Section 7 in The Orissa Elephants' Preservation (Ex-Madras Areas) Rules, 1953
7.
(i)A licence-holder shall, on the first day of each month send to the District Officer or to such other officer as the District Officer may appoint in this behalf, a statement in Form 'B' appended to these Rules showing every elephant which during the preceding month-(a)has been captured by the licence-holder;(b)has been killed by the licence-holder; or(c)has died during or after capture by the licence-holder.(ii)If a licence-holder fails to comply with the provisions of Sub-rule (1) he shall be liable to pay to Government a sum of three thousand rupees for each elephant, the capture or death of which he has omitted to report.
