Punjab act 014 of 1959 : The PUNJAB WILDLIFE PRESERVATION ACT, 1959

APPENDICES

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APPENDIX-I

Rules for the Conservancy of forests and jungles in the hill districts of the Punjab Territories, 1885. (Sanctioned by the Governor of India, No. 1789, dated 21^stMay, 1885)

1. In any hill district within British jurisdiction, the Civil authorities have power to mark off any tract, plot, or ground, wheresoever situated, which they may consider to be specially adapted for the growth of timber or fuel.

2. The tract, plot or ground so marked off may be declared to be a public preserve denoted by boundary marks, fenced and protected from trespass of all kinds. Within it the said authorities are empowered to prohibit, restrict, or regulate all felling and cutting and to arrange for the development, preservation, and growth of trees, shrubs or brushwood in such manner as may seem to them expedient.

3. The said authorities within the said limits are also competent to grant to any party privileges of cutting or felling, and to demand and receive fees from such party, and to determine the amount or rate of the fees.

4. Within the said hill districts, the Civil authorities may proclaim publicly, prohibition, restriction, or regulation in regard to the felling or cutting, or other injurious act for any purpose whatsoever it may be found growing, of whatever size or growth, whether grouped together or scattered about, which they may consider specially suited for the production of timber or fuel.

5. The said authorities in regard to the said species of trees, shrubs, or brushwood, may grant privileges of felling or cutting to such parties as they may think proper with or without the payment of fees, to be fixed as declared in Rule 3.

6. No person shall be entitled to object to the foregoing rules whether relating to enclosures or to particular species or trees, shrubs , or brushwood on the score of proprietary or not interfere with the wood or fuel that may be really required by the occupants or owners of the land for agricultural or domestic purposes.

7. With the proviso above described, the Civil authorities within the said hill districts may prohibit, restrict, or regulate any operation which they may consider calculated to destroy or injure existing supplies

8. The setting fire to forest grass, brushwood, or other com-bustible substances in a manner calculated to destroy or injure existing supplies of timber or fuel, may be absolutely forbidden.

9. The villagers, the owners and occupants of the and may be rendered responsible for conflagration occurring within their bounds, whether accidental or not, or by whomsoever caused, and such owner, occupant, or villager, may in this case be treated as if he had been guilty of an infraction of the rules.

10. The grazing of cattle or domestic animals of all kinds in such places or with such license as may be, in the opinion of the Civil authorities, injurious to existing supplies of timber or fuel, may be prohibited, restricted, or regulated in such manner as may be deemed expedient: Provided always that the proper grounds for the grazing or pasturing of such cattle be not interfered with.

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11. The owner or possessor of cattle which may be found grazing or pasturing in contravention of the foregoing rules, or in public preserves, or in other forbidden, ground, may be treated as if he had been guilty of an infraction of the rules.

12. Any person who may infringe any of the above rules for the conservancy of forest and jungle may be fined at the discretion of the Civil authority to an amount not exceeding Rs. 100 for each offence; such fine may be realized by sale of personal property; and in the event of non- realization, the offender may be imprisoned for a term not exceeding three months.

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APPENDIX III

THE PUNJAB WILD LIFE PRESERVATION ACT, 1959

PUNJAB Act No. 14 of 1959

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LEGISLATIVE DEPARTMENT

Notification The 28^thApril, 1959 No. 17-Leg/59.- The following Act of the Legislature of the State of Punjab, received the assent of the Governor of Punjab or the 25^thApril, 1959 and is hereby published for general information:-

Punjab Act No. 14 of 1959

THE PUNJAB WILD LIFE PRESEERVATION ACT, 1959

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. (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.

2. 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.

3. 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,

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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

4. (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 sub0sections (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:

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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.

5. 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.

6. 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.

7. 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.

8. (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.

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(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.

9. 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. 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.

11. 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.

12. (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

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(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, fire- arms 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.

13. (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.

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14. (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

15. (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.

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

17. 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.

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18. 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.

19. 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.

20. 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.

21. 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.

22. (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;

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(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.

23. 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.

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SCHEDULE-1 Schedule of wild birds and wild animals which are excluded from protection under section 4 of the Act.

Serial Scientific name English Name Vernacular

No. 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 The Indian Shag Jalkan, ghoghar fuscicollis

5 Phalacrocorax niger The Little Cormorant Jograli, nikka julkan

6 Anhinga The Indian Darter or Snake Jalkani, bunwa melangogaster Bird

7 Psittacula eupatria The Large Indian Paroquet Tota, raitota

8 Psittacula krameri The Rose-ringed Paroquet

9 Psittacula himalayana The Western Blossom Libbar tota, headed Paroquet tuiya

10 Psittacula himalayana The Himalayan Slatyheaded Tula tota, pahari Paroquet tuiyan

Male Female

11 Astur gentilis The Eastern Gos-hawk Baz Zoora Schedowi

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 The Indian Peregrine Falcon Koohi Kohela peregrinator

