Section 12(2) in The Bihar Forest Hunting, Shooting & Fishing Rules, 1958
(2)No permit shall be granted in any shooting block before the expiry of one month from the date upto which the permit issued last for such block was valid:Provided that on the expiry of his permit, a permit-holder may, for special reasons and at the discretion of Divisional Forest Officer and on payment of the fees prescribed by Rules 9 and 10, be granted an extension of his permit for a further period not exceeding one month, unless another permit for such shooting block has already been issued.
