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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(2) in The Bihar Forest Hunting, Shooting & Fishing Rules, 1958

(2)The Divisional Forest Officer may, on application made in the manner prescribed in Rule 8 for a permit in Form A or B by an exempted person grant to such person an exclusive right to hunt, shoot and fish in any shooting block for a period not exceeding fifteen days.