17 Falco peregrinus The Red-capped Falcon baby lonicus

18 Falco jugger The Laggar Falcon Luggur Juggur

19 Falco cherrug The Saker Falcon or cherrug Cherrug Chergela

20 Falco columbarius The Asiatic Merlin Rethul Regi insignis

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21 21Falco chiquera The Red-headed Merlin Thurumti Thurumts chiquera

22 Caprimulgus Himalayan Night Jar Chippak, Chappa Europaeus unwini Dabehiri Dabtak

Andha Chirya

23 Caprimulgus Indian long tailed night jar macrourus

24 Caprimulgus indueus Indian jungle night jar

25 Caprimulgus Common Indian night jar assiaticus

26 Lynocornis Great cared night jar carviniceps

27 Haliaetus Pallas fishing eagel Kurl Leucoryphus

28 Ichthyophage humilis Himalayan grey headed Kurl plumbeus fishing eagle

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,

31 Felis ernata The Indian Desert Cat jungle billi, bagar billa

32 Felis chaus The Jungle Cat Siyah, gosh, ekab, patsalan,

33 Felis caracal The Caracal tsogda

34 Felis lynx The Lynx

35 Felis Viverra zibetha The Large Indian Civet Khatas, Kastura, moosbkbilla,

36 Felis Paradoxurus The Himalayan Palm Civet hausokar gray

37 Herpestes The Small Indian Mongoose auropunciatus

38 Herpestes mungo The Common Indian Neol, nyul, naola, dhor Mongoose

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 Chitrala, turala, shikra dhinkloo Marten

45 Lutra vulgaris The Common Utter Ud, Udbilao, Ludhar

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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.

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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 Scientific name English Name Vernacular Period

No. Name

1 2 3 4 5

Birds

1 Crocops The Green Pigeon Kandel, harrial, The shooting period phoenoicopterus kokla, latta, through-out the State

2 Sphenocercus The wedgeiled Green Pigeon nilsir, guggu, shall be from 1^stOctober sphenurus guya to 15^thMarch unless

otherwise specified

3 Columba livia The Blue Rock Pigeon Ditto Kabutar

4 Columba rupestris The Blue Hill Pigeon

5 Columba oenas The Eastern Stock Pigeon or Dove Salara, Kabutar, Ditto Kamar Kular

6 Columbaleuconota The White bellied or Snow Pigeon Bhusli, bujul, Ditto Bhujri, rapia,

charan luku

7 Dendrotreron The Speckled Wood-Pigeon Kamlowa, Ditto Hodgsonii Chittal, Kabutar,

Laber

8 Streptopelia Orientalis Rufous, Turtle Dove Kamlowa, Chittal Ditto Kabutar

9 Columba palumbus The Eastern Wood Pigeon or Ring Dand, kabutar Ditto Dove

10 Streptopelia chinensia The Indian Spotted Dove Ghuggi, fakhta, Ditto tottru, chhota

fakhta

11 Streptopelia Chiensia The Indian Ring Dove Ghuggu, fakhta, Ditto ghaggi, Panduk,

geyrra

12 Pterocles orientalis The large imperial or Black bellied Bhattitar, bakht, Sandgrouse bakhtitar,

13 Pterocles indicus The Painted Sandgrouse bhatta, bhalhar,

14 Pterocles coronatus The Coronetted Sandgrouse siah sina,

15 Pterocles alchata The Large Pintailed Sandgrouse bhotitar, dukru, Ditto mindru, chhotta

bhattitar,

chittidar,

bhattider

16 Pterocles alchata The Common Indian Sandgrouse Kuk, Kaling, Ditto korunda, kung

17 Syrrhaptes tibetanus The Tibetan Sandgrouse

18 Pavocristatus The Common Peafowl Mor, Manjhr, The shooting period

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bodar throughout the State shall be from 1^stOctober to 15^thMarch, unless otherwise specified.

19 Gallus bankiva The Common Red Jungle fowl The Jungli murghi Ditto Chir Pheasant ban kukar, kukar

20 Catreus Wallichii The Chir Pheasant Chir, Chiri, Ditto Chaman, Chair

21 Cereornis The Pukras or koklas Pheasant Koklas, khwakta, Ditto macrolophus phokras, plachh,

khwakah

22 Gennaeus hamiltonli The White crested Kalij Kolsa, Kalij, Ditto kalesha

23 Lophophorus The Impeyan Pheasant or Monal Monal, Karrari, Ditto impejanus nil, bod, narel,

neroala, nilwal

23-A Tragopan The Western Horned Pheasant Phulgar, Jaji, Ditto melanocephalus jijurara, jowar

