Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com West Bengal Wild Life Preservation Act, 1959 25 of 1959 [24 December 1959] CONTENTS 1. Short Title, Extent And Commencement 2. Definitions 3. Appointment Of Officers 4. Powers Duties And Functions Etc 5. Prohibition Of Hunting Wild Animals Except Under Licence 6. Close Time 7. Restrictions On The Methods Of Hunting 8. Procedure For Obtaining Licence 9. Duration And Cancellation Of Licences 10. Licence-Holder To Keep Record 11. Wild Life Sanctuaries 12. Principle To Be Followed In Fixing Compensation 13. Manner Of Payment Of Compensation 14. Prohibition Of Hunting In Wild Life Sanctuaries 15. Permit To Enter Or Reside Within Wild Life Sanctuary 16. Business Certificate To Be Obtained For Dealing In Trophies And Pet Animals 17. Issue Of Business Certificates, The Period Of Their Validity And Records And Returns 18. Offences And Penalties 19. Cognizance Of Offences 20. Power Of Entry, Search Seizure And Arrest 21. Compounding Of Offences 22. Killing Or Wounding In Defence Of Person Or Property 23. Act Vi Of 1879, Ben. Act V Of 1932 And Ben. Act Viii Of 1932 Not Affected 24. Bar Of Jurisdiction 25. Indemnity 26. Rules 27. Repal SCHEDULE 1 :- THE FIRST SCHEDULE SCHEDULE 2 :- THE SECOND SCHEDULE West Bengal Wild Life Preservation Act, 1959 25 of 1959 [24 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:- 1. Short Title, Extent And Commencement :- (1) This Act may be called the West Bengal Wild Life Preservation Act, 1959. (2) It extends to the whole of West Bengal. (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. Definitions :- In this Act, unless there is anything repugnant in the subject or context,-- (a) "animal" includes quadrupeds, birth fish and reptiles, any 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, capturing 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 subsoil and rights to mines and minerals and all forests, jungles, trees and vegetation standing or growing on land; (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 manufactured 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. 3. Appointment Of Officers :- (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 4. Powers Duties And Functions Etc :- (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), (c) 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 Penal Code (Act XLV of 1860). 5. Prohibition Of Hunting Wild Animals Except Under Licence :- No person shall hunt any wild animal except under a licence and in accordance with prescribed conditions specified in such licence. 6. Close Time :- (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 referred to in the Second Schedule. (2) 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 if 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. Restrictions On The Methods Of Hunting :- (1) No person shall hunt any wild animal from or by means of 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 animals 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 waterhole or on paths and approaches to the same. 8. Procedure For Obtaining Licence :- (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 be 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 opportunity 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. Duration And Cancellation Of Licences :- (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. Licence-Holder To Keep Record :- (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 Divisional Wild Life Preservation Officer concerned and shall also furnish him with a declaration in the prescribed form certifying the accuracy of the record. 11. Wild Life Sanctuaries :- (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 Government 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 a last three months from the date of such proclamation, the Stale Government may, by notification 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 (West Ben. Act I of 1954). (4) For the purposes of this section, it shall be sufficient to specify the situation and the limits of any area by roads, rivers, bridges or other well- known or readily intelligible boundaries. 12. Principle To Be Followed In Fixing Compensation :- (1) Any person whose land or interest in land or incumbrance in land vests 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. (2) Every such application shall describe that land or nature and extent of the interest or incumbrance of the applicant in the land, as the case may be. (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 Division 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. Manner Of Payment Of Compensation :- (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 2 per cent. per annum on the total sum awarded (less the sum 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. Prohibition Of Hunting In Wild Life Sanctuaries :- 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 animal 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. 15. Permit To Enter Or Reside Within Wild Life Sanctuary :- N o person other then,-- (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. 16. Business Certificate To Be Obtained For Dealing In Trophies And Pet Animals :- (1) No person shall carry on the business of a trophy dealer or a dealer in pet animals except under and in accordance with the conditions of a business certificate granted under this chapter. (2) Nothing in this section shall require any person to obtain a business certificate-- (i) for possessing pet animals, not exceeding twelve in 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. Issue Of Business Certificates, The Period Of Their Validity And Records And Returns :- (1) A business certificate referred to in section 16 may be issued by the officer prescribed in this behalf on application made in that behalf and on payment of such fees as may be prescribed. (2) Every such business certificate shall be valid for one year from the date of issue. (3) Every holder of such business certificate shall keep such record and submit such return to the officer referred to in sub-section (1) as may be prescribed 18. Offences And Penalties :- (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 imprisonment which may extend to six months or with fine which may extend to Rs. 