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State of Odisha - Act

The Wild Life (Protection) (Orissa) Rules, 1974

ODISHA
India

The Wild Life (Protection) (Orissa) Rules, 1974

Rule THE-WILD-LIFE-PROTECTION-ORISSA-RULES-1974 of 1974

Published on 6 August 1965
Commenced on 6 August 1965
[This is the version of this document from 6 August 1965.]
[Note: The original publication document is not available and this content could not be verified.]

The Wild Life (Protection) (Orissa) Rules, 1974Published vide Notification No. 699-10-F., (W)-22/73-F. 13.1.1975No. 699-10-F., (W)-22/73-F-A.H. - In exercise of the powers conferred by Section 64 of the Wild Life (Protection) Act 53 of 1972, the State Government hereby makes the following rules, namely :Chapter-I Preliminary

1. Short Title, Extent and Commencement.

(1)These rules may be called the Wild Life (Protection) (Orissa) Rules, 1974.

(2)These Rules shall extend to the whole of the State of Orissa.

(3)These Rules shall come into force at once.

2. Definitions.

- In these rules unless the context otherwise requires -

(a)"Act" means the Wild Life (Protection) Act, 1972 (Central Act 53 of 1972)

(b)"Big game" means any animal specified in Schedule III;

(c)"Board" means the Wild Life Advisory Board constituted under Sub-section (1) of Section 6;

(d)"Chairman" means the Chairman of the Board;

(e)"Form" means a Form appended to these Rules;

(f)"Licence" means a licence granted under these Rules;

(g)"Licensee" means a holder of a licence;

[(g-1) "Sanctuary" means an area declared under Section 18 or Section 38 or deemed under Sub-section (3) of Section 65 to be declared, as wild life sanctuary.] [Added by Forest Department Notification No. 17636 dated 20.8.1983, See O.G.E. No. 1105/83 dated 19/20.8.1983.]

(h)"Section" means a section the Act;

(i)"Schedule" means a Schedule of the Act;

(j)"Small game" means any animals specified in Schedule IV;

(k)"Special" game means any animal specialised in Schedule II;

Chapter-II Wild Life Advisory Board

3. Term of Office.

- The term of office of a member of the Board referred to in Clause (g) of Sub-section (1) of Section 6 shall be three years from the date of his appointment.

4. Resignation.

(1)A member of the Board may resign his office by writing under his hand addressed to the Chairman.

(2)The office of member of the Board shall fall vacant from the date on which his resignation is accepted or on the expiry of thirty days from the date of receipt of intimation of resignation, whichever is earlier.

(3)The power to accept the resignation of a member of the Board shall vest in the Chairman who, on accepting the resignation, shall report to the Board at its next meeting.

5. Filling of Casual Vacancy.

(1)Where a member of the Board referred to in Clause (g) Sub-section (1) of Section 6 resigns or dies or is removed-from officer or becomes incapable of acting, the State Government may, by notification in the Official Gazette, appoint a person to fill the vacancy.

(2)A person appointed to fill the casual vacancy under Sub-rule (1) shall hold Office only so long as the member whose place he fills would have been entitled to hold office, if the vacancy had not occurred.

6. Removal from the Board.

- The State Government may remove any member from his office -

(a)if he is of unsound mind and stands so declared by a competent Medical Board; or

(b)if he is an undischarged insolvent; or

(c)if he is convicted of a criminal offence involving moral turpitude; or

(d)if, without the leave of the Chairman, he fails to attend more than three successive meetings of the Board.

7. Allowances.

- The non-official members of the Board shall get travelling and daily allowances as admissible under Finance Department Resolution No. 18937-F., dated the 6th August, 1965 as amended from time to time.

8. Secretary to be Controlling Authority.

- The Secretary of the Board shall be controlling authority in respect of payment of allowances under this Chapter.Chapter-III Hunting of Wild AnimalsA. Special Game Hunting Licence-Big Game Hunting Licence and Small Game Hunting Licence

9. Application.

(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.

(2)

(a)An application for a special game hunting licence shall be made to the Chief Wild Life Warden.

(b)An application for a big game hunting licence or a small game hunting licence may be made to the Chief Wild Life Warden or any other officer authorised by the Chief Wild Life Warden in this behalf (in either case hereinafter referred to as the Issuing Officer).

10. Fee.

- An application for licence of the category specified in column (1) of the Table below when made by a person of the category specified in the corresponding entry in column (2) shall be accompanied by a treasury chalan or Bank receipt showing that the fee according to the scale specified in the corresponding entry in column (3) of the said Table had been paid.Table

Name of licensee	Category of persons	Amount
(1)	(2)	(3)
A. Special Game Hunting Licence -
(a) Weekly licence	(i) Citizen of India	75.00
	(ii) a person other than citizen of India	150.00
(b) Monthly licence	(i) Citizen of India	250.00
	(ii) a person other than a citizen of India	500.00
B. Big Game Hunting Licence -
(a) Weekly licence	(i) Citizen of India	50.00
	(ii) a person other than a citizen of India	100.00
(b) Monthly licence	(i) Citizen of India	150.00
	(ii) a person other than a citizen of India	300.00
C. Small Game Hunting Licence-
(a) Weekly licence	(i) Citizen of India	25.00
	(ii) a person other than a citizen of India	50.00
(b) Monthly licence	(i) Citizen of India	75.00
	(ii) a person other than a citizen of India	150.00

B. Wild Animal Trapping Licence

11. Application.

- An application for a Wild animal trapping licence shall be made to the Chief Wild Life Warden in Form No. 2.

12. Fee.

- An application for a wild animal trapping licence shall be accompanied by a treasury chalan or Bank receipt showing that the fee according to the following scale had been paid, namely :

(a)Fee for monthly licence for a citizen of India shall be Rs. 25 and that for a person other than a citizen of India shall be Rs. 50.

(b)Fee for yearly licence in a case of citizen of India shall be Rs. 300 and that for a person other than a citizen of India shall be Rs. 600.

C. Grant of Licence

13. Grant of Licence.

(1)On receipt of an application for a licence under this Chapter, the Issuing Officer may, after such inquiry as he may deem fit with regard to fitness or otherwise of the applicant to receive a licence, or grant/reject the application.

(2)Where an application is rejected, the licence fee shall be refunded expeditiously to the applicant.

(3)Where the Issuing Officer decides to grant the licence applied for, he shall require the applicant to submit within such time as he may specify the necessary Treasury Challan or Bank receipt showing the payment of deposit, any royalty, if any, as specified in Rule 14 and Rule 15.

(4)On receipt of the Treasury Challan or Bank receipt showing the payment of deposits and royalty, if any, the Issuing Officer shall grant the licence applied for in the appropriate form specified in Sub-rule (5).

(5)

(a)A special game hunting licence shall be granted in Form No. 3.

(b)A big game hunting licence shall be granted in Form No. 4.

(c)A small game hunting licence shall be granted in Form No. 5.

(d)A wild animal trapping licence shall be granted in Form No. 6.

14. Deposit.

(1)A person to whom a licence may be granted under this Chapter, shall, ordinarily pay a refundable deposit as specified below :

			Rs.
(a)	Special game hunting licence	...	300.00
(b)	Big game hunting licence	...	200.00
(c)	Small game hunting licence	...	100.00
(d)	Wild animal trapping licence	...	300.00

15. Royalty.

- The person specified in Column (2) of the Table below shall, when required by the Issuing Officer, pay royalty in respect of the animals specified in the corresponding entry in column (1) of the Table at the rate specified in the corresponding entry in Column (3) of the said Table :Provided that in case of elephant, the value of tusks shall be charged at the rate Rs. 250.00 per kilogram in addition to the royalty specified in column (3).Table

