Wild Life (Protection) Act, 1972
31. Prohibition of entry into sanctuary with weapon
No person shall enter a sanctuary with any weapon except with the previous permission in writing of the Chief Wild Life Warden or the authorized officer.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Wild Life (Protection) Act, 1972 31. Prohibition of entry into sanctuary with weapon No person shall enter a sanctuary with any weapon except with the previous permission in writing of the Chief Wild Life Warden or the authorized officer. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
