Section 12 in The Orissa Forest Shooting Rules, 1973
12. Scope of permit.
(1)The permit shall be valid -(a)for use by the person or persons in whose name it is issued and for the period specified therein ; and(b)for the shooting block or area specified therein :Provided that a wounded animal may be followed into any other block or area for the purpose of killing it, except a Park or Sanctuary in which case the Divisional Forest Officer shall be informed immediately who shall arrange to kill it.(2)The permit-holder shall not kill any wild animal during the close season, nor shall kill any wild animal not covered by his permit nor exceed the number allowed.(3)A permit-holder shall on demand by a Magistrate, Forest Officer or Police Officer having jurisdiction in the locality produce his permit.(4)Camping site - While inside his shooting block, the holder of a shooting permit shall camp only at such camping grounds as are entered in the permit, or have been set apart by the Divisional Forest Officer or in places specially pointed out to him by the Range Officer.