Name of animals	Category of persons	Amount of Royalty
(1)	(2)	(3)
		Rs.
(a) Mammals -
Bison or Gaur	(i) Citizen of India	500.00
	(ii) a person other than a citizen of India	1,000.00
Elephant (Exclusive of values of tusks)	(i) Citizen of India	1,500.00
	(ii) a person other than a citizen of India	3,000.00
Leopard or Panther	(i) Citizen of India	1000.00
	(ii) a person other than a citizen of India	2,000.00
Sloth Bear	(i) Citizen of India	100.00
	(ii) a person other than a citizen of India	200.00
Sambar	(i) Citizen of India	200.00
	(ii) a person other than a citizen of India	400.00
Spotted Deer	(i) Citizen of India	150.00
	(ii) a person other than a citizen of India	300.00
Barking Deer	(i) Citizen of India	100.00
	(ii) a person other than a citizen of India	200.00
Four-horned Antelope	(i) Citizen of India	200.00
	(ii) a person other than a citizen of India	400.00
Mouse Dear	(i) Citizen of India	10.00
	(ii) a person other than a citizen of India	20.00
Nill Gai	(i) Citizen of India	200.00
	(ii) a person other than a citizen of India	400.00
Wild Boar	(i) Citizen of India	200.00
	(ii) a person other than a citizen of India	400.00
Monitor Lizard	(i) Citizen of India	50.00
	(ii) a person other than a citizen of India	100.00
Porcupine	(i) Citizen of India	25.00
	(ii) a person other than a citizen of India	50.00
Monkey and Langur	(i) Citizen of India	5.00
	(ii) a person other than a citizen of India	10.00
Dolphin	(i) Citizen of India	25.00
	(ii) a person other than a citizen of India	50.00
Flying Squirrel	(i) Citizen of India	50.00
	(ii) a person other than a citizen of India	100.00
Giant Squirrel	(i) Citizen of India	50.00
	(ii) a person other than a citizen of India	100.00
Python	(i) Citizen of India	150.00
	(ii) a person other than a citizen of India	300.00
Wild Dog	(i) Citizen of India	50.00
	(ii) a person other than a citizen of India	100.00
Hyaena	(i) Citizen of India	25.00
	(ii) a person other than a citizen of India	50.00
Rats	(i) Citizen of India	100.00
	(ii) a person other than a citizen of India	200.00
Hares	(i) Citizen of India	5.00
	(ii) a person other than a citizen of India	10.00
Otters	(i) Citizen of India	25.00
	(ii) a person other than a citizen of India	50.00
Birds -
Cranes	(i) Citizen of India	2.00
	(ii) a person other than a citizen of India	4.00
Ducks	(i) Citizen of India	4.00
	(ii) a person other than a citizen of India	8.00
Flamingoes	(i) Citizen of India	10.00
	(ii) a person other than a citizen of India	20.00
Geese	(i) Citizen of India	10.00
	(ii) a person other than a citizen of India	20.00
Hornbills	(i) Citizen of India	25.00
	(ii) a person other than a citizen of India	50.00
Jungle Fowl	(i) Citizen of India	4.00
	(ii) a person other than a citizen of India	8.00
Patridge	(i) Citizen of India	2.00
	(ii) a person other than a citizen of India	4.00
Pelican	(i) Citizen of India	10.00
	(ii) a person other than a citizen of India	20.00
Pheasants	(i) Citizen of India	10.00
	(ii) a person other than a citizen of India	20.00
Pigeon	(i) Citizen of India	0.50
	(ii) a person other than a citizen of India	1.00
Quail	(i) Citizen of India	0.50
	(ii) a person other than a citizen of India	1.00
Shipe	(i) Citizen of India	0.50
	(ii) a person other than a citizen of India	1.00
Swan	(i) Citizen of India	10.00
	(ii) a person other than a citizen of India	20.00
Hill Myna	(i) Citizen of India	15.00
	(ii) a person other than a citizen of India	30.00
Any other bird included in Scheduled IV	(i) Citizen of India	0.50
	(ii) a person other than a citizen of India	1.00

16. Period of Licence.

(1)A licence granted under this Chapter shall be valid for the period specified therein but not exceeding one year.

(2)The licence shall also indicate the area in which the licensee could hunt.

17. General Conditions Governing Grant of Licence.

(1)The special game hunting licence and the big game hunting licence shall specify -

(a)the number of animals of any species,

(b)the sex, and

(c)the minimum and maximum size of each specimen that could be hunted.

(2)The small game hunting licence shall also specify the maximum number of each species that could be hunted in the course of a day.

(3)The licensee may hunt both the sexes of a species unless he is prohibited by any condition to the contrary specified in the licence.

(4)The wild animal trapping licence shall specify the method that would be permitted for the capture of the wild animal specified therein and the conditions under which the wild animal could be trapped and shall be subject to the restrictions imposed by Section 17.

(5)A holder of a special game hunting licence, a big game hunting licence or a small game hunting licence shall not sell or barter to any person any animal shot by him or any meat uncured trophy derived therefrom.

(6)

(a)Any person who is entitled to hunt a dangerous animal under a special game hunting licence or a big game hunting licence and who wounds such animal shall do his utmost to kill the game.

(b)On his failure to do so, he shall forthwith inform, in writing to the issue officer and Divisional Forest Officer of the area in which such occurrence had taken place giving reasons why the wounded animal could not be tracked and killed and he shall also inform the Grama Panchayat of the adjoining area of the existence of the wounded animal in the neighbourhood.

(7)For the purpose of a special game hunting licence and a big game hunting licence, an animal which has been wounded and lost shall be deemed to have been hunted under the licence and the licensee shall forfeit the right to hunt specimen in the place of one wounded and lost.

(8)

(a)The trapping of wild animals specified in Schedule II and Schedule III shall not be permitted unless the Chief Wild Life Warden is satisfied for reasons to be recorded in writing that such trapping is necessary under the provisions of Sub-section (1) of Section 11 or Section 12.

(b)A holder of the wild animal trapping licence, unless specifically permitted to do so shall not trap such animal in shooting blocks referred to in Rule 21 and in Government Forest.

(9)

(a)A licensee, under this chapter, shall intimate in advance the Divisional Forest Officer concerned the desire to organise drives in any reserve forest, giving the date and the place where he desires to have such drives.

(b)If the Divisional Forest Officer is of opinion that such drive should not be allowed, he may for reasons to be recorded in writing prohibit such drive and communicate the same to the holder of the licence.

(10)Any mancha or pit constructed for purpose of hunting shall immediately be dismantled or filled on the completion of hunting.

(11)All trophies which had been killed or captured in contravention of the conditions of the licence, including specimens smaller than the minimum or larger than the maximum dimensions specified, shall be deemed to be Government property under Section 39.

(12)While hunting or trapping any wild animal, a licensee shall carry with him his licence and shall, on demand produce for inspection of such licence before any staff of the Forest Department of the State or an officer appointed under Sub-section (1) of Section 4.

(13)A licence granted under this Chapter shall not be transferable.

(14)A licensee under this Chapter shall maintain a record in Form No. 7 of the animals killed, captured or wounded by him and such record shall be surrendered to the issuing officer as required by Section 10.

(15)Any licence granted under this Chapter shall not be valid during the period of closed time declared under Sub-section (1) of Section 16.

18. Licensee to abide by Rules.

- A licensee under this Chapter shall abide by these rules and the conditions specified in the licence.

19. Forfeiture of Deposit.

(1)If the holder of the licence contravenes the provisions of Rule 17, he shall forfeit the whole or part of deposit made by him.

(2)Where the Issuing Officer cancels or suspends, under Section 13 licence granted under this Chapter, he may for reasons to be recorded in writing order the forfeiture of the whole or part of the deposit made by the licensee.

20. Refund of Deposit and Royalty.

(1)On the expiry of the period specified in the licensee, and on receipt of the return in Form No. 7 from the licensee, the Issuing Officer shall, after satisfying himself that the holder of the licence, had not committed any breach of the conditions of the licence, refund expeditiously the deposit.

(2)Where the Issuing Officer is satisfied that an animal in respect of which royalty had been paid, had not been killed, captured or wounded he shall refund expeditiously to the licensee the amount paid as royalty.D. Shooting Blocks

21. Determination of Shooting Blocks.

(1)The Chief Wild Life Warden may divide the area within his jurisdiction other than a Sanctuary, National Park or game reserve, into shooting blocks.

(2)Where shooting blocks exist at the commencement of these rules, or where shooting blocks have been determined under Sub-rule (1), the Chief Wild Life Warden shall determine every year -

(a)which of the shooting blocks are to be thrown upon for hunting.

(b)the number of animals of different species mentioned in Schedules II, III and IV which could be hunted in a shooting block referred to in Clause (a).

22. Application for Reservation of Shooting Blocks.

(1)An application for reservation of shooting block shall reach the office of the Chief Wild Life Warden not earlier than ninety days and not later than thirty days before the first day of the month or week for which reservation of the shooting block is required.

(2)No applicant shall apply for a reservation of a shooting block unless he possesses a valid hunting licence issued under this Chapter.

(3)Each application shall be accompanied by particulars of the hunting licence possessed by the applicant.

23. Applications under Rule 22 how to be dealt with.

(1)On receipt of an application under Rule 22, the Chief Wild Life Warden shall, after making such inquiry, as deems fit, either allot the shooting block or reject the application.

(2)Where there are more applications than one for reservation of the same shooting block for the same period, the shooting block shall be allotted to the applicant whose application has been received earlier :Provided that an applicant shall not get more than one shooting block at any one time.

(3)Where there are more applications than one received on the same day, the matter shall be decided by drawal of lots.

(4)The Chief Wild Life Warden shall communicate to the applicant, the order passed on the application, either within five days of passing the order, or of the drawal of lots, as the case may be.

24. Chief Wild Life Warden to maintain Register.

- The Chief Wild Life Warden is to maintain in his office a register in which all applications made under Rule 22 shall be entered and the Register shall contain the following particulars, namely :

(a)the date of application;

(b)the date of receipt of the application;

(c)the particulars of the hunting licence possessed by the applicant;

(d)whether the application has been granted or rejected.

25. Fee.

(1)A person to whom a shooting block has been allotted shall, within fifteen days of receipt of the order of allotment, deposit such fee as may be required by the rules made or deemed to have been made under the Orissa Forest Act, (14 of 1972) and produce the receipt before the Chief Wild Life Warden as proof of having deposited the requisite fee.

(2)Where a person fails to deposit the fee as required under Sub-rule (1), the reservation shall be cancelled and the shooting block may be allotted to the person next in the order of priority.[Chapter-III-A] [Inserted by SRO No. 1309/78, See O.G.P. III - No. 45. dated 10.11,1978 and Renumbered by O.G.P. III No. 1-dated 5.1.1979.] Reward for Destruction of Wild Animals

25A. Rate of Reward.

- Reward may be granted for destruction of any wild animal being dangerous to human life and property at such rate not exceeding the maximum as specified hereunder against each wild animal -

		Rs.
(i)	Elephants	2,000
(ii)	Tiger/Leopard (man-eater)	1,000
(iii)	Bear	50
(iv)	Wild dog or Hyena	50

25B. Procedure for Declaration under Section 11.

