Section 10(4) in The Orissa Forest Shooting Rules, 1973
(4)(i)The permit-holder shall notify the local Range Officer, at least 24 hours in advance of his entering the shooting block wherein he has been authorised to hunt. This period may be reduced in case of a free permit by the permit issuing authority.(ii)If the shooting block is not occupied within two days from the date from which it is reserved and if the permit-holder falls to express his intention to avail himself of the reservation at a later date during the period for which the block is reserved, the reservation of the same shall automatically stand cancelled and no refund of fee, if any paid, except the royalty, shall be made.
