of the Divi- sion in which the area is situated against an order of the Collector determining and awarding compensation. Any order passed on such appeal shall be final and conclusive.
13. (1) Where the amount of compensation awarded under this chapter does not exceed Rs.5,000, it shall be paid entirely in cash, within one year from the date of the last order awarding compensation.
(2) Where the amount of compensation awarded under this chapter exceeds Rs. 5,000, a sum of Rs. 5,000 shall be paid in cash within one year from the date of the last order awarding compensation, and the remainder shall be paid in bonds carrying interest at 2i per cent. per annum on the total sum awarded (less the sum of Rs.5,000 paid) with effect from such date and payable in ten equal annual instalments, the first annual instalment being due on the day one year after such date.
14. No person shall hunt any animal in any Wild Life Sanctuary :
Provided that the Regional Wild Life Preservation Officer concerned, may, if he thinks that it is necessary that any animals should be hunted, for better preservation of other animals, authorize any person whom he deems suitable to hunt the first-mentioned animals, either temporarily for a specific period or permanently, and with or without any licence.
Manner of
payment
of com-
pensation.
15. No person other than,—
(a) a public servant on duty,
(b) any person passing along a public highway running through a Wild Life Sanctuary, •
shall enter or reside within a Wild Life Sanctuary except under a permit issued by the officer prescribed in this behalf. Permit to
enter or
reside
within
Wild Life
Sanctuary.
I-
6
The West Bengal Wild Life Preservation Act, 1959. 7
XXV of 1959j
(Chapter V .—Business in Trophies and Pet Animals.—Sectians 16, 17.—Chapter VI.—Offences and Penalties.—Sections 18, 19.)
CHAPTER V.
Business in Trophies and Pet Animals. to
16. (1) No person shall carry on the business of a trophy Busi fits e dealer or a dealer in pet animals except under and in accord-
cert be ante with the conditions of a business certificate granted under obtained this chapter.
for dealing in
(2) Nothing in this section shall require any person to trophies obtain a business certificate—
and pet animals.
(i) for possessing pet animals, not exceeding twelvein number, or
(ii) for possessing trophies which have been lawfully acquired by him,
provided such animals or trophies are kept by him for his individual use or benefit.
17. (1) A business certificate referred to in section 16 Issue of may be issued by the officer prescribed in this behalf on bness
certificates,
application made in that behalf and on payment of such fees the period as may be prescribed.
of their val idity
(2) Every such business certificate shall be valid for one anci year from the date of issue.
records and
(3) Every holder of such business certificate shall keep returns.
such record and submit such return to the officer referred to in sub-section (1) as may be prescribed.
CHAPTER VI.
Offences and Penalties.
18. (1) Any person who contravenes the provisions of section 5, sub-section (2) of section 6, section 7, section 10, section 14, section 15, sub-section (1) of section 16 or sub- section (3) of section .17, shall be guilty of an offence under this Act and shall, on conviction, be punished with imprison- ment which may extend to six months or with fine which may extend to Es. 500 or with both.
(2) When a person is convicted of an offence under this Act, the court convicting such person may also order that any animal or trophy in respect of which the offence has been committed, or any weapon or instrument, vehicle or vessel used in committing the offence, shall be forfeited to the State or that any licence or permit or business certificate held by such person be cancelled.
19. No court shall take cognizance of an offence under this Act except on written complaint of any officer referred to in clause (a), (b) or ( c) of sub-section (1) of section 3 or Offences
and
penalties.
Cogni-
zance of
offences
7
6 x The West Bengal Wild Life Preservation Act, 1959. Power of
entry,
search,
seizure
and
arrest,
[West Ben. Act
(Chapter -H.—Offences and Penalties.—Sections 20, 21.) of a police-officer not below the rank of a Sub-Inspector of Police and unless the prosecution is instituted within three months from the date on which the offence is alleged to have been committed.
20. (1) , Any officer referred to in clause (a), (b) , (c), or
(d) of sub-section (1) of section 3 or any police-officer not below the rank of a Sub-Inspector of Police may, if he has reasonable grounds for believing that a person has committed an offence under this Act,—
(a) require such person to produce for his inspection, any animal or carcase thereof, or any trophy in his possession, or any licence, permit or business certi- ficate issued to him under this Act ;
(b) stop, enter and search any vehicle or vessel in the occupation of any person and open and search any package or other thing in his possession; seize any animal or carcase thereof, or any trophy or any weapon, instrument, vehicle or vessel, if there is reasonable ground for believing that it has been procured or used in committing such offence;
(d) arrest any person against whom reasonable suspicion exists of having committed such offence.