- The Chief Wild Life Warden may declare an animal dangerous under Clause (a) of Subsection (1) of Section 11 of the Act after making such enquiry as he may deem fit.The Wild Life Warden when duly authorised by the competent authority, not below the rank of Deputy Conservator may declare an animal dangerous under Clause (b) of Sub-section (1) of Section 11 of the Act after making necessary enquiries provided that such declarations shall be made only after the Collector of the district has reported about a particular animal becoming dangerous.

25C. Application of Shooting Animals Declared under Section 11.

(1)An application for shooting the animals declared dangerous under Section 11 of the Act shall lie to the Chief Wild Life Warden along with a note of experience of shooting such dangerous animals on previous occasions in addition to necessary information required under the rules.

(2)No licence fee shall be deposited for an application under Sub-rule (1).

25D. Issue of Licence.

- In all cases of animals declared dangerous under Clauses (a) and (b) of Sub-section (1) of Section 11 of the Act, the licence shall be issued by the Chief Wild Life Warden only.

25E. Payment of Reward.

(1)When an animal is declared for destruction with an offer of reward, adequate and satisfactory proof should be produced to the effect that the animal killed is the animal declared and the locality should be watched for three months for any recurrence of the animal's depredation or for its re-appearance before it is actually decided to pay the reward declared.

(2)In the event of destruction of similar animal other than the one declared to be killed, no reward shall be paid.

(3)[If the sanctioning authority is convinced after due enquiry that such killing was the result of carelessness of internal manipulation, to be recorded in writing and the earnest money shall be forfeited and the royalty for the animal killed be realised, in addition, action should be taken against the licensee concerned as per provision of the Act.] [Substituted vide SRO No.30/79 dated 29.12.1978. See Orissa Gazette, Pt. III No 1. dated 5.1.1979.]

25F. Production of Animal for Sanction of Reward.

(1)The claimant for the reward, shall produce before the Wild Life Warden concerned, the animal killed, except in the case of elephant.

(2)In the case of elephant the sanctioning authority shall satisfy himself by obtaining such proof as may be necessary from the licence-holder or otherwise, regarding the killing of the elephant declared dangerous.

(3)The tusks of the elephant so killed shall be deposited by the licensee in the nearest Police Station at his own risk and necessary receipt to this effect indicating the size and weight of the tusks shall be produced before the sanctioning authority.

(4)On receipt of the information the Chief Wild Life Warden or the authorised Wild Life Warden shall make arrangements to bring the tusks from the Police Station and shall deposit it in the Treasury or Sub-Treasury for preservation till its disposal in the manner provided in the Act.

25G. Skins cannot be Retained.

- The skins of tigers and leopards killed, shall be collected by the Wild Life Warden and shall not be allowed to be retained by the licensee. In case of skins of other animals, it shall be disposed of in the manner prescribed under Rule 46.

25H. Disposal of Skins.

- The skins of tigers and leopards collected under Rule 25-I shall be the property of the Government. The Wild Life Warden shall take prompt steps to get the skins cured and deposit in the Treasury till such time as their disposal under Rule 46 is decided :Provided that such skins may be disposed of to educational institutions, museums, military institutions, etc. at a token price to be fixed in each case by the State Government in the Forest Department.

25I. Sanctioning Authority.

- The Chief Wild Life Warden shall be the sanctioning authority for destruction of animals included in Schedules I and II of the Act for all animals included in Schedules III and IV the Wild Life Warden of the area concerned shall be the sanctioning authority.

25J. Payment of Reward.

- The reward as decided shall be paid by the Wild Life Warden of the area concerned and the cost on this account shall be met out of the budget of the Forest Department.Chapter-IV Sanctuaries and National Parks

26. Claim to be made upon Proclamation by Collector.

- Where the Collector publishes a proclamation under Section 21, any person claiming any right mentioned in Section 19 may prefer before such Collector, within two months from the date of such proclamation, a written claim in Form No. 8.

27. Notice to the Claimant.

- On receipt of the claim made under Rule 26, the Collector shall serve a notion upon the claimant requiring him to appear at such place and on such date as may be specified in such notice either in person or through an agent authorised by him in this behalf and to produce evidence, oral or documentary, in support of the claim.

28. Entry in Sanctuary of National Park for Purposes of Section 28 (1) (d) and (e).

(1)Every person desiring to enter a Sanctuary or National Park for purpose of tourism or transaction of lawful business with any person residing therein shall obtain a permit which shall be issued at the gate of the Sanctuary or National Park, or at any other place to be specified by the Chief Wild Life Warden.

(2)A permit issued under Sub-rule (1) shall not be valid for a period exceeding five days.

(a)The entrance fee per day, in the case of citizen of India shall be one rupee.

(b)The entrance fee in the case of a person other than a citizen of India, shall be rupees five for the first day and two rupees for each subsequent day.

(c)A student shall be admitted on payment of half the rate of fee mentioned in Clause (a), or Clause (b), as the case may be.

(d)No fee shall be payable in respect of a child below five years of age.

(e)An additional fee of five rupees per day or part thereof for every motor car or light vehicle and rupees ten per day or part thereof for every vehicle shall be levied.

[3(a) (i) The entrance fee per day in case of citizen of India shall be Rs.40 (rupees forty) per visitor and for a group of ten or more @ per person Rs. 30 (rupees thirty) for Similipal Tiger Reserve, and

(ii)the entrance fee per day per visitor and for a group of ten or more visitors shall respectively be Rs.20 (rupees twenty) and Rs.10 (rupees ten) only for other sanctuaries and National parks (except Nandankanan Sanctuary).

(b)The entrance fee per day in case of a person other than a citizen of India shall be Rs.1,000 (rupees one thousand) only per day and for a group of ten or more @ per person shall be Rs.200 (rupees two hundred) only for all other Sanctuaries, National Parks and Similipal Tiger Reserve (except Nandankanan Sanctuary).

(c)

(i)A student shall be admitted on payment of Rs.20 (rupees twenty) only for Similipal Tiger Reserve and Rs.10 (rupees ten) only for other Sanctuary and National Park (except Nandankanan).

(ii)For a group of ten or more student @ per student shall be admitted on payment of Rs.10 (rupees ten) only for Similipal Tiger Reserve and Rs.5 (rupees five) only for other sanctuaries and National Parks (except Nandankanan Sanctuary).

(d)No fee shall be payable in respect of a child below 3 years of age and physically handicapped.]

29. Entry in a Sanctuary or National Park for Purposes of Section 28 (1) (a), (b) and (c).

(1)Every person desiring to enter a Sanctuary or National Park for purposes of investigation or study of wild life and purposes ancillary or incidental thereto or professional photography or scientific research shall obtain a permit from the Chief Wild Life Warden or the officer-in-charge of the Sanctuary or National Park.

(2)[ The fee payable by a person for conducting scientific research in a Sanctuary or National Park (other than Nandankanan Sanctuary) is as follows :Entry Fee

Category of visitors	Similipal Tiger Reserve	Other Sanctuaries and National Park
	(Rs)	(Rs)
(1)	(2)	(3)
1. Indian Citizen	30	20
2. Foreign National	450	450]

[Substituted vide O. G. E. No. 713 dated 3.5.2005.]

(3)The fee payable by a professional photographer for operating a still camera in a Sanctuary or National Park shall be ten rupees per day in the case of a citizen of India and twenty rupees per day in the case of a person other than citizen of India.

(4)The fee payable by a professional photographer for operating a cine camera in a Sanctuary or National Park shall be one hundred rupees per day in the case of a citizen of India and two hundred rupees per day in the case of a person other than a citizen of India.

(5)The fee payable under Sub-rule (3) or Sub-rule (4) shall be paid in advance.

30. General Conditions Governing the Issue of a Permit.

(1)A permit issued under the Chapter shall specify all or any of the following particulars, namely:

(a)purpose of entry;

(b)duration of visit;

(c)areas permitted to be visited or used;

(d)places where camping is permitted;

(e)engagement of guides;

(f)any other conditions that may be deemed necessary,

(2)A permit issued under this Chapter shall not entitle any person to a free accommodation in any Governing building situated in a Sanctuary or National Park.

(3)

(a)Any member of the Forest Department or an officer appointed under Sub-section (1) of Section 4 may require any person to stop within the limit of the Sanctuary or National Park, as the case may be, or at the entrance gate for purposes of checking and may demand the permit granted under Chapter to be produced for inspection.

(b)Every person so required to stop under Clause (a) shall stop when called upon to do so and shall produce the permit for inspection.

31. Cancellation of Permit.

- Where any person commits any breach of the conditions specified in a permit, the Chief Wild Life Warden or the officer in charge of a Sanctuary or National Park may, after recording the reasons in writing, cancel any permit.

32. Power to Exempt.

- Where the State Government considers it necessary or expedient so to do in the public interest, it may, by order exempt any person or class of persons from the payment of the fee payable under this Chapter.

33. Registration of Persons holding Fire-arms.

(1)Within three months from the declaration of an area as a Sanctuary or National Park or in the case of a Sanctuary or National Park existing at the commencement of these rules within three months of such commencement, every person residing within ten kilometres of such Sanctuary or National Park and holding a licence granted under the Arms Act, 1959 (Central Act 54 of 1959), or exempted from the provision of that Act, and possessing arms, shall apply in Form No. 9 to the officer-in-charge of the Sanctuary or National Park for the registration of his name.

(2)The application under Sub-rule (1) shall be accompanied by a Treasury Challan or Bank Receipt showing that a fee of two rupees has been paid by the applicant.

(3)

(a)On receipt of an application under Sub-rule (1) the officer in charge of the Sanctuary or National Park shall, after making such inquiry as he may deem fit, register the name and other particulars of the applicant in Form No. 10.

