Section 71 in Management and Working of the Forests
71. [ Rules regulating the grant of licenses to capture elephants in Cuttack, Puri and Balasore districts.] [Notification No. 687-IIIF-131/35-R., dated the 22nd January 1936.]
- In exercise of the powers conferred by Section 6 of the Elephants Preservation Act, 1879 (Act VI of 1879), and in supersession of ail previous Rules on the subject in force at the date of this notification in the areas hereinafter mentioned the Government of Bihar and Orissa are pleased to make the following Rules for regulating the grant and renewal of licenses under the said Act within Killah Sukindah in the district of Cuttack, within the subdivision of Khurda in the district of Puri and within the police-stations of Banth in the Bhadrak subdivision and Khaira in the Sadr subdivision and certain [villages as specified in Notification No. 62-IIIF-315-R., dated the 3rd January 1936] [See page 377.], in the police-station Soro in the Sadr subdivision of the district of Balasore, the fees to be charged on such grant and renewal and the time during which licences shall continue in force.
