The PUNJAB WILDLIFE PRESERVATION ACT, 1959

 
 
 
 
 
 
 
 
 
APPENDICES 
  
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 21st May, 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 recei ve 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, s hrubs, 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 for est 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, wh ether 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 p laces 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.  
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; a nd in the event of non -
realization, the offender may be imprisoned for a term not exceeding three months.   
  
 
 
 
 
 
 
 
 
APPENDIX III 
THE PUNJAB WILD LIFE PRESERVATION ACT, 1959 
PUNJAB Act No. 14 of 1959 
  
LEGISLATIVE DEPARTMENT 
Notification 
The 28th April, 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 th April, 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 shal l, 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, 
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 an y 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 are a 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: 
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 a ny 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 speci fied 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 notific ation, 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 anim als 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.  
  (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 allurin g 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 sea rch 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  
(b) may arrest, without warrant any person who commits or is reasonably, 
suspected by such officer of having committed an office under this A ct, 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 su ch 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 sha ll in no case 
exceed the amount of two hundred rupees.  
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 f ive 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 conv iction 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 weapo ns, 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 licens ee 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 t o 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 auth orized by the State Government in this behalf by 
notification in the official Gazette.  
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 p erson 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 r ules 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, c aptured, 
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; 
(d) the person or class of persons who may issue licenses and make co mplaints 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 act ion 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.   
  
SCHEDULE-1 
Schedule of wild birds and wild animals which are excluded from protection under 
section 4 of the Act. 
Serial 
No. 
Scientific name English Name Vernacular 
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 
fuscicollis 
The Indian Shag Jalkan, ghoghar  
5 Phalacrocorax niger The Little Cormorant  Jograli, nikka 
julkan 
 
6 Anhinga 
melangogaster 
The Indian Darter or Snake 
Bird  
Jalkani, bunwa  
7 Psittacula eupatria  The Large Indian Paroquet 
 
Tota, raitota  
8 Psittacula krameri The Rose-ringed Paroquet 
9 Psittacula himalayana The Western Blossom 
headed Paroquet 
Libbar tota, 
tuiya 
 
10 Psittacula himalayana The Himalayan Slatyheaded 
Paroquet  
Tula tota, pahari 
tuiyan 
 
   Male Female 
11 Astur gentilis 
Schedowi 
The Eastern Gos-hawk Baz Zoora 
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 
peregrinator  
The Indian Peregrine Falcon Koohi Kohela 
17 Falco peregrinus 
baby lonicus   
The Red-capped Falcon   
18 Falco jugger The Laggar Falcon Luggur  Juggur 
19 Falco cherrug  The Saker Falcon or cherrug Cherrug  Chergela 
20 Falco columbarius 
insignis 
The Asiatic Merlin Rethul  Regi 
21 21Falco chiquera 
chiquera 
The Red-headed Merlin Thurumti Thurumts 
22 Caprimulgus 
Europaeus unwini 
Himalayan Night Jar Chippak, 
Dabehiri 
Andha Chirya 
Chappa 
Dabtak 
23 Caprimulgus 
macrourus 
Indian long tailed night jar   
24 Caprimulgus indueus Indian jungle night jar   
25 Caprimulgus 
assiaticus 
Common Indian night jar   
26 Lynocornis 
carviniceps 
Great cared night jar   
27 Haliaetus 
Leucoryphus 
Pallas fishing eagel Kurl  
28 Ichthyophage humilis 
plumbeus 
Himalayan grey headed 
fishing eagle  
Kurl  
 
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, 
jungle billi, bagar billa 31 Felis ernata The Indian Desert Cat 
32 Felis chaus The Jungle Cat  
Siyah, gosh, ekab, patsalan, 
tsogda 33 Felis caracal The Caracal 
34 Felis lynx The Lynx 
35 Felis Viverra zibetha  The Large Indian Civet Khatas, Kastura, moosbkbilla, 
hausokar 36 Felis Paradoxurus 
gray 
The Himalayan Palm Civet 
37 Herpestes 
auropunciatus 
The Small Indian Mongoose  
 