(b)A separate page in the register shall be allotted to each licensee.

(4)Where a licensee commits any offence under the Act or the rules made thereunder, the officer in charge of the Sanctuary or National Park shall make an entry to that effect in the register and where the registering officer is satisfied that the licensee has committed the said offence on occasions more than one, he may take such steps as he considers necessary to move the authority concerned for cancelling the licence under the Arms Act, 1959 (Central Act 54 of 1959).

(5)Where the licensee transfers his arms to another person by way of sale, gift or otherwise, he shall intimate the officer in charge of the Sanctuary or National Park in writing within a period of fifteen days of such transfer.

(6)Where the licensee shifts his residence to another place within the said ten kilometres or shifts his residence beyond the said distance, he shall, within a fortnight of shifting to the new residence, intimate in writing the new address to the officer in charge of the Sanctuary or National Park.

(7)Where the licensee dies his successor or legal representative shall intimate the fact in writing to the officer in Charge of the Sanctuary or National Park.Chapter-V Trade or Commerce in Wild Animals, Animal Articles and Trophies

34. [ Declarations. [Substituted by S.R.O. No-784/78, See O.G. Part II-No. 38, dated 14.7.1978, w.e.f. dated 14.7.1978.]

- Notwithstanding any declaration that person may have made under Sub-section (1) of Section 40, any person who has in his control, custody or possession, any animal article or trophy (other than the musk of a musk-deer or the horn of a rhinoceros) or salted or dried skins derived from any animal specified in Schedule I, or Part II of Schedule II shall within 30 (thirty) days (one month) from the date of notification issued by the State Government, under Sub-section (4) of Section 40 of the Act made a declaration in Form No. II appended to the rules, to the respective Wild Life Wardens (namely, the concerned Territorial Divisional Forest Officer.] [Substituted vide O. G. E. No. 713 dated 3.5.2005.]

35. Inquiry and Preparation of Inventories.

(1)On a receipt of a declaration under Rule 4, or under Sub-section (1) of Section 40 the Chief Wild Life Warden or the authorised officer shall give a notice to the person making the declaration as to the date and time on which he shall enter upon the premises of such person and such notice shall be served on the person making the declaration or send to him by registered post.

(2)The Chief Wild Life Warden or the authorised officer may, after making such inquiry, as he may deem fit, inspect the premises and animal articles, trophies, uncured trophies and captive animals specified in Schedule I of Part II or Schedule II.

(3)The Chief Wild Life Warden or the authorised officer shall make an invigilatory on Form No. 12 of such animals or objects found upon the premises.

(4)The Chief Wild Life Warden or the authorised officer shall affix upon the object referred to in Sub-rule (3), identification marks as far as possible in indelible ink.

36. Certificate of ownership.

- The Chief Wild Life Warden may, for the purpose of Section 43, issue a certificate of ownership in Form No. 13 to a person who, in his opinion is in lawful possession of any animal, animal article, trophy or uncured trophy.

37. Application for Licence to commence or carry on Business as a Manufacturer of or Dealer in any Animal-Article etc.

(1)Every person desiring-

(a)to commence or carry on the business as -

(i)a manufacturer or a dealer in any animal article,

(ii)a taxidermist, or

(iii)a dealer in trophy or uncured trophy, or

(iv)a dealer in captive animal, or

(v)a dealer in meat, or

(b)to look or serve meat in any eating house shall make an application in Form No. 14 to the Chief Wild Life Warden or the authorised officer for the grant of licence.

(2)An application for obtaining a licence to cook or serve meat in any eating house shall specify the species of animal whose meat he desires to cook or serve.

37A. [ [Inserted by S.R.O.No.917/78.-9.8.1978-See. O.G.E.Part III, No.35 dated 1.9.1978 w.e.f. dated 1.9.1978.]

(1)For the purpose of transfer or transport under Sub-section (2) of Section 30 or Section 43 of the Act, every person shall apply for permission to the Chief Wild Life Warden, on that authorised officer in Form No. 24(2). On receipt of the application, made under Sub-rule (1), the Chief Wild Life Warden or the authorised officer may after making necessary enquiry within a period of seven days from the date of receipt of the application either grant or refuse to grant the permission :Provided that no such permission shall be granted unless the Chief Wild Life Warden or the authorised officer is satisfied that the animals specified in the Schedule or animal article, trophy or uncured trophy, as the case may be, has been lawfully acquired :Provided further that no such permission shall be refused unless the applicant has been given a reasonable opportunity of being heard.

(2)The grant or refusal of the permission together with the reasons thereon shall be communicated to the Chief Wild Life Warden or authorised officer applying for the permission.

(3)Every permission granted under Sub-rule (2) shall be in Form No. 25.]

38. Grant of Licence.

(1)On receipt of an application under Rule 37 the Chief Wild Life Warden or the authorised officer shall, after making such inquiry as he may deem fit, either grant the licence or reject the application.

(2)Where an application is rejected the fee paid thereon shall be refunded expeditiously to the applicant.

(3)In granting a licence under Sub-rule (1), the Chief Wild Life Warden or the authorised officer shall have due regard to -

(a)the past record of the applicant as a dealer in the business which he desires to carry on ;

(b)whether the person has been convicted of any offence under the provisions of the Act or the Rules made thereunder or under any of the provisions of an Act repealed by Section 66;

(c)the need for granting a licence keeping in view the abundance or otherwise of wild life existing in the State.

(4)A licence -

(a)to commence or carry on the business as -

(i)a manufacturer of or dealer in an animal article or a dealer in trophy or uncured trophy shall be granted in Form No. 15;

(ii)a taxidermist shall be granted in Form No. 16;

(iii)a dealer in captive animals shall be granted in Form No. 17;

(iv)a dealer in meat shall be granted in Form No. 18;

(b)to cook or serve meat in any eating house shall be granted in Form No. 19.

39. Renewal of Licences.

(1)A licence may apply in Form No. 20 for renewal of the licence within thirty days before the date of expiry of the licence.

(2)The Chief Wild Life Warden or the authorised officer may, subject to the provisions of Sub-section (7) of Section 44, renew the licence in Form No. 15, Form No. 16, Form No. 17, Form No. 18, or Form No. 19, as may be appropriate and specify therein the period up to which the licence is renewed.

40. Fee.

- Every application for the grant of licence or renewal thereof shall be accompanied by a Treasury Challan or Bank Receipt showing that the fee according to the following scale had been paid, namely :

(a)to commence or carry on the business as -

(i)a manufacturer of or dealer in any animal article shall be fifty rupees;

(ii)a taxidermist shall be one hundred rupees;

(iii)a dealer in trophy or uncured trophy shall be fifty rupees;

(iv)a dealer in captive animals shall be two hundred rupees;

(v)a dealer in meat shall be fifty rupees;

(b)to cook or serve meat in any eating house shall be five rupees.

41. Conditions Governing the Grant of Licence.

- Every licence granted under this Chapter shall specify the terms subject to which a business or profession shall be carried on and shall also be subject to the provisions of the Act and the Rules made thereunder.

42. Issue of Bill or Cash Memo.

(1)Every licensee other than a taxidermist shall, at the time of sale, issue a Bill or Cash-Memo to the purchaser and such Bill or Cash-Memo shall contain the following particulars :

(a)Name of the licensee.

(b)Name, address and place of business of the licensee.

(c)Licence number.

(d)Description of article sold.

(e)Sale price therefor.

(f)Date of sale, and

(g)Signature of the licensee.

(2)Every taxidermist shall at the time of returning the trophy or uncured trophy issue a Voucher to the owner thereof and such Voucher shall contain the following particulars, namely:

(a)Date of issue of Voucher

(b)Name, address and place of business of the licensee.

(c)Licence Number

(d)Description including name of species

(e)Price realised

(f)Name and address of the person to whom the voucher is issued, and

(g)Signature of the licensee.

43. Bill, Cash-Memo as Voucher how to be maintained.

(1)Every Bill, Cash-Memo or Voucher, as the case may be, referred to in Rule 42 shall be in Triplicate and serially numbered.

(2)The Duplicate and Triplicate copy of every Bill, Cash Memo or Voucher shall be retained by the licensee and the original copy

(a)in the case of a Bill or Cash-Memo, sh.all be given to the purchaser; and

(b)in the case of a Voucher shall be given to the owner of the Trophy.

(3)Every Book containing blank Vouchers shall be presented to the Chief Wild Life Warden or the authorised officer for affixing his initials or Stamp on such Book before it is brought into use.

(4)The Duplicate copy of every Bill, Cash-Memo or Voucher shall be sent along with the monthly return referred to in Rule 45.

44. Maintenance of Registers.

(1)A licensed dealer in captive animals, animal articles, trophies or uncured trophies or meet derived therefrom shall maintain a Register in Form No. 21.

(2)A licensee who is a taxidermist or a manufacturer of animal articles shall maintain a Register in Form No. 22.

(3)A licensee authorised to cook or serve meat in any eating house shall maintain a Register in Form No. 23.

(4)The licensee shall ensure that the Register required to be maintained by him under this Rule has been brought up to date before closing the business for the day.

45. Submission of Returns.

(1)Every licensee shall submit a monthly return to the Chief Wild Life Warden or the authorised officer, furnishing a true copy of the entries made by him in the relevant Register referred to in Rule 44, during the course of a month, duly certified and signed by the licensee as true copies of such entries.

