Section 17(8) in The Wild Life (Protection) (Orissa) Rules, 1974
(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.
