Section 45GG(3) in The Wild Life (Protection) (Orissa) Rules, 1974
(3)[ In case cattle kills or damage to crops or houses caused by wild animals, the concerned Divisional Forest Officer, the Wild Life Divisional Forest Officer and the Conservator of Forest shall be the authorities competent to sanction such payment within the local area of their jurisdiction.] [Inserted vide Orissa Gazette Extraordinary No. 31/13.1.1992.]
