Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in The Orissa Forest Shooting Rules, 1973

(2)The permit-holder shall pay in advance the royalty payable for the animals that he is permitted to kill according to the rates of royalty specified in Schedule IV. He shall get a refund of the royalty for game not killed or taken by him when he vacates the block after returning the permit showing the details of game killed or taken.