Section 12(1) in The Orissa Forest Shooting Rules, 1973
(1)The permit shall be valid -(a)for use by the person or persons in whose name it is issued and for the period specified therein ; and(b)for the shooting block or area specified therein :Provided that a wounded animal may be followed into any other block or area for the purpose of killing it, except a Park or Sanctuary in which case the Divisional Forest Officer shall be informed immediately who shall arrange to kill it.
