The Wild Birds and Animals Protection Act, 1912

:rnlly, to forfeit 
sum of rupees 
amre) 
/1111aticfrom an 
·ie11d to take due 
13, I)} 
11 of 
under 
ii"i Magistrate 
t dass specially 
14 [or section 15] 
said Magistrate 
to my cnre and 
being made over 
·Jy taken care of 
others lf[(andin 
and taken back 
release or in the 
:rous and unfit 
therein, I hereby 
•, the sum of 
(Sd.) E.F. 1 
r add}-We do 
ml E.F. that he 
nj,·,ty" (11'11/t effect 
A. 0. 1949, Sch. 
3. . 
e for the town of 
1949, Sch. 
:)" umitted, Ibid, , . 
i ' 
,! 
I 
.! 
;'1 t' 
,::1 '' 
~-. I 
,~ I 
I 
i 
1~~~.: Act VDI] · ;_ Wild.Birds and Animals Protection . 119 
w· po th~ aforesaid A. B. being delivered to his care and custody, 
have e(snid ·1\'.B. properly taken care of and prevented from 
doing inJ to himself or to others L[[(and i11 case o( temporary 
release under ction 33A add) and taken back to the asylum 011 
the expiry of the iod of his release or in the event of his bcc01n­
iog unmanageable or ngerous and unfit to be at large]] ; and in 
case of.the said E.F. ma · g default thercii1, we bind ourselves, 
jointly ~nd sever~lly, to fo it to 2{the President] 3* * *, the 
sum·; of rupees ' 
• ·' Dated this day of 19 
~ ~ i . .... .-: • ~-: (Sig1wtw·e) 
• I"', ••, 'l n 
... !.,"' •• 
SCHEDULEJI.--[ENACTMENTS REPEALED. Rep. by the 
. Second Repealing and Amending Act, 1914 (XJ, <~( 1914), · 
s. 3 and Schedule //. \ 
THE WILD.BIRDS AND ANIMALS. ~ROTECTION ACT, 1912 
4Acr No. VIIJ OF 1912 
[18th SeptPmber, 191 lJ 
An Act to make better provision for tho protection :111d pn•scrvafion 
.. . . of certain wild birds and atnimals. 
: WHEREAS it is'.;I expedient to make better provision for the 
protection ·and preservation of certain wild birds und animals ; 
It is 'hereby enacted as follows :-
1.-(1) This Act may be called the Wild Birds anJ Animals 
Protection Act, 1912 ; and ~---------
. .t1iJis;.by the Lunacy (Arndt.) A~t, 1951 (35 of 1951 ), s. 3. 
2subs. by A. 0., 1961, Art. 2 and Sch.; for "His Majesty" (wilh effect 
from the 23rd March, 1956), >The words '.'the King-Emperor of India" omitted by A.O., 1949, Sch. 
•For .. Statcment, of Objects and· Reasons, see Gzazcllc of India, 1912, 
Pt. ry;'p."2 ; for Report of S~lect Committee, see ibid., 1912, Pt. V, ~-173,; ,, 
and for.Proceedings in Council, see Ibid., 1912, Pt. VI, pp. 57 and 691. · ···-· 
- This ·Act has been extended to the· Leased Areas of-llaluchis_t!}O,:.rie,. 
o. oJ.O.:-3lof:_t950 {lind af.plied in the Fed~ratcd Areas ·or ~a!u~tiist_11;n,lff.: 
Oazctte.oflndia,,19J7,Pt. , p. 1499. . . . .. . . . . - .. . -
'The Acfhas been amended in its application to Baluchisltlll by Regula• . 
tion III of 1942. . ·" • · · · · ·· · · · • --
It has been repealed in its application to the N.-W.F.P. by the N.-W.F.P. 
Wild Birds. and Wild Animals Pl'otcction Act, 195(1 (~.-W.F.P, Act.:13· of 
Short title 
and extent.· 
1950},· ~ ") ·, ·.-, ... : , . . · • . ·: · .· · ... '. .· ·: : . . : ,,_--:.;,· · The'Act has been rep. m its app~1cat1on -to lhe Provmce· of.PunJab·:b,t:~ 
Punjab Ordinance XXI of 1972, s. 42 w.e.f. the 25th Oi;tobcr, 1972which' · 
was temporarily enacted by the PmtjnbA;ct VI of 1973 and on the expiry 9fthc 
Ordinance as so enacted, by Punjab Act H of 1974; s. 48. . .. 