(2)The return under Sub-clause (1) shall be submitted by the tenth of the month following the month to which the return relates.[Chapter-V] [Inserted by Orissa Gazette, Part III, No. 41 dated 8.10.1976.] A Procedure for Regulation of Fishing inside Sanctuary

45A. Application.

(1)All applications for licence shall be made in Form No. 24 and shall be routed to the concerned Wild Life Warden through the local Tahasildar, who shall furnish a certificate that the applicant is a person depending on fishing only for his livelihood.

(2)The concerned Wild Life Warden shall be authorised to receive applications and issue licence in Form No. 25 for fishing inside the Sanctuary within their respective territorial jurisdictions.

(3)The fishermen who traditionally live on fishing for their livelihood shall be entitled to get licence for fishing inside the Sanctuary. For this purpose a list of fishermen who traditionally live on fishing for livelihood shall be furnished to the respective Wild Life Warden by the local Tahasildar.

45B. Method of Fishing.

(1)The licence shall be issued subject to fishing being allowed only by resorting to the following method which would specifically exclude set nets or any other kind of nets made of yarn, or nylon, namely:

(i)Angling

(ii)By use of throw nets

(iii)By use of floating baits.

Note. - Large baited hooks which are likely to en danger the Gharials, Mogger shall not be allowed.

(2)Fishing with the help of chemicals, explosives, poison and poisoned bait, poisoned weapon, artificial lights, or mechanised boats shall be strictly prohibited.

45C. Fee.

- Licence fee on the following scale be levied before issue of licence.Table

Mode of fishing	Monthly licence fee	Annual licence fee
(1)	(2)	(3)
(a) Angling	5.00	50.00
(b) By use of throw nets	25.00	250.00
(c) By use of floating baits	20.00	200.00

45D. Issue of Fresh Licence.

- The expiring licence must be surrendered to the Wild Life Warden before a fresh licence is issued.

45E. Authority to compromise the Disputes.

- In case of any disputes arising out of the subject-matters covered by these rules the same shall be referred to the Chief Wild Life Warden, Orissa whose decision shall be final and binding on all concerned, subject to such modification as may be ordered specifically by the State Government.[Chapter-V-AA] [Substituted vide Orissa Gazette Extraordinary No. 734/22.6.1991. Notification No. 10154-8-F. (W)-55/91-F & E. 25.5.1991.] Procedure for Compassionate payment on Account of Human Kills, Human Injury, Cattle Kills, Crop Damage or House Damage by specified Wild Animals

45AA. [ Compassionate payment on account of Human Kills. [Substituted vide Notification No. 21330-8F(W)-34/2002 dated 26.12,2002 O.G.E.No. 57 dated 10.1.2003.]

- In case of death of human beings caused by attack of Tiger, Leopard, Elephant, Crocodile, Sloth Bear, Indian Wolf locally called as 'Ram Siala', Boar, Gaur and Wild Dogs within a forest area or within a belt of five kilometers from the limits thereof compassionate payment of Rupees one lakh shall be made.Note. - Compassionate payment on account of wild animal depredation at the revised rate of Rs. 1 lakh for human kill shall be paid for incidents occurring on or after the Wildlife (Protection) (Orissa) Amendment Rules, 2002 came into force but not for the incidents which occurred prior to this date even if sanction order has not been issued in respect Of incidents occurring prior to this date.]

45BB. [ Compassionate payment on account of injury. [Substituted vide Notification No. 21330-8F(W)-34/2002 dated 26.12.2002 O.G.E.No. 57 dated 10.1.2003.]

- Injury caused to human being by the Wild animals specified in Rule 45-AA within a forest area or within a belt of five kilometers from the limit, thereof there shall be made compassionate payment of such amount as specified in the Schedule below on production of Medical Certificate duly countersigned by the concerned Chief District Medical Officer with regard to injury.

Schedule

Cases		Compassionate Amount
1. Permanent injury	...	Rs. 33,330.00 (Rupees thirty-three thousand three hundred andthirty) only
2. Temporary injury	...	Limited to free treatment in Government Hospital plus Rs.2,000.00 (Rupees two thousand) only.]

45CC. Compassionate payment on account of cattle kills.

- In case of death of cow, bullock, buffalow or calf caused by the wild animals specified in Rule 45-AA within a forest area or within a belt of five kilometres from the limit thereof, there shall be made compassionate payment of such amount as specified in the Schedule below:

Schedule 2

Cases		Compassionate amount
(1)		(2)
1. Cow/Bullock	...	Rs. 1,500/- (Rupees One thousand and five hundred)
2. Buffalow	...	Rs. 2,000/- (Rupees two thousand)
3. Calf	...	Rs. 500/- (Rupees five hundred)

Provided that compassionate payment for the cattle kills as referred to above shall be made after a joint enquiry conducted to the cause of death and certificate to that effect furnished by the local Veterinary Assistant Surgeon and Forest Range Officer and finally approved by the Divisional Forest Officer.

45DD. Exception in certain cases.

- Notwithstanding anything contained in Rules 45-AA, 45-BB, and 45-CC, no compassionate payment shall be made under the said rules :

(i)for any case of death or injury caused a reserve forest, sanctuary, National Park/Game Reserve or inside a closed area if the entry of the human being thereto was not legally authorised;

(ii)for any case of death or injury caused during the period when the human being was engaged in an illegal activity punishable under the Wild Life (Protection) Act, 1972, the Orissa Forest Act 1972, the Orissa Forest Produce (Control of Trade) Act, 1981, the Orissa Kendu Leaves (Control of Trade) Act, 1961 and the Rules made thereunder;

(iii)for any case of death of cattle caused inside a reserved forest, Sanctuary, National Park, Game Reserve or inside a closed area.

45EE. [ Compassionate payment on account of crop damage. [Substituted vide Notification No. 21 330-8F(W)-34/2002 dated 26.12.2002 O.G.E.No. 57 dated 10.1.2003.]

- In case of crop damaged by Wild animals specified in Rule 45-AA within a belt of five kilometers from the limits of a forest area there shall be made compassionate payment of rupees one thousand per acre of crop damaged :Provided that the actual payment shall be made on account of crop damaged shall be assessed by the Range Officer and finally approved by the Divisional Forest Officer, concerned.

45FF. Compassionate payment on account of house damage by Wild Elephant.

- In case of damage to house by Wild Elephants there shall be made compassionate payment of rupees three thousand five hundred only in case the house is completely raised to the ground and rupees two thousand in case the house is partially damaged on production of a Certificate to that effect from the local Tahasildar.]

45GG. Authority competent to sanction compassionate amount.

(1)[For any death or injury] [Substituted vide Notification No. 3308 dated 25.2.2006, Orissa Gazette Extraordinary No. 257 Dated 6.3.2006.] caused within a forest area or its five kilometres belt, the concerned Divisional Forest Officer shall be the authority competent to sanction payment of the compassionate.

(2)[For any death or injury] [Substituted vide Notification No. 3308 dated 25.2.2006, Orissa Gazette Extraordinary No. 257 Dated 6.3.2006.] caused inside a Sanctuary, National Park, Game Reserve or inside a closed area the Wild Life Divisional Forest Officer or the Conservator of Forest shall be the authority competent to sanction such payment.

(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.]

45HH. [ Information of death and injury. [Substituted vide Notification No. 3308 dated 25.2.2006, Orissa Gazette Extraordinary No. 257 Dated 6.3.2006.]

- Information about the death or injury of any human being under this Chapter shall be given by or on behalf of the person affected at the nearest Police Station and also at the Forest Range Office. If the incident is caused inside a Reserved Forest, the Officer-in-charge of the Police Station on receipt of such information shall conduct an inquiry into the matter and furnish his report directly to the Divisional Forest Officer within seven days of occurrence and in case of the incident caused inside a Sanctuary, National Park, Game Reserve or a closed area shall furnish his report to the Wildlife Divisional Forest Officer or to the Conservator of Forests:Provided he concludes the death or injury so caused to be of an animal kill or injury as the case may be, Range Officer shall also simultaneously make an independent enquiry of the same and furnish his report to the Divisional Forests Officer as the case may be.]

45II. [ Sanction of compassionate payment. [Substituted vide Notification No. 21330.-8F(W)-34/2002 dated 26.12.2002 O.G.E.No. 57 dated 10.1.2003.]

- On receipt of the report from the Officer-in-charge of the Police-station as well as from the Forest Range Officer, the Divisional Forest Officer or the Wildlife Divisional Forest Officer or the Conservator of Forests, as the case may be, shall sanction payment of appropriate compassionate amount within thirty days from the date of lodging the First Information Report in the Police-station.]

45JJ. Payment of the compassionate amount to legal heirs.

- The compassionate amount payable under Rule 45-JJ shall be paid to the legal heir of the deceased.Chapter-VI Miscellaneous

46. Disposal of Meat or Uncured Trophy seized under Section 50.

- The Chief Wild Life Warden or the officer authorised by the Chief Wild Life Warden may arrange for the sale in public auction of any meat or uncured trophy seized under the provisions of Section 50 and the sale proceeds shall be credited to the head "113-Forest-(b)-Other receipts-4-Other Miscellaneous Receipts" in a Government Treasury.

47. Crediting of Fee, Deposits and Royalty.

- All fees payable under any of the provisions of these rules and any amount realised as deposit or royalty shall be credited to head "113-Forest-(b)-Other receipts-4-Other Miscellaneous Receipts" in a Government Treasury.

