Section 4 in The Orissa Forest Shooting Rules, 1973
4.
(1)The working of the forests for extraction of forest produce from sanctuaries may be permitted by the Divisional Forest Officer, but grazing cultivation or habitation therein shall not be allowed except under the order of the Conservator of Forests.(2)No working of the forests for extraction of forest produce from the sanction area and no grazing, cultivation or habitation therein shall be allowed except with the permission of the Chief Conservator of Forests.(3)No working of the forests for extraction of forest produce from a park and no grazing cultivation or habitation therein shall be allowed except with the permission of the Government.(4)No person shall enter into any park or sanctum area without a permit from the Divisional Forest Officer or from any officer authorised by him.(5)The Divisional Forest Officer may establish check-gates on all public roads passing through any park, sanctuaries or sanctum area.(6)No new roads or paths shall be made in any sanctuary or sanctum area except with the permission of the Conservator of the Forests. Construction of such roads or paths in parks shall require the approval of the Conservator of Forests.(7)Any person entering a park or sanctuary through any check-gate shall declare whether he has with him any too.(8)All vehicles coming out of a park or sanctuary or sanctum area shall be subject to thorough check at the check-gates.