Neol, nyul, naola, dhor 38 Herpestes mungo The Common Indian 
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 
Marten  
Chitrala, turala, shikra dhinkloo 
45 Lutra vulgaris The Common Utter Ud, Udbilao, Ludhar 
46 Ursus torquatus  The Himalayan Black Bear Bhalu, kala bhalu, ricbb 
47 Boselaphus 
tragocamelus 
Nilgai or Blue Bull Nilgao, nilgai, lilgai, bangai, 
raujb, gond, bain 
48 Macacus rhesus  The Bengal Monkey Bandar 
49 Hyaena striata  The Hyena Tarkh 
50 Pteropus medius The Indian Fruit Bat Badur, Barbagul, Chumgidda 
ultakao manis 
51 Hystrix bucura The Indian Porcupine Syal, sahi, kundewalli she 
52 Sclurius Indicus The squirrel Galehra 
53 Mus (whole family) Rats and mice  Chuha, chuhi 
54 Sus eristatus The Indian Wild Boar Suar, budh 
 
 
  
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. 
Serial 
No. 
Scientific name English Name Vernacular 
Name 
Period 
1 
 
2 3 4 5 
1 Cygnus cygnus  The Whooper (swan) -- 1st October 
to 15th 
March 
2 Cygnus bewicki Sewick’s Swan -- 
3 Cygnus minor  -- 
4 Cygnus olor The Mute Swan -- 
 
  
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 
No. 
Scientific name English Name Vernacular 
Name 
Period 
1 
 
2 3 4 5 
Birds 
 
1 Crocops 
phoenoicopterus 
The Green Pigeon Kandel, harrial, 
kokla, latta, 
nilsir, guggu, 
guya 
The shooting period 
through-out the State 
shall be from 1st October 
to 15th March unless 
otherwise specified  
2 Sphenocercus 
sphenurus  
The wedgeiled Green Pigeon  
3 Columba livia The Blue Rock Pigeon 
 
 
Kabutar 
Ditto 
4 Columba rupestris  The Blue Hill Pigeon  
 
5 Columba oenas The Eastern Stock Pigeon or Dove  Salara, Kabutar, 
Kamar Kular 
Ditto 
6 Columbaleuconota The White bellied or Snow Pigeon  Bhusli, bujul, 
Bhujri, rapia, 
charan luku 
Ditto 
7 Dendrotreron 
Hodgsonii 
The Speckled Wood-Pigeon  Kamlowa, 
Chittal, Kabutar, 
Laber 
Ditto 
8 Streptopelia Orientalis Rufous, Turtle Dove Kamlowa, Chittal 
Kabutar 
Ditto 
9 Columba palumbus The Eastern Wood Pigeon or Ring 
Dove 
Dand, kabutar Ditto 
10 Streptopelia chinensia  The Indian Spotted Dove Ghuggi, fakhta, 
tottru, chhota 
fakhta 
Ditto 
11 Streptopelia Chiensia The Indian Ring Dove  Ghuggu, fakhta, 
ghaggi, Panduk, 
geyrra 
Ditto 
12 Pterocles orientalis  The large imperial or Black bellied 
Sandgrouse  
Bhattitar, bakht, 
bakhtitar, 
bhatta, bhalhar, 
siah sina, 
bhotitar, dukru, 
mindru, chhotta 
bhattitar, 
chittidar, 
bhattider 
 
 
 
