Section 21 in The Orissa Forest Shooting Rules, 1973
21. Cancellation of permit.
- A shooting permit may after giving a reasonable opportunity to the permit-holder of being heard be cancelled at any time by the Divisional Forest Officer, or Conservator of Forests or Chief Conservator of Forests, if any breach of the Forest Act or of any rule made thereunder is committed by the holder of a permit or any of his retainer or follower.On such cancellation the whole party shall quit the forest immediately and any royalty paid for animals not killed or caught shall be refunded.
