Section 9(1) in The Wild Life (Protection) (Orissa) Rules, 1974
(1)An application for a special game hunting licence, a big game hunting licence or a small game hunting licence shall be made in Form No. 1 :Provided that no application for a licence shall be entertained from any person eligible for registration under Section 34 unless the applicant has registered his name and address under the said Section:Provided further that no person shall apply for a licence under this Chapter unless he possesses a valid licence for sport in Form No. III set out in Schedule III to the Arms Rules, 1962.
