Section 10 in The Orissa Forest Shooting Rules, 1973
10. Procedure for issue of permit.
(1)(i)Applications shall be made in writing to the Divisional Forest Officer with a proof of a valid arms licence issued under the Arms Act, 1959 (Act 54 of 1959), covering the period for which shooting permit is to be issued -(a)for a permit in Form 'A' not earlier than four months and not later than fifteen days before the permit is required;(b)for an extension of a permit not earlier than seven days before the expiry of the original permit.(ii)(a)The Divisional Forest Officer may, for reasons to be stated in writing, refuse to issue a permit in any case.(b)When the Divisional Forest Officer issues a permit he shall forward it to the applicant.(iii)The person to whom a permit has been issued shall, within seven days of the receipt thereof, remit to the Divisional Forest Officer, the fee payable for such permit together with the royalty of the game allowed to be killed.(iv)It the fee and the royalty payable in respect of a permit is not paid within the time prescribed by Clause (iii) the permit shall be deemed to be cancelled and the Divisional Forest Officer shall inform the applicant of such cancellation.(2)In case of a free permit to be issued under Rules 7 (b), 8 and 9, applications shall be made to the authority specified in these rules with the proof of a valid licence under Arms Act, 1959 (Act 54 of 1969).(3)Every shooting permit shall be issued in the name of the person only and shall not be transferable. The death of the permit-holder or the cancellation of his licence under the Arms Act, 1959 for whatever cause, shall automatically cancel his permit under these rules.(4)(i)The permit-holder shall notify the local Range Officer, at least 24 hours in advance of his entering the shooting block wherein he has been authorised to hunt. This period may be reduced in case of a free permit by the permit issuing authority.(ii)If the shooting block is not occupied within two days from the date from which it is reserved and if the permit-holder falls to express his intention to avail himself of the reservation at a later date during the period for which the block is reserved, the reservation of the same shall automatically stand cancelled and no refund of fee, if any paid, except the royalty, shall be made.