This Act has been rep. to the extent of Islnnmb:id Capital Territory, 
se,, Ordinance No, XXVII of 1981, s. 4 and 3rd Sch. 
' 
.... ,1. c 
~-A 
120' Wild Birds a11d Animals Protection [19ifI ~ft •viif ·:; 
, !£(~) It extends to the whole of Pakistan.}_ .!(,1,; .:;J} ;r,1:r:ru/· i" / '.~ 
Application 
of Act. ---2.:.......(1) This Act applies, in the first instance, tb·tbe'birds' 1 
and animals specified in the Schedule, when in thei~ wild :sta:te:!, 
Close time. 
Pen~iiic~:\:. 
• (2) The 2[Provincial Government] may; by notification in ' 
the 3[official Gazette], appfy the provisions of this Act to any kind · 
of wild bird or animal, other than those specified in the Schedulc,:i'· 
which, in its opinion, it is desirable to protect or pr~serve. lo ~ .. ;:w_i., ~y I' 
• ;, , \~ 1 ,~d '/l;qi,-,: 
·3. · The 2{Provincial Government] may,·. bt".l!l~~y.flffi~R!!J,;. __ 
in the l[offi.cial GazcHc], declare the whole year or any part tliere- ' ~ -
of to be a close time throughout the whole or any'.'pai,i'~r' its 
territories for any kind of wild bird or animal to which this Act 
applies, or for female or immature wild birds or ani~ of such _' 
kind ; and, ~ubjcct to t~e. provisions here~naft:~.co~.t~,ia~1,;4~&f f ;.;t :;,_ 
such close tune, and w,tlun the areas specified m such notification, · · 1· • , 
it shall be unlawful-- · · ;. : .· ·.' . :· · · 
(a) to capture any such bird or animal, or to kill any such 
. . bird or animal whic~ has not been_.f~P.!µ,n.:~!.~f~J~rr 
· · · the commencement of such close time ; · · · . · · · ' 
(b) to sell or buy, or offer to sell or buy, or to possess, 
any such bird or animal which has not been cap~red. . ._. 
or killc<l before the co~m,c1~cemcntt9f,.~µ~!h£lP~.~ tjwe;,i'.. ,,,;; ., 
or the flesh thereof ; . ._, · ' - •. •·· 
(c) if any plumage has been taken from _a~y_ su9,!i __ bird 
captured or killed during such dose time, to s~:ori:. 
buy, or to offer to sell or buy, or to possess, such , 
plumag~, ·. t~J r · ~ / . ~/ · · 
'•·, .. 
.:~ .. 
4_.--{1) Whoever .does or attempts to do,· any act:'in··co.iitii;.•,fl ,1;~ / 
vcntion of section 3, shall be punishable with fine which. 
may extend to fifty rupees. · 1 ·' · '· · 
·· :~·.'j \ -~-,: 1\:;\;i~;r~::;\;~1,. -.~~~r.
1
\\~;.:- ~~ 
· (2) Whoever, having already been convicted ·:or~:•off~nce :•• 
under this section, is again convicted thereunder sha.J(on· every·-:;,;: i-
sub_se~uent co~viction, be punishable with. impri~.~!1P1en~ fgk1,~. i) ~.- .. , :. 
term 'which may extend to one month, or _witlJ. fipe,~hic~;~ytQ,1.>,,: .~~ 
extend· ·to one· hundred rupees, or with both,· ' · ,-i. '·::_:)]· :,,:.l':i °r!~·•·! ' · ._. " 
• " ._-~,..~ ... , • ~· .~ '!'<-7 I~ ,, 
· 'lSubs. by th; Central Laws (Statute Reform) Ordinance; '1960 (il of✓,: 
1960), s. 3 and 2nd Sch., (wit!i effect from the /4th October, 1955), for the -'.·' 
original sub-section (2) as amended by A. 0., 1949, and the Federal Laws 
(Revision and Declaration) Act, 1951 (26 of 1951), s. a.·· ·' ",.,._.. ~• , • •.. ,_ .. ,:'.' , , 
• - .. • ,(°•. ~ ·,l' ·• 
isubs .. by A. 0., 1937, for "L. O!\ ;. ;:.•.;·: ·: ... "'., :--.}~' ;,!T 
,~ / _. ( :1:/'~ ::.;u1i1ti~¾~~:) t·zi~,.\ .::;_. ~-_,· 
I • j • ·~• 
, · 3S~bs. ibid., for "local official Gazeilc",. 