(2) Any officer arresting a person under clause (d) of sub- section (1) may release him on his executing a bond in the prescribed form to appear if and when so required before a Magistrate having jurisdiction in the case or before the officer-in-charge of the nearest police-station.
(3) Where a person arrested under clause (d) of sub-section
(1) is not released under sub-section (2), the officer arresting him shall forthwith take and produce him to the officer-in- charge of the nearest police-station, who shall deal with him according to law.
(4) Any officer making any seizure under clause (c) of sub- section (1) shall forthwith take and produce the objects seized to the officer-in-charge of the nearest police-station, who shall deal with them according to law.
Compound-'; 21. Notwithstawling anything contained in the foregoing ing o
ences.
f sections of this chapter, where a person is alleged to have off r;ommitted an offence under this' Act, an officer referred to in clause (a), (b) or (c) of sub-section (1) of section 3, may, in accordance with such rules as may be prescribed, accept from such person, by way of composition of such offence, a sum not exceeding Rs.200, as may be .ktermi-ned by him. Upon payment of such sum within such period as may be prescribed, no proceedings shall be commenced against such person and any proceedings already started shall not be further proceeded with.
(a)
8
••
The West Bengal Wild Life Preservation Act, 1950. 9 XXV of 1959.]
(Chapter 17 11.—Miscellaneons.—Sections 22-27.)
CHAPTER VII.
Miscellaneous.
22. Nothing in this Act shall be deemed to apply to Killing Cr the killing or wounding in good faith of any animal by any
oun ding in defence w
person in defence of himself or any other person or of any ofpppeerrs toyn or
r o.
property.
23. Nothing in this Act shall be deemed to affect the Act VI of
1879,
Elephants' Preservation Act, 1579, as amended in its applica- Ben. Act V of 1932
tion to West Bengal or the Bengal Rhinoceros Preservation and Ben. of
1t 9I3TII2 I
Act, 1932, and those Acts shall continue to apply as if this not Act had not come into force.
affected. 24L Save as otherwise provided in the Constitution of Bar of India, no court shall have jurisdiction in any matter relat- iurisdic. ing to licences, permits or business certificates or compensa- Lion. tion under this Act.
25. No suit, prosecution or legal proceeding shall lie Indem. against any person for anything in good faith done or intend- nits. ed to be done under this Act or the rules made thereunder. Act VI
of 1879.
Ben. Act
VIII of
1932.
26. (1) The State Government may make rules for carry- Rules, ing out the provisions of this Act.
(2) In particular, and without prejudice to the foregoing power, such rules may provide for all or any of the following matters, namely :—
(i) anything required to be prescribed under this Act;
(ii) the fee to be paid for any application or appeal, the period of limitation for any appeal and the proce- dure to be followed in appeals ;
(iii) the fee to be paid for a licence or a business certi- ficate and the time and manner of payment of such feeS;
(iv) the management of Wild Life Sanctuaries;
(v) the conditions to be observed by persons who have been permitted to enter or reside in a Wild Life Sanctuary.
Act VIII
of 1912.
27. The Wild Birds and Animals Protection Act 1912, RePeal' shall stand repealed in its application to West Bengal in the areas in which this Act comes into force.
9
10 The West Bengal Wild Life Preservation Act, 1959.
[West Ben. Act
(The First Schedule.)
The First Schedule.
[See section 6(1).] Animals for which the whole year may be notified as close time.
1.
2.
3.
4.
5.
6.