48. Power to Compound Offences.

- For the purposes of Section 54 the following officers shall be empowered to accept payment of a sum of money by way of composition of an offence against the Act and to release on payment of the value thereof any property seized within the area of his jurisdiction, namely:

(a)Chief Wild Life Warden

(b)Wild Life Warden;

(c)A Forest Officer of a rank not inferior to that of the Deputy Conservator of Forests.

49. Cognizance of Offences.

- The following officers shall be authorised to make complaints under Section 55, namely :

(a)The Chief Wild Life Warden

(b)Wild Life Warden

(c)Divisional Forest Officers in charge of territorial Divisions.

(d)[ Deputy Chief Wildlife Warden.] [Inserted vide Notification No. 3308 dated 25.2.2006, Orissa Gazette Extraordinary No. 257 Dated 6.3.2006.]

49A. [ [Inserted by Forest Department Notification No. 17636 dated 20.8.1983, See O.G.E. No. 1105/83, Dated the 19/20.8.1983.]

If any question arises regarding the interpretation of these rules, the same shall be referred to the Government for decision.]

50. Repeal and Savings.

- As from the commencement of these rules, the Orissa Forest Shooting Rules, 1973, shall stand repealed:Provided that such repeal shall not -

(i)affect the previous operation of the rules so repealed or anything duly done or suffered thereunder;

(ii)affect any right, privilege, obligation or, any liability acquired, accrued or incurred under the rules so repealed ;

(iii)affect any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation or liability :

Provided further that subject to the preceding proviso, anything done or any action taken under the rules so repealed shall, in so far as it is not inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules and shall continue in force accordingly until it is superseded by anything done or any action taken under these rules.Form No. 1[See Rule 9 (1)]Form of Application for Special Game/Big Game/Small Game Hunting LicenceToThe Chief Wild Life Warden/Authorised Officer...........................................Sir,I ................... resident of.................. in the district of.............. apply for special game/big game/small game hunting licence to hunt under the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder. I enclose the Treasury Challan or Bank Receipt No.............. dated.............. for Rs.............. being the weekly/monthly fee for the licence.I have read the Act and rules made thereunder and I undertake to abide by the same.I am not required/am required to get my name registered under Section 34 of the Wild Life (Protection) Act, 1972, and the registration has been done by the officer-in-charge of the................. Sanctuary/ National Park.I possess an Arms Licence for sport in Forms I and II set out in Schedule III to the Arms Rules, 1962. The arms licence is herewith enclosed for verification and return.I wish to use the following weapons for hunting special game/ big game/small game.The licence is required for the Forest Division................. in the district of........... for the whole State.Yours faithfully(Signature of the applicant)(Strike out whichever is not applicable)Form No. 2[See Rule 11]Form of Application for Wild Animal Trapping LicenceToThe Chief Wild Life Warden, OrissaSir,

1. I..................... resident of........... in the........... district, apply for a Wild Animal Trapping Licence to trap the following animals in the district of............ for the period of................ commencing from.............

Name of animals	Method of trapping	Number of each species	Purpose of capture	Area for which licence is required
(1)	(2)	(3)	(4)	(5)

2. I enclosed the Treasury Challan or Bank Receipt No........... dated.......... for Rs......... being the monthly/yearly fee for the licence.

3. I have read the Wild Life (Protection) Act, 1972 and the rules made thereunder and undertake to abide by the same.

Yours faithfully(Signature of the applicant)(Strike out whichever is not applicable)Form No. 3Special Game Hunting LicenceOffice of the Chief Wild Life Warden, Orissa

1. Licence No....................

2. Date of issue....................

3. Name of licensee....................

4. Profession....................

5. Address....................

6. The licence shall be applicable to the shooting block/Forest Division/ District/State....................

7. Details of weapons permitted to be used for hunting....................

8. Period for which valid - From...........to.............

9. Licence fee paid - Rs........... Deposit made........... Royalty paid Rs............... Rs..............

10. Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder, the following may be hunted during the period of the licence by the licensee.

Animal	Maximum number to be hunted	Sex	Minimum size of horn, tusk, body	Royalty, if any paid
(1)	(2)	(3)	(4)	(5)

Note 1. - This licence does not entitle the licensee to hunt in areas notified as game reserves under Section 36 of the Act, except when permitted to do so by the Chief Wild Life Warden and where a permission has been so granted, an entry shall be made to that effect in this licence whereupon this licence shall be deemed to have been issued under Section 16 of the Act.Note 2. - The licence shall be subject to the closed time declared under Section 16 of the Act.Note 3. - While hunting, the licensee shall strictly adhere to the provisions of Section 17 of the Act and Rule 17 of the Wild Life (Protection) Orissa Rules, 1974.Note 4. - The licence shall be surrendered to the issuing authority within 15 days of its expiry together with the statement in Form No. 7 of animals hunted by him.Chief Wild Life Warden(Strike out whichever is not applicable)Form No. 4[See Rule 13 (5)]Big Game Hunting LicenceOffice of the..................

1. Licence No.....................

2. Date of issue....................

3. Name of licensee....................

4. Profession....................

5. Address....................

6. The licence shall be applicable to the shooting block/Forest Division/District/State.....................

7. Details of weapons permitted to be used for hunting....................

8. Period for which valid - From.............to.............

9. Licence fee paid Rs........ Deposit made............. Royalty paid

Rs..............Rs................Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder, the following may be hunted during the period of the licence by the licensee.

Animal	Maximum number to be hunted	Sex	Minimum size of horn, tusk, body	Royalty, if any paid
(1)	(2)	(3)	(4)	(5)

Note 1. - This licence does not entitle the licensee to hunt in areas notified as game reserves under Section 36 of the Act, except when permitted to do so by the Chief Wild Life Warden whereas permission has been so granted, an entry shall be made to that effect in this licence, whereupon this licence shall be deemed to have been issued under Section 36 of the Act.Note 2. - The licence shall be subject to the closed time declared under Section 16 of the Act.Note 3. - While hunting, the licensee shall strictly adhere to the provisions of Section 17 of the Act and Rule 17 of the Wild Life (Protection) Orissa Rules, 1974.Note 4. - This licence shall be surrendered to the issuing authority within 15 days of its expiry together with the statement in Form No. 7 of animals hunted by him.Issuing Authority(Strike out whichever is not applicable)Form No. 5[See Rule 13 (5)]Small Game Hunting LicenceOffice of the.......................

1. Licence No.....................

2. Date of issue....................

3. Name of licensee....................

4. Profession....................

5. Address....................

6. The licence shall be applicable to the shooting block/Forest Division/District/State....................

7. Details of weapons permitted to be used for hunting....................

8. Period for which valid - From............to..............

9.

, Licence fee paid Rs........... Deposit made.......... royalty paidRs..............Rs................Subject to the provision of the Wild Life (Protection) Act, 1972 and the rules made thereunder, the following may be hunted during the period of the licence by the licensee.

Animal	Maximum number to be hunted	Maximum number to be haunted in one day	Maximum size (adult or otherwise)
(1)	(2)	(3)	(4)

Note 1. - This licence does not entitle the licensee to hunt in areas notified as game reserves under Section 36 of the Act, except when permitted to do so by the Chief Wild Life Warden. Where a permission has been so granted an entry shall be made to that effect in this licence whereupon this licence shall be deemed to have been issued under Section 36 of the Act.Note 2. - The licence shall be subject to the closed time declared under Section 16 of the Act.Note 3. - While hunting, the licensee shall strictly adhere to the provisions of Section 17 of the Act and Rule 17 of the Wild Life (Protection) Orissa Rules, 1974.Note 4. - This licence shall be surrendered to the issuing authority within 15 days of its expiry together with the statement in Form No. 7 of animals hunted by him.Issuing Authority(Strike out whichever is not applicable)Form No. 6[See Rule 13 (5)]Wild Animal Trapping LicenceLicence No.............. of 20.... dated the..............day of.............20....Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, permission is hereby granted to Shri ................ resident of............ district............ to capture the animals specified below during the period commencing from.............. and ending with............

1. Area in which trapping is permitted

2. (i) Name of animal

(ii)No. to be trapped

(iii)Sex

(iv)Minimum size

(v)Royalty, if any, paid

3. Method of trapping and conditions under which the trapping should be carried.out.

4. The licence shall be subject to the closed time declared under Section 16 to the Wild Life (Protection) Act, 1972.

5. The licensee shall, while trapping, strictly adhere to the provisions of Section 17 of the Act and Rule 17 of the Wild Life (Protection) Orissa Rules, 1974.

6. The licence shall be surrendered to the issuing authority within 15 days of its expiry or before leaving the area specified in the licence whichever is earlier, together with the statement in Form No. 7 of animals captured by him.

Chief Wild Life WardenForm No. 7[See Rules 17 (4) and 20]Form of Record of Animals Killed, Captured or WoundedRecord of game killed, captured or wounded by............... under licence No..........Special game/big game/small game/wild animal trapping licence

1. Species ...

2. No. of shot or trapped ...

3. Place and date of shooting or trapping ...

4. Sex ...

5. Size of horns or tusks of other dimensions ...

6. Details of animals lost after wounding ...

I hereby declare that the information given above is correct and that no other animal listed in Schedule II, Schedule III, Schedule IV to the Wild Life (Protection) Act, 1972 was killed, captured or wounded by me in the State of Orissa during the period specified in the licence.Note. - In case of killing, capturing or wounding of any animal specified in Schedule II or Schedule III to the Act, the above mentioned particulars will have to be submitted to the issuing authority within 15 days from the date of such killing, capturing or wounding or before leaving the area specified in the hunting or trapping licence whichever is earlier (See Section 10(2) of the Wild Life (Protection) Act, 1972.Form No. 8[See Rules 26 and 27]ToThe Collector of..................DistrictSir,

1. I................... son of...........resident of.............. hereby declare that I have rightly specified in the Table below in or over the land comprised within the limits of the Sanctuary.............. referred to in proclamation No............. dated the...............