24 Perdicula asiatica The Bush Quail Lowa, lawa, Ditto batol, batoli,

choonuk

25 Arborophila torqueola The Hill Partridge Piora, Pemra, Ditto pahari titar, ban

titar

26 Alectoris gracca The Chukar or Chikor Chukor, chukra, Ditto chakur, khonk,

kaunk, kakh,

chahru

27 Ammoperdix The Secsee Partridge Sisi, sasi, sussi, Ditto griseogularis kakki, chaukla

28 Francolinus The Black Partridge Kala titar, koddi Ditto francolinus titar

29 Francolinus The Grey Partridge Titar, tittur, Ditto pondicerianus bagga titar,

parila

30 Tetraogallus The Himalyan Snow Cock Golind, golaund, Ditto himalayensis lip, lipya

31 Tetraogallus tibetanus The Tibetan Snow Cock Golind, Golaund, Ditto Gourkagu

32 Lerwa lerwa The Snow Partridge Ram chakru, ram The shooting period chukor, tillu, throughout the State

dhedu chakru shall be from 1^stOctober

to 15^thMarch Unless

otherwise specified

33 Turnix dussumieri The Little Button Quail Lawa, chhota Ditto

34 Turnix maculates The Indian Button Quail lawa

35 Coturnix coturnix The Common Quail Bater, bara Ditto

36 Coturnix The Black breasted or Rain Quail bater, gagas- coromandelica bater, khair

bater, china

bater

37 Excalfactoria chinensis The Blue breasted quail Bater, bara Ditto

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bater, khaira Bater, china bater

38 Grus The Eastern Crane Kunj, kulang, Ditto murunch

39 Anser anser The Grey Lag Goose Sona, kurria, Ditto sona hans, hans

raj, mug

40 Anser albifrons The white fronted goose Hans Raj, mug, Ditto

41 Anser erythropus The Dwarf or Lesser White chittach mug 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 The Indian Purple Moorhen Kaim, Kalim, Ditto Poliocephalus Khima

46 Fulica atra atra The Common coot Khuskal, dasari, Ditto the kari kali

murghabi

47 Anthropoides virgo The Demoiselle Crane Karkarru, chhota Ditto kunj

48 Otis tarda The Great Bustard Khalmor, tugda, Ditto gurain, tilur bara

tugdar

49 Tetrax Tetrax The Little bustard Chhota tilur, The shooting period karwanak throughout the State

shall be from 1^stOctober

to 15^thMarch Unless

otherwise specified

50 Choriotis nigriceps The Great Indian Bustard Khalmor, tugdar, Killing or capturing gurain, tilur prohibited throughout

the year

51 Chalamydotis The Houbara or Macqueen's Houbara, tilur, The shooting period undulate Bustard khermora, throughout the State

karwanak shall be from 1^stOctober

to 15^thMarch Unless

otherwise specified

52 Sypheotides indica The Lesser Florican or Likh Likh, chhota, Ditto charat, karwanak

53 Burhinus The Stone Plover Lambi Karwanak, Ditto

54 Esacus The Great Stone Plover basiri, abi

55 Cursorius The Indian Courser Nukri Ditto coromandelicus

56 Cusorius cursor The Eastern creamcoloured Courser

57 Vanellus vanellus The Lawping pecwit or Green Plover

58 Pluvialis domincus The Eastern Golden Bodhur Ditto

59 Pluvialis apricarius The Golden Plover

60 Numenius arquata The Curlew

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61 Scolopax rusticola The Wood Snipe Simkukri, jalakri, Ditto julkukri,

sumkukri

62 Capella nemoricola The Wood Snipe Burra Chaha, Ditto

63 Capella Solitaria The Eastern Solitary Snipe sumkukri, chaha, jalakri

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, Ditto chabarcha

69 Tadorna tadorna The Sheldrake Safed chkwa, The shooting period shah chakwa, throughout the State

safed surkhab shall be from 1^stOctober

to 15^thMarch Unless

otherwise specified

70 Casarca ferruginea The Ruddy Shedrake or Brahminy Surkhab, chkwa, Ditto Duck chakwi, lal

surkhab

71 Anas platyrhylcha The Crested or Falcated Teal -- Ditto

72 Chaulelasmu The Gadwall Mila, bhuar, Ditto streperus beykhur,

murghabi

73 Marecapenelope The Wigeon Peasan, patari, Ditto chhota lalsir,

murghabi

74 Nettion formosum The Barkal or Clucking Teal Chhota murgabi,

75 Nettion crecca The common Teal kerra putari, Ditto souchuruka,

murghabi

76 Dafila acuta The Pintail Sanh, sink-par, Ditto murghabi

77 Querquedula The Garganey or Blue Winged Chatwa khira, Ditto querquedula Teal putari, murghabi

78 Spatula clypeata The Shoveller Tidari, punana, Ditto takarwala, ghira,

murghabi

79 Marmaronetta The Marbled Teal -- Ditto angustirostris

80 Netta rufina The Red crested Pochard Lalsir, murghabi Ditto

81 Nyroca ferina The Pochard or Sun Bird Lalsir, burarnar, Ditto murghabi

82 Nyroca rufa The White eyed Pochard or White Karchiya, burar, Ditto eye mada lalbigri,

murghabi

83 Nyroca marila The Scaup -- Ditto

84 Nyroca fulgula The Tufted Pochard Dubaru, abtak, Ditto rohwara,

murghabi

85 Glaucionetta clanguila The Golden Eye -- Ditto

86 Erismatura The White-headed or Stifftailed -- Ditto

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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.

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