 
Ditto 
13 Pterocles indicus The Painted Sandgrouse 
14 Pterocles coronatus The Coronetted Sandgrouse 
15 Pterocles alchata The Large Pintailed Sandgrouse  
16 Pterocles alchata The Common Indian Sandgrouse  Kuk, Kaling, 
korunda, kung 
Ditto 
17 Syrrhaptes tibetanus The Tibetan Sandgrouse  
18 Pavocristatus The Common Peafowl Mor, Manjhr, The shooting period 
bodar throughout the State 
shall be from 1st October 
to 15th March, unless 
otherwise specified.  
19 Gallus bankiva The Common Red Jungle fowl The 
Chir Pheasant 
Jungli murghi 
ban kukar, kukar  
Ditto 
20 Catreus Wallichii The Chir Pheasant Chir, Chiri, 
Chaman, Chair 
Ditto 
21 Cereornis 
macrolophus 
The Pukras or koklas Pheasant Koklas, khwakta, 
phokras, plachh, 
khwakah 
Ditto 
22 Gennaeus hamiltonli The White crested Kalij Kolsa, Kalij, 
kalesha 
Ditto 
23 Lophophorus 
impejanus 
The Impeyan Pheasant or Monal Monal, Karrari, 
nil, bod, narel, 
neroala, nilwal 
Ditto 
23-A Tragopan 
melanocephalus 
The Western Horned Pheasant Phulgar, Jaji, 
jijurara, jowar 
Ditto 
24 Perdicula asiatica The Bush Quail Lowa, lawa, 
batol, batoli, 
choonuk 
Ditto 
25 Arborophila torqueola The Hill Partridge Piora, Pemra, 
pahari titar, ban 
titar 
Ditto 
26 Alectoris gracca  The Chukar or Chikor Chukor, chukra, 
chakur, khonk, 
kaunk, kakh, 
chahru 
Ditto 
27 Ammoperdix 
griseogularis 
The Secsee Partridge Sisi, sasi, sussi, 
kakki, chaukla 
Ditto 
28 Francolinus 
francolinus 
The Black Partridge Kala titar, koddi 
titar 
Ditto 
29 Francolinus 
pondicerianus 
The Grey Partridge Titar, tittur, 
bagga titar, 
parila 
Ditto 
30 Tetraogallus 
himalayensis 
The Himalyan Snow Cock Golind, golaund, 
lip, lipya 
Ditto 
31 Tetraogallus tibetanus The Tibetan Snow Cock Golind, Golaund, 
Gourkagu 
Ditto 
32 Lerwa lerwa The Snow Partridge Ram chakru, ram 
chukor, tillu, 
dhedu chakru 
The shooting period 
throughout the State 
shall be from 1st October 
to 15th March Unless 
otherwise specified 
33 Turnix dussumieri The Little Button Quail Lawa, chhota 
lawa 
Ditto 
34 Turnix maculates The Indian Button Quail 
35 Coturnix coturnix  The Common Quail Bater, bara 
bater, gagas-
bater, khair 
bater, china 
bater 
Ditto 
36 Coturnix 
coromandelica 
The Black breasted or Rain Quail 
37 Excalfactoria chinensis The Blue breasted quail Bater, bara Ditto 
bater, khaira 
Bater, china 
bater 
38 Grus The Eastern Crane Kunj, kulang, 
murunch 
Ditto 
39 Anser anser The Grey Lag Goose Sona, kurria, 
sona hans, hans 
raj, mug 
Ditto 
40 Anser albifrons  The white fronted goose  Hans Raj, mug, 
chittach mug 
Ditto 
41 Anser erythropus The Dwarf or Lesser White 
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 
Poliocephalus 
The Indian Purple Moorhen Kaim, Kalim, 
Khima 
Ditto 
46 Fulica atra atra The Common coot Khuskal, dasari, 
the kari kali 
murghabi 
Ditto 
47 Anthropoides virgo The Demoiselle Crane Karkarru, chhota 
kunj 
Ditto 
48 Otis tarda The Great Bustard Khalmor, tugda, 
gurain, tilur bara 
tugdar 
Ditto 
49 Tetrax Tetrax The Little bustard  Chhota tilur, 
karwanak 
The shooting period 
throughout the State 
shall be from 1st October 
to 15th March Unless 
otherwise specified 
50 Choriotis nigriceps  The Great Indian Bustard Khalmor, tugdar, 
gurain, tilur 
Killing or capturing 
prohibited throughout 
the year 
51 Chalamydotis 
undulate 
The Houbara or Macqueen’s 
Bustard 
Houbara, tilur, 
khermora, 
karwanak 
The shooting period 
throughout the State 
shall be from 1st October 
to 15th March Unless 
otherwise specified 
52 Sypheotides indica The Lesser Florican or Likh Likh, chhota, 
charat, karwanak 
Ditto 
53 Burhinus The Stone Plover Lambi Karwanak, 
basiri, abi 
Ditto 
54 Esacus The Great Stone Plover 
55 Cursorius 
coromandelicus 
The Indian Courser Nukri Ditto 
56 Cusorius cursor The Eastern creamcoloured 
Courser 
57 Vanellus vanellus The Lawping pecwit or Green 
Plover 
 