Table

Nature of rights claimed in the Sanctuary	Extent of such rights in the Sanctuary	If the rights are shared as co-proprietor, etc.details thereof	Period from which such rights are enjoyed	Amount and particular of compensation claimed
(1)	(2)	(3)	(4)	(5)

2. I hereby declare that the property is free from all encumbrances or that the property is under encumbrances (specify the details).

3. I enclose herewith documents providing the nature and extent of my right and the date from which right is being enjoyed.

4. The rents or profits received on account of such right for the three years immediately preceding the date of application are set forth below :

Year	Amount
20....................20....................20....................

5. In the case of easement right, the annual value is...............rupees.

Date :	Signature of the applicant
Place :

(Strike out whichever is not applicable)Form No. 9[See Rule 33 (1)]Form of Application for Registration under Section 34 of the Wild Life (Protection) Act, 1972ToOfficer-in-charge.............of Sanctuary/National Park.Sir,

1. I................... resident of............ village.............. district........... live within ten kilometres of............... Sanctuary/National Park and apply for the registration of my name and address in accordance with the provisions of Section 34 of the Wild Life (Protection) Act, 1972.

2. The particulars of the arms possessed by me are as under. I am exempted from the provisions of the Arms Act, 1959 (Central Act 54 of 1959).

Serial No. of licence and date of issue	Brief description of each weapon with details,e.g. distinguishing marks, register numbers, etc.	Quantity and description of each kind ofammunition entitled to possess	Whether licence is for sport/ self-protection ordisplay	Date on which licence expires	Remarks (name and address of retainer specifiedin the licence)
(1)	(2)	(3)	(4)	(5)	(6)

3. I enclose Treasury Challan/Bank Receipt No.................. for Rs................ being the registration fee.

4. The arms licence is sent herewith for verification, endorsement and return.

Yours faithfully Signature of the applicantFull address............... applicant, place and date(Strike out whichever is not applicable)Form No. 10[See Rule 33 (3)(a)]Register of Persons possessing ArmsName of registered person..................Profession...............Village...............District..............(Residing within ten kilometers of...................Sanctuary/National Park)

Sl No.	No. of licence and date of issue whether licenceis for sport/ self protection or display	Arms and ammunition, the licensee is entitled topossess	The area for which licence is valid	Name and address of retainer, if any
Particulars of arms	Quantity of ammunition
(1)	(2)	(3)	(4)	(5)	(6)

Date on which licence expires	Particulars of any offence committed under theWild Life (Protection) Act, 1972 or the Rules made,date,place,punishment,if any, etc.	Particulars of any second or subsequent offencecommitted	Particulars of any transfer of arms by thelicensee	Particulars of change of residence	Remarks
(7)	(8)	(9)	(10)	(11)	(12)

Form No. 11[See Rule 34]Form of Declaration of Trophy, etc.ToThe Chief Wild Life Warden/Authorised Officer...........................................Sir,I................... resident of............ in the district of.......... declare that I have under my control, custody or possession the following.

Animal article/trophy derived from animalsspecified in Schedule II to the Wild Life (Protection) Act, 1972	Number	Description including name of animal from whichderived	Dimensions	How obtained	Premises where kept
(1)	(2)	(3)	(4)	(5)	(6)

1. Animal article

2. Trophy

Place :	Yours faithfully
Date :	Signature of the applicant

Form No. 12[See Rule 35 (3)]Inventory of Stocks

1. I, Shri................. S/o........... resident of........... has been declared in Form No. 11 on .............. as being in control, custody, or possession of animals specified in Schedule I or Part II of Schedule II to the Wild Life (Protection) Act, 1972 and/or of animal articles/trophies/uncured trophies derived therefrom as listed below -

2. On visiting the premises on.......... and making personal inquiries, the stocks specified below were found to be in the control, custody or possession of the said.........

Animal articles	Stocks declared	Stocks found in Control, custody or possessionafter verification	Particulars of identification marks	Remarks
(1)	(2)	(3)	(4)	(5)

1.	(i) Description including name of animal from which derived	...	...	...	...
	(ii) Number	...	...	...	...
	(iii) Dimension or weight	...	...	...	...
	(iv) Premises where kept	...	...	...	...
2.	Captive animals
	(i) Species and sex	...	...	...	...
	(ii) Number	...	...	...	...
	(iii) Adult or juvenile	...	...	...	...
	(iv) Premises where kept	...	...	...	...
3.	Trophies
	(i) Description including species of animal	...	...	...	...
	(ii) Number	...	...	...	...
	(iii) Dimension or weight	...	...	...	...
	(iv) Premises where kept	...	...	...	...

The above verification was done in the presence of the following members of the household whose signatures are appended below.Signature of the Chief Wild LifeWarden/Authorised Officer

1.	Name and signature of the member of household
	Date
2.
3.
4.	Date

(Strike out whichever is not applicable)Form No. 13[See Rule 36]Certificate of OwnershipOffice of the....................................................................Name........................Address.....................It is hereby certified that Shri......................... has under his control, custody or possession the following animals, animal articles, trophies, uncured trophies, specified in Schedule I or Part II of Schedule II to the Wild Life (Protection) Act, 1972.

Items including species from which derived	Dimension and description and sex, if possible	Number	Place where kept	Identification mark affixed
(1)	(2)	(3)	(4)	(5)
1.	Animals
2.	Animal articles
3.	Trophies
4.	Uncured trophies

Date :	Chief Wild Life Warden
Seal :

Form No. 14[See Rule 37]Form of application for obtaining licence as manufacturer, taxidermist, dealer, etc.ToThe Chief Wild Life Warden/Authorised Officer

1. Name of applicant

2. Profession

3. Address

4. If the licence is to be issued in the name of a company, applicant's relationship with that company

5. Name of business/shop and address

6. Name and address of shareholders, partners...

(1)

(2)

(3)

7. Location

8. Licence is required to

(a)commence or carry on the business, as;

(i)a manufacturer of or a dealer in any animal article;

(ii)a taxidermist;

(iii)a dealer in captive animals;

(iv)a dealer in meat;

(b)cook or serve meat in any eating house.

9. Number and date of previous licence, if any, (to be surrendered with the application).

10. If stock had been duly declared under Section 44(2) of the Wild Life (Protection) Act, 1972, date of declaration

11. Species of animals in which trade/taxidermist is proposed to be carried on, including approximate number of each species, number of animal articles to be manufactured and number of trophies, and description of uncured trophies in which trade will be carried on

12. The names of licensees (with particulars of licence number) from whom the applicant will acquire stocks for his trade/taxidermy, (See Section 49 of the Act).

13. Herewith enclosed a Treasury Challan/Bank Receipt showing payment of fee of Rs................ for one year to commence or carry on the business as.........

14. I have read the Wild Life (Protection) Act, 1972 and the rules made thereunder and undertake to abide by the same

Place :	Signature of the applicant
Date :

(Strike out whichever is not applicable)Form No. 15[See Rule 38(3) and 38(4)]Form of Licence for dealing in and manufacture of Animal Articles or Trophies or uncured TrophiesLicence No................. Dated the............day of.........20....

1. Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, Shri............... son of Shri.......... proprietor/manager of business/shop by the name........ situated at street........... in the town.......... in the district of......... is hereby authorised to deal in animal articles or trophies or uncured and/or manufacture animal articles, for a period of one year commencing on the............. day of 20.... and ending with the.............. day of 20...

2. The licensee shall also abide by the conditions laid down below :

(a)The licence shall only deal in animal articles/trohpies/uncured trophies derived from the following species of animals :

(1).................

(2).................

(3).................

(b)The licence shall only make animal articles specified in column (1) of the Table below from trophies or uncured trophies derived from species of animals specified in the corresponding entry in column (2) of the said Table.

Table

(1)	(2)
Animal article	Species of animals

(c)The licensee shall purchase, receive or acquire an animal article/trophy/uncured trophy only from a dealer or from a person licensed or, as the case may be, authorised to sell or otherwise transfer the same under the Act, or the Rules made thereunder.

(d)The licensee shall not purchase, receive, or acquire or transport any animal article/trophy/uncured trophy in violations of the provisions of Section 43 or Section 48 of the Act.

(e)The licensee shall carry on his business only during business hours and at............... premises. The place of business may be changed only with the prior permission of the authority that has issued this licence and where the place of business has been changed the particulars of the new premises shall be entered in this licence. All animal articles, trohpies and uncured trophies shall be stored only at............... premises.

(f)This licence shall be displayed at a conspicuous place of the premises in which the business of the licensee is carried on and shall be produced for inspection on demand being made by an officer appointed under Section 50 of the Act.

3. The licensee has paid animal fee of Rs................

Signature of the Issuing AuthorityDate........................The licence is renewed and shall be valid up to

(a).................

Signature of the Issuing AuthorityDate........................

(b).................

Signature of the Issuing AuthorityDate........................(Strike out whichever is not applicable)Form No. 16[See Rules 38(4) and 39(2)]Form of Licence for TaxidermyLicence No............... Dated the............. Day of.............. 20.......

1. Subject to the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder, Shri.............. son of Shri................. Proprietor/Manager of business/shop by the name .................. situated at street............ in the town in district of............... is hereby authorised to taxidermy for a period of one year commencing on the day of............. 20...... and ending with the day of..................20.......

