Section 13 in The Orissa Forest Shooting Rules, 1973
13. Return of permit and game record.
- On a permit-holder vacating the shooting block for which he holds permit, he shall return his permit to such official as may be mentioned on it or shall send by registered post to the office of issue within a fortnight of its expiry after making entry in the form of game record, the number and species of all game killed by him and his party and any infringement of the Forest Laws and rules or conditions of his permit that may have been committed. He shall also furnish in the said return the area in the shooting block where beats had been made for the purpose of shooting and any occasion on which he has persuaded wounded game outside his shooting block and the nature of game seen by him. He shall also make arrangement to take refund of royalty already paid for game which he did not kill or take.