 
Bodhur 
 
 
Ditto 58 Pluvialis domincus  The Eastern Golden  
59 Pluvialis apricarius The Golden Plover 
60 Numenius arquata  The Curlew  
61 Scolopax rusticola The Wood Snipe Simkukri, jalakri, 
julkukri, 
sumkukri 
Ditto 
62 Capella nemoricola The Wood Snipe Burra Chaha, 
sumkukri, chaha, 
jalakri 
Ditto 
63 Capella Solitaria The Eastern Solitary Snipe 
64 Capella Gallinago The Common or Fantail Snipe  
Chaha, jalakri 
 
Ditto 65 Capella Stenura The Pin-tail Snipe 
66 Capella media The Great Snipe 
67 Lymnocryptes The Jack Snipe Chhota Chaha Ditto 
68 Rostratula bengilensis Rostratulidae The Painted Snipe Rangila chaha, 
chabarcha 
Ditto 
69 Tadorna tadorna The Sheldrake  Safed chkwa, 
shah chakwa, 
safed surkhab 
The shooting period 
throughout the State 
shall be from 1st October 
to 15th March Unless 
otherwise specified 
70 Casarca ferruginea The Ruddy Shedrake or Brahminy 
Duck  
Surkhab, chkwa, 
chakwi, lal 
surkhab 
Ditto 
71 Anas platyrhylcha  The Crested or Falcated Teal -- Ditto 
72 Chaulelasmu 
streperus  
The Gadwall Mila, bhuar, 
beykhur, 
murghabi 
Ditto 
73 Marecapenelope The Wigeon Peasan, patari, 
chhota lalsir, 
murghabi 
Ditto 
74 Nettion formosum  The Barkal or Clucking Teal Chhota murgabi, 
kerra putari, 
souchuruka, 
murghabi 
 
