Section 17 in The Wild Life (Protection) (Orissa) Rules, 1974
17. General Conditions Governing Grant of Licence.
(1)The special game hunting licence and the big game hunting licence shall specify -(a)the number of animals of any species,(b)the sex, and(c)the minimum and maximum size of each specimen that could be hunted.(2)The small game hunting licence shall also specify the maximum number of each species that could be hunted in the course of a day.(3)The licensee may hunt both the sexes of a species unless he is prohibited by any condition to the contrary specified in the licence.(4)The wild animal trapping licence shall specify the method that would be permitted for the capture of the wild animal specified therein and the conditions under which the wild animal could be trapped and shall be subject to the restrictions imposed by Section 17.(5)A holder of a special game hunting licence, a big game hunting licence or a small game hunting licence shall not sell or barter to any person any animal shot by him or any meat uncured trophy derived therefrom.(6)(a)Any person who is entitled to hunt a dangerous animal under a special game hunting licence or a big game hunting licence and who wounds such animal shall do his utmost to kill the game.(b)On his failure to do so, he shall forthwith inform, in writing to the issue officer and Divisional Forest Officer of the area in which such occurrence had taken place giving reasons why the wounded animal could not be tracked and killed and he shall also inform the Grama Panchayat of the adjoining area of the existence of the wounded animal in the neighbourhood.(7)For the purpose of a special game hunting licence and a big game hunting licence, an animal which has been wounded and lost shall be deemed to have been hunted under the licence and the licensee shall forfeit the right to hunt specimen in the place of one wounded and lost.(8)(a)The trapping of wild animals specified in Schedule II and Schedule III shall not be permitted unless the Chief Wild Life Warden is satisfied for reasons to be recorded in writing that such trapping is necessary under the provisions of Sub-section (1) of Section 11 or Section 12.(b)A holder of the wild animal trapping licence, unless specifically permitted to do so shall not trap such animal in shooting blocks referred to in Rule 21 and in Government Forest.(9)(a)A licensee, under this chapter, shall intimate in advance the Divisional Forest Officer concerned the desire to organise drives in any reserve forest, giving the date and the place where he desires to have such drives.(b)If the Divisional Forest Officer is of opinion that such drive should not be allowed, he may for reasons to be recorded in writing prohibit such drive and communicate the same to the holder of the licence.(10)Any mancha or pit constructed for purpose of hunting shall immediately be dismantled or filled on the completion of hunting.(11)All trophies which had been killed or captured in contravention of the conditions of the licence, including specimens smaller than the minimum or larger than the maximum dimensions specified, shall be deemed to be Government property under Section 39.(12)While hunting or trapping any wild animal, a licensee shall carry with him his licence and shall, on demand produce for inspection of such licence before any staff of the Forest Department of the State or an officer appointed under Sub-section (1) of Section 4.(13)A licence granted under this Chapter shall not be transferable.(14)A licensee under this Chapter shall maintain a record in Form No. 7 of the animals killed, captured or wounded by him and such record shall be surrendered to the issuing officer as required by Section 10.(15)Any licence granted under this Chapter shall not be valid during the period of closed time declared under Sub-section (1) of Section 16.