. ~.~ 
·:• 
. :~ :,:: 
.; 
' _ _j . -~ 
5.-{t) When an 
able under this Act 
any bird or animal 
committed, or _the fl.1 
shall be confiscated 
(2) Such confisc 
ment provided by s1 
6. No Court ir 
the second class sha 
7. Where the : 
in the interests of s 
it may grant to any 
and conditions as i" 
do any act which is 
8. Nothing in 
capture or killing 
himself or any oth( 
wild bird or aninia 
9. [Repeal.] Re; 
AcrI)91((.p7JI :OJ 
(i) Bus 
peaJ 
pair 
roll1 
(ii~ Ant 
· goat 
• •¾ - • -~ 
........... :...·: ... ~· ... _·-. 
.::l·:1 -,.-J ·-~·:::.::·:: 
:.C ,_: ,.-._:,:::_ .,. 
!The original w 
1~~• ~t. 2 an~ S,;h •. 
zsubs. by A. 0 
VIII 
>inls 
talc. 
·ll in 
ki11d 
.lt1k, 
lll\lll 
ll'l'C­
f ;ts 
,\cl 
~ui.;h 
iring 
li•:n, 
sud1 
:fore 
.s~·ss, 
11111.!d 
ti111c, 
Lircl 
!II or 
such 
llllnl• 
.vl,ich 
ffi:111:c 
every 
1\,r a 
1 rnay 
J (21 or 
for the 
al I.aw~ 
191_2. ;..A.ct :YIIIJ Wild Birds and Animals Protectiv11 
(Schedule) 
Ill 
5.--{t) When any person i!i convicted of an offence Jil111i:,l1-
able under this Act, the convicting Magistrate may dircd tl,at 
any bird or animal in respect o·f which such offence h,l, b,·...:11 
committed, or the flesh or any other"part of such bird or :,11;111:d, 
shall be confiscated . 
(2) Such confiscation may be in addition to the other punish­
ment provided by section 4 for such off encc. 
6. No Cour.t inferior•to• that or 1'" ,,., ~' ~1 Magi:.lra:c 
the second class shalJ try any offenci; aguinst this t\d. 
7, Where th.e 2(Pr~vincial Government] is ol' opinil,,1 ll,a1, 
in the interests of scientific n:search, such a course is ddrnblc, 
it may grant to any person a license, subject to such restrictions 
· and conditions as it may impose, entitling the hukkr 1!11:.-..:vl· tu 
do any act which is by section 3 dcdan:'q tu be u11lawful. 
8, Nothing i~ this Act shall be .. deemed to apply Lu th..: 
capture or killi~g of a wild ,animal by any person in defcnc,.; or 
himself or any other person, or to tlle capture or killing 0l· any 
wild bird or animal 'in ·bona fide defence of property. 
9. (Repeal.] Rep. by tlie Second Repealing lt/UI A11il'llili11g 
Act, 1914:(XVII of 1914), s. 3 and Sched11le1I. 
THE SCHEDULE 
(i) Bustards, ducks, floricans, jungle fowl, part, idg~·~, 
peafowl, pheasants, pigeons, quail, sand-g,ousc, 
painted snipe, spurfo\-\'.l, wood-cot·k, ht:ron~,, cgrd:-;, 
rollers, and ~ing-fohers. 
' . . 
(U) Antelopes, asses, bison, buffaloes, J.:cr, l!:1,:dk:;, 
goats,·hares, oxen, rhinoceroses und sheep. 
IThe original words "a.Presidency Magistrate or" omitted J.y .\. u., 
1961, Art. 2 and sc.h. (\1•itlrc.O'i:ctji'Ol11 the 2Jr,J Marci,, 1956). 
2Subs. by A. 0., 1937, for "L G.". 
Confisca• 
lion. 
Cugniianoe 
or offences. 
l\lWCr lo 
gmnt 
c.1cmption. 
!iavings, 

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