2. This licensee shall also abide by the conditions laid down below :

(a)He shall do taxidermy only of trophies/uncured trophies of the following species of animals :

(1)

(2)

(3)

(4)

(5)

(b)The licensee shall purchase, receive or, acquire a trophy, uncured trophy only from a dealer or from a person licensed or, as the case may be, authorised to sell or otherwise transfer or hunting the same under the Act or the Rules made thereunder.

(c)The licensee shall not purchase, receive, acquire or transport a trophy/uncured trophy in violation of the provisions of Section 46 or Section 48 of the Act.

(d)The licensee shall do taxidermy only during business hours and at premises .............. The place of business may be changed only with the prior permission of the authority that has issued this licence and where the place of business has been changed the particulars of the new premises shall be entered in this licence. All trophies/uncured trophies shall be stored only at.......premises.

(e)The licence shall be displayed at a conspicuous place of the premises in which the business of the licensee is carried on and shall be produced for inspection on demand being made by an officer appointed under Sub-section (1) of Section 50 of the Act.

3. The licensee has paid animal fee of Rs................

Signature of the Issuing AuthorityDate........................The licence is renewed and shall be valid up to

(a).................

Signature of the Issuing AuthorityDate........................

(b).................

Signature of the Issuing AuthorityDate........................(Strike out whichever is not applicable)Form No. 17[See Rule 38 (4) and 39 (2)]Form of Licence for dealing in Captive AnimalsLicence No............Dated the..........day of...........20....Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, Shri............. son of Shri............... Proprietor/Manager of business/shop by the name............. situated at street........... in the town...........in the district of........ is hereby authorised to deal captive animals for a period of one year commencing on the............ day of...... 20....... and ending with the day of.......... 20......

2. The licensee shall deal only in captive animals specified below :

Species

Minimum size

Sex

(b)The licensee shall purchase, receive or acquire any of the captive animals aforesaid only from a dealer or from a person licensed or, as the case may be, authorised to capture and sell that animal under the Act or the Rules made thereunder.

(c)The licensee shall not purchase, receive, acquire or transport any of the captive animals aforesaid in violation of the provisions of Section 43 of the Act.

(d)The licensee shall carry on this business only during business hours and at............. premises. The place of business may be changed only with the prior permission of the authority that has issued this licence and where the place of business has been changed, the particulars of the new premises shall be entered in this licence. All captive animals shall be kept only at........... premises.

3. The licensee has paid animal fee of Rs................

Signature of the Issuing AuthorityDate........................The licence is renewed and shall be valid up to

(a).................

Signature of the Issuing AuthorityDate........................

(b).................

Signature of the Issuing AuthorityDate........................(Strike out whichever is not applicable)Form No. 18[See Rules 38 (4) and 39 (2)]Form of Licence for dealing in MeatLicence No...........Dated the.............day of............20...Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, Shri.............. son of Shri............. Proprietor/Manager of business/shop by the name........... situated at street...........in the town...........in the district of.......... is hereby authorised to deal in meat for a period of one year commencing on the day of......... 20...... and ending with the day of............20....

2. The licensee shall also abide by the conditions laid down below :

(a)The licensee is authorised to deal in meat derived only from following animals :

Species	Minimum size
(1)(2)(3)

(b)The licensee shall purchase, receive or acquire meat derived from any of the animals aforesaid only from a dealer or from a person licensed or, as the case may be, authorised to capture and sell, or otherwise transfer such wild animal under the Act or the Rules made thereunder.

(c)The licensee shall not purchase, receive, acquire or transport meat in violation of the provisions of Section 43 of the Act.

(d)The licensee shall carry on his business only during business hours and at.......... premises. The place of business may be changed only with the prior permission of the authority that has issued this licence and where the place of business has been changed, the particulars of the new premises shall be entered in this licence. All meat shall be stored only at............premises.

3. The licensee has paid animal fee of ...............

Signature of the Issuing AuthorityDate........................The licence is renewed and shall be valid up to

(a).................

Signature of the Issuing AuthorityDate........................

(b).................

Signature of the Issuing AuthorityDate........................(Strike out whichever is not applicable)Form No. 19[See Rules 38 (4) and 39(2)]Form of Licence to cook or serve meat in Eating HouseLicence No............ Dated................. the............. day of.......20.......Subject to the provisions of the Wild Life (Protection) Act, 1972 and the Rules made thereunder, Shri.............. son of Shri............. Proprietor/Manager of business/shop by the name............. situated at street........... in the............ town........... in the district of........... is hereby authorized to deal in meat for a period of one year commencing on the day.......... of...... 20... and ending with the day of.......... 20......

2. The licensee shall also abide by the conditions laid down below :

(a)The licensee shall cook and/or serve meat only of the following species animals

(1)

(2)

(3)

(b)The licensee shall purchase, receive or acquire meat only from a dealer authorised to sell such meat under the licence granted to him in Form No. 18.

(c)The licensee shall not purchase, receive, acquire meat in violation of the provisions of Section 43 or Section 48 of the Act.

(d)The licensee shall cook and/or serve meat only at.............. premises. The place of business may be changed only with the prior permission of the authority that has issued this licence and where the place of business has been changed, the particulars of the new premises shall be entered in this licence. All meat shall be stored only at.............. premises.

3. The licensee has paid animal fee of ...............

Signature of the Issuing AuthorityDate........................The licence is renewed and shall be valid up to

(a).................

Signature of the Issuing AuthorityDate........................

(b).................

Signature of the Issuing AuthorityDate........................(Strike out whichever is not applicable)Form No. 20[See Rule 39 (1)]Form of Application for Renewal of LicenceToThe ..........................I................ hereby apply for renewal of licence No............. dated the .............. (Full name and address of the applicant in Block letters).

2. The necessary Bank Receipt/Treasury Challan for annual fee of Rs................ is enclosed herewith.

Signature of the applicantDate..............Form No. 21[See Rule 44 (1)]Form of Register to be maintained by Dealers in Captive Animals/Animal Article/Trophy/uncured Trophy/Meat

Description of captive animals/ animal article/trophy or meat together with name of species, dimensions and sexwhere possible	Date of acquisition	From whom obtained (name and address ofsuppliers)	Nature and kind of licence held by supplier	No. of certificates of ownership, if any
(1)	(2)	(3)	(4)	(5)

Date of disposal	Manners of disposal	Name and address of the purchaser	Bill or cash memo	Details of permission for inter-State movement,if required
(6)	(7)	(8)	(9)	(10)

Form No. 22[See Rule 44 (2)]Form of Register to be maintained by Taxidermist/Manufacturer of Animal Articles

Date	Description of trophy/ uncured trophy receivedtogether with name of species, dimensions, sex where possible	Date of receipt	From whom obtained, name and address of sender orsupplier
(1)	(2)	(3)	(4)

Nature and kind of licence held by sender orsupplier	Number of certificate of ownership, if any	Description of trophy/ animal article that is tobe prepared or manufactured	Number to be made or prepared
(5)	(6)	(7)	(8)

Date on which the trophies/ manufactured articlesare to be ready	Date of dispatch or delivery	Name and address of receiver	Details of bill/ cash memo voucher	Details of permission for inter-State movement,if required
(9)	(10)	(11)	(12)	(13)

Form No. 23[See Rule 44(3)]Form of Register to be maintained by Licensee Cooking and/or serving Meat in an Eating House

Date	Name of species of animal whose meat has beenpurchased or received	Number of animals purchased or received in wholeor in part	Date of purchase or receipt	Name and address of supplier
(1)	(2)	(3)	(4)	(5)

Particulars of licence of supplier	Date	Particulars of daily sale
Name of species or animal whose meat is sold	Total number sold	Particulars of cash-memo, or bill
(6)	(7)	(8)	(9)	(10)

Form No. 24[See Rule 37-A (1)] [Inserted by SRO No. 917/78 See O.G.P. III No. 35, dated 1.9.1978 w.e.f. 1.9.1978.]Application for permission to Transport specified Animal, etc.ToThe..............................Sir,I................ residing at.......... Taluk........... District............ request that I may be granted permission to transport/transfer the following :

1. Species of specified animal and how the animal article/cured trophy/ uncured trophy is acquired :

(1)	Number	..........................
(2)	Description (including sex, if any)	..........................
(3)	Identification mark, if any	..........................
(4)	Source of procurement and the licence/permission No.	..........................
(5)	Certificate of ownership, if any	..........................
(6)	Mode of transport	..........................
(7)	Route	..........................
(8)	Period required for transport	..........................
(9)	Destination	..........................
(10)	No. of licence granted under Section 44(4) of the Wild LifeProtection Act, 1972, if any

2. I, hereby declare that to the best of my knowledge and belief the information furnished herein is true and complete.

Place :	Signature of the Applicant
Date :

(Strike out whichever is not applicable)[Form No. 25] [Inserted by SRO No. 917/78 See O.G.P. III No. 35, dated 1.9.1978 w.e.f. 1.9.1978.][See Rule 37 A (4)]Permission to Transport or Transfer specified Animal, etc.Shri................... holding licence No......... granted under Section 41 (4) of the Wild Life Protection Act, 1972 (53 of 1972) is hereby permitted to transport/transfer in the manner prescribed below specified animals/animal article/cured trophy/uncured trophy derived from specified animals, from.........to..........

1. Mode of transport/transfer.................

2. Route................

3. Period allowed for transfer................

4. Remarks..................

Issued by this................day of.............Seal :SignatureDesignation..............(Strike out whichever is not applicable).

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