Ditto 75 Nettion crecca The common Teal 
76 Dafila acuta The Pintail Sanh, sink-par, 
murghabi 
Ditto 
77 Querquedula 
querquedula 
The Garganey or Blue Winged 
Teal  
Chatwa khira, 
putari, murghabi 
Ditto 
78 Spatula clypeata  The Shoveller  Tidari, punana, 
takarwala, ghira, 
murghabi 
Ditto 
79 Marmaronetta 
angustirostris  
The Marbled Teal  -- Ditto 
80 Netta rufina  The Red crested Pochard Lalsir, murghabi Ditto 
81 Nyroca ferina  The Pochard or Sun Bird  Lalsir, burarnar, 
murghabi 
Ditto 
82 Nyroca rufa The White eyed Pochard or White 
eye 
Karchiya, burar, 
mada lalbigri, 
murghabi 
Ditto 
83 Nyroca marila  The Scaup -- Ditto 
84 Nyroca fulgula The Tufted Pochard  Dubaru, abtak, 
rohwara, 
murghabi 
Ditto 
85 Glaucionetta clanguila The Golden Eye  -- Ditto 
86 Erismatura The White-headed or Stifftailed -- Ditto 
leucocephala Duck  
87  Magellus albellus The Smew -- The shooting period 
throughout the State 
shall be from 1st October 
to 15th March Unless 
otherwise specified 
88 Mergus merganser  The Goosander  -- Ditto 
89 Mergusserrator  The Red breasted Mergansar -- Ditto 
90 Sarkidiornis 
melanotus  
The Nukta or Comb Duck  Nukta Murghabi Ditto 
91 Asarcornis scutulatus The White winged Wood Duck  -- Ditto 
92 Rhodonessa caryo 
phyllacea 
The pink headed Duck  Lal sira, gulab 
sira, murghabi 
Ditto 
93 Nettapus 
coramandelianus  
The Cotton Teal Giri, girria, girya, 
murghabi 
Ditto 
94 Dendrocygna javanica The Lesser Whistling Teal  Sili, silahi, 
murghabi 
Ditto 
95 Dendrocygna fulva  The Large Whistling Teal  Bara Silahi 
murghabi 
Ditto 
96 Anas poecilorhyncha The Indian Spotbil or Grey Duck  Garmpai, gugral, 
beta batak 
humjur, 
murghabi 
Ditto 
97 Ovis vignei Urial Uriyal, hurial, 
sha, koh-i-
dumba, Koch, 
gad, garand  
Subject to the rules 
published with Punjab 
Government Notification 
No. 18639 (Forests). 
Dated 18th August, 1919 
98 Ovis hodgsoni 
(misnamed Ovis 
Ammon) 
The Great Tibetan Sheep Nian Ditto 
99 Ovis nahura Bharal or Blue Sheep Miatu, bharal, 
bhard, war 
Ditto 
100 Capra sibirica The Himalayan Ibex Trangol, katrol, 
tangrol skin 
Ditto 
101 Hemitragus jemlaicus  Thar (Only in accordance with the 
rules published with Punjab 
Government Notification No. 
1392 S (Forests) dated 5th 
September, 1916 
Tahr, thiar, 
meshi, mehi, sbi, 
karth, korth, kart 
Ditto 
102 Nemorhaedus 
bubalinus  
Serow or Himalayan Goat 
Antelope  
Goa, yamu, 
emru, aimu, 
sarao, jangal  
Ditto 
103 Comes goral  Goral  Pij, ban bakri, 
ghorrur, gurrur, 
ghoral, ghurral, 
gudh, sar 
Subject to the rules 
published with Punjab 
Government Notification 
No. 18639 (Forests). 
Dated 18th August, 1919 
104 Pantholope hodgsoni Tibetan Antelope Tsus, chus, chiru, 
chuhu 
Ditto 
105 Moschus moschiferas The musk Deer Kastura, raunsa 
bina, bijri, rochh, 
Ditto 
raonwi, ranwhin 
106 Antelope cervicapra Indian Antelope or Black Buck  Hiran, haran, 
kala hiran, mirg, 
modain, kalhra 
1st October to 15th March 
107 Cervulus muntjac The Barking Deer Kakar or Kakkar Ditto 
108 Cervus axis The Spotted Deer Chital, chital, 
chitra, jhank, 
pagal hiran, 
charba hiran 
Ditto 
109 Cervus porcinus  The Hog Deer Para, pahra, 
parha 
Ditto  
110 Tetracerus 
quadricornis  
Four horned Antelope  Chausingha, 
clauba, deda 
Ditto 
111 Gazelle bennetti Indian Gazellis or Ravine Deer Chinkara, 
chikara, 
kalpunch ask, 
ahuratta, gora 
hiran, chitka 
hiran, chhatika 
Ditto 
112 Cervus unicolor The Sambhar Sambar, samar, 
sambhar, 
barasingh 
Ditto 
113 Lepus ruficaudatus The Common Indian Hare Khargosh, seru, 
pharru, susya 
sassu, usa, sasa, 
seha, saiyah, 
sehu 
Ditto 
114 Lepus ruficauda-tus  The Common Indian Hare Ditto Ditto 
115 Lepus hypsibius  The Upland Hare Ditto Ditto 
116 Equus hemionus  The Wild Ass Gorkhar, ghur, 
ghuran, jungle 
khota 
Ditto 
117 Ursus arcuts  The Red Bear, or Snow Bear Bharboo, lagru, 
ratta bhalu, rate 
bhalu, bhrid, 
shaham, lal 
bhalu, lal rich 
Ditto 
118 Felis Tigris The Tiger Ser, bara bagh 
(Sherni, baghni, 
females) 
 
 
 
 
 
   
  
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.  
Serial 
No. 
Scientific name English Name Vernacular 
Name 
Period 
1 
 
2 3 4 5 
1 Ploceinae The Waver Birds (all kinds) 
 
Baya, Bijra, etc.  
Up to a limit of ten of 
catch specie 2 Viduinae Munias (of all kinds) Lalmunia, 
Charhana, 
Churuka, etc.  
3 All birds and animals 
included in Schedule-I 
-- -- Without Limit  
4 Columba livia The Blue Rock Pigeon Kabutar Ditto 
5 All other wild birds 
and wild animals 
-- -- Up to a limit of 4 in case 
of wild birds and hares 
and 2 in case of wild 
animals  
 

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