Section 20(2) in The Orissa Forest Shooting Rules, 1973
(2)No Company or Shikar Agent shall be registered unless it or he has been registered and recognised as such, by the Government of India, Ministry of Transport wing under its 'Rules for Recognition of Shikar Agents' issued under its circular letter No. 23-77 (1)/52, dated the 30th November, 1954, as revised from time to time.