Pangolin or Scaly ant-eater Lesser Panda or Cat-bear Elephant
Rhinoceroses
Pygmy hog
Female deer of all kinds ill anis crassicaudata Ailurus fulgens Elephas inaximus Rhinoceros
Sus salvanius
7. Male deer when hornless or in velvet
8. Mouse deer .Tragulus 911eminna
9. Cheetal deer A.vix axis !0. Hog deer Axix porcinus
11. Swamp deer Cerinls duvauceli.
12. Gaur or Indian bison Bos gaurus
13. Buffalo Bubalus
14. Common Monitor or Grey laud lizard
Varanus monitor
15. Yellow land lizard Varanus flavescens
16. Ringed or water lizard Varanus salvator
17. Python Python 771011ous
18. Indian egg-eating snake Elachistodon. TVestennanni
19. Indian Salamander Tylotriton verrucosus
20. Birds of prey (diurnal), except Order Falconiformes, except Acci- sparrow-Hawks, Fishing
Eagles, Marsh-Harrier, and
piter nisus, Accipiter virgatus,
Haliaeetus, Ichthye-phaga, Circus
Shahin and laggar Falcons aeruginosus, Falco peregrinus and Falco chiquers
21. Herons and Egrets Family Ardeidae
22. Storks, Ibises and Adjutants Family Threskiornithidae
23. Pink-headed duck Rhodonessa caryophyllacea
24. White-winged Wood-duck C airin a acutulats
25. Spur-fowls Galloperdix
26. Blood-pheasant Ithaginis cruentus
27. Tragopan Tragopan satyra
10
The West Bengal Wild Life Preservation Act, 1959. 11
XXV of 1959.]
(The First Schedule.)
28. Monal or Impeyan pheasant
29. Floricans
30. Sandgrouse
31. Owls
32. Rollers
33. Kingfishers
34. Bee-eaters
35. Hoopoes
36. Hornbills
37. Swifts
38. Barbets
39. Woodpeckers
40. Broadbills
41. Pittas
42. Larks
43. Martins and Swallows
44. Blue-bird
45. Minivets and Cuckoo-shrikes 46,. Flycatchers, Shortwings, Babblers, Laughing-thrushes, Warblers, Red-starts, Robins, Blackbird, Thrushes, Chats, W histling thrush, Fork-tails, Wrens
47. Pipits and Wagtails
48. Shrikes
49. Swallow-shrikes
50. Creepers and Nuthatches
51. Tits
52. Flowerpeckers
53. Sunbirds
54. Finches and Buntings
55. Weaver-birds and Munias
56. Orioles
57. Drongoes
58. lays, Magpies, Tree-pies, Choughs and Crows
59. The Great Indian Bustard GO. Saras Crane
Lophophorus impejanus Eupodotis
Pterocles exustus Family Strigidae Coracias and Eurystomus Family Alcedinidae Family Meropidae
U pupa
Family Bucerotid ae Family Apodidae
0
Family Capitonidae Family Picidae Serilophus and Psarisomus Pitta
Family Alaudidae
Family Apodidae
Family Pericrocotidae Family Muscicapidae (Muscicapidae, Timaliinae, Sylvii- nae,
Turdinae and Troglodytinae) Family Motacillidae
Lanius
Artamus
Family Sittidae
Family Paridae
Family Dicaeidae
Family Nectariniidae
Family Fringillidae
Family Ploceidae
Oriolus
Die Mina
Family Corvidae
Choriotis nigriceps.
11
Francolinus, Coturnix., Predicula Arborophila Lophura leucomelana Gallus gallus Pavo cristatusc Family Gruidae Family Rallidae Turviz
Family Metopidae Gallinago, Scolopa,v and Rostratula
Family Columbidae
except Columba livia. 12 The West Bengal Wild Life .Preservation Act, 1959.
[West Ben. Act XXV of 1959.]
(The Second Schedule.)
The Second Schedule.
[See section 6(1).] Animals for which a part of the year may be notified as close time.
1. Barking deer stags with horns not in velvet
Mvntiacus muntiak
2. Sambar with horns not in velvet
Cervus'unicolor
3. Serow Capricornis sumatraensis
4. Goral Naemorhedus goral Hares Lepus and Caprolagus.
6. All kinds of geese, teals, ducks, etc., except the Pink- ' headed duck and the White- winged wood-duck
7. Partridges and quails
8. lialij pheasant
9. Jungle-fowl
10. Peafowl
11. Cranes (excepting Saras)
12. Rails, Crakes, Waterhens, Moorhens and Coot
13. Button-quails
14. Jacanas
15. Snipes and Woodcock, Painted snipe
1.6. All doves and pigeons except rock-pigeon
W.LIGP-60/61-58A-5M
12