Section 10(1) in The Orissa Forest Shooting Rules, 1973
(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.
