Section 17 in The Orissa Forest Shooting Rules, 1973
17.
Persons to whom permits are granted under Rules 8 and 9 shall -(a)before shooting, hunting or fishing in any reserve forest, inform the Divisional Forest Officer of their intention and of the area in which they propose to shoot, hunt or fish and shall not shoot, hunt or fish unless they have ascertained that there is no objection to their doing so;(b)not shoot or capture any animal not mentioned in the permit or shoot or capture more than the number of such animals as endorsed on the permit;(c)pay in advance the royalty for the game to be killed during the period which should not exceed 15 days at a time in a particular block;(d)not tie up baits or beats in any block during the period for which a permit granted to any other person for such block has been issued, and for fifteen days after such period except with the permission in writing from the Divisional Forest Officer :Provided that i.e may , with the permission of such permit-holder, if he is present, or without his permission, if he is absent, stalk or track in such shooting block;(e)observe all the provisions of these rules(f)furnish a return similar to that prescribed in Rule 13 for each block to the Divisional Forest Officer on the last day of every period during which they have been allowed to shoot in the forest.