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. Cognizance Of Offences :- 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 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. Power Of Entry, Search Seizure And Arrest :- (1) Any officer referred to in clause (a), (b), (c), or (d) or 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 certificate 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; (c) 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. 21. Compounding Of Offences :- Notwithstanding anything contained in the foregoing sections of this chapter, where a person is alleged to have committed 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 determined 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, 22. Killing Or Wounding In Defence Of Person Or Property :- Nothing in this Act shall be deemed to apply to the killing or wounding in good faith of any animal by any person in defence of himself or any other person or of any property. 23. Act Vi Of 1879, Ben. Act V Of 1932 And Ben. Act Viii Of 1932 Not Affected :- Nothing in this Act shall be deemed to affect the Elephants Preservation Act, 1879, (Act VI of 1879) as amended in its application of West Bengal or the Bengal Rhinoceros Preservation Act, 1932 (Ben. Act VIII of 1932) and those Acts shall continue to apply as if this Act had not come into force. 24. Bar Of Jurisdiction :- Save as otherwise provided in the Constitution of India, no court shall have jurisdiction in any matter relating to licences, permits or business certificates or compensation under this Act, 25. Indemnity :- No suit, prosecution or legal proceeding shall lie against any person for anything in good faith done or intended to be done under this Act or the rules made thereunder 26. Rules :- (1) The State Government may make rules for carrying 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 procedure to be followed in appeals; (iii) the fee to be paid for a licence or a business certificate 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. 27. Repal :- The Wild Birds and Animals Protection Act, 1912, (Act Vlll of 1912) shall stand repealed in its application to West Bengal in the areas in which this Act comes into force. SCHEDULE 1 THE FIRST SCHEDULE [See section 6(1)] 1. Pangolin or Scaly ant-eater Manis crassicaudata 2. Lesser Panda or Cat-bear Ailurus fuigens 3. Elephant Elephas maximus 4. Rhinoceroses Rhinoceros 5. Pygmy hog Sus salvanius 6. Female deer of all kinds 7. Male deer when hornless or in velvet 8. Mouse deer Tragulus meminna 9 Cheetal deer Axix axis 9. Cheetal deer Axix axis 10. Hog deer Axix porcinus 11. Swamp deer Cervus duvauceii 12. Gaur or Indian bison Bos gaurus 13. Buffalo Bubalus bubatis 14. Common Monitor or Grey land lizard Varanus monitor 15. Yellow land lizard Varanus flavescens 16. Ringed or water lizard Varanus salvator 17. Python Python molurus 18. Indian egg-eating snake Elachistodon Westermanni 19. Indian Salamander Tylotriton verracosus 20. Birds of prey (diurnal), except sparrow-Hawks, Fishing Eagles, Marsh- Harrier, and Shahin and laggar Falcons Order Falconiformes, except Accipiter nisus, Accipiter virgatus, Haliaeetus, Ichthyephaga, Circus aeruginosus, Flaco 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 Cairina acutulats 25. Spur-fowls Galloperdix 26. Blood-pheasant Ithaginis cruentus 27. Tragopan Tragopan satyra 28. Monal or Impeyan pheasant Lophophorus impejanus 29. Floricans Eupodotis 30. Sandgrouse Pterocles exustus 31. Owls Family Strigidae 32. Rollers Coracias and Eurystomus 33. Kingfishers Family Alcedinidae 34. Bee-eaters Family Meropidae 35. Hoopes Upupa 36. Hornbills Family Bucerotidae 37. Swifts Family Apodidae 38. Barbets Family Capitonidae 39. Woodpeckers Family Picidae 40. Broadbills Serilophus and Psarisomus 41. Pittas Pitta 42. Larks Family Aiaudidae 43. Martins and Swallows Family Apodidae 44. Blue-bird 45. Minivets and Cuckoo-shrikes Family Pericrocotidae 46. Flycatchers, Shortwings, Babblers, Laughing-thrushes, Warblers, Red- Family Muscicapidae (Musci capinae, starts, Robins, Blackbird, Thrushes, Charts, Whistling thrush, Forktails, Wrens Timalinae, Sylvinae, Turdinae and Troglodytinae) 47. Pipits and Wagtails Family Motacillidae 48. Shrikes Lanius 49. Swallow-shrikes Artamus 50. Creepers and Nuthatches Family Sittidae 51. Tits Family Paridae 52. Flowerpeckers Family Dicacidae 53. Sunbirds Family Nectarinidae 54. Finches and Buntings Family Fringillidae 55. Weaver-birds and Munias Family Ploceidae 56. Orioles Oriolus 57. Drongoes Dicrurus 58. Jays, Magpies, Tree-pies, Choughs and Crows Family Corvidae 59. The Greal Indian Bustard Choriotis nigriceps 60. Saras Crane SCHEDULE 2 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 Muntiacus muntiak 2. Sambar with horns not in velvet Cervus unicolor 3. Serow Capricornis sumatraensis 4. Goral Naemorhedus goral 5. 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 Francolinus, Coturnix, PrediculaArborohila 8. Kalij pheasant Lophura leucomelana 9. Jungle-fowl Gallus gallus 10. Peafowl Pavo cristatasc 11. Cranes (excepting Saras) Family Gruidae 12. Rails, Crakes, waterhens, Moorhens and Coot Family Rallidae 13. Butoon-quails Turnix 14. Jacanas Family Metopidae 15. Snipes and Woodcock, Painted snipe Gallinago, Scolopax and Rastratula Family Columbidae except 16. All doves and pigeons except rock-pigeon Columbar livia.