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State of Odisha - Act

The Orissa Forest Shooting Rules, 1973

ODISHA
India

The Orissa Forest Shooting Rules, 1973

Rule THE-ORISSA-FOREST-SHOOTING-RULES-1973 of 1973

Published on 15 October 1973
Commenced on 15 October 1973
[This is the version of this document from 15 October 1973.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Forest Shooting Rules, 1973Published vide Notification No. S.R.O. 883/73, dated 15th October, 1973, Orissa Gazette Extraordinary No. 1413/27.10.1973Notification No. S.R.O. 883/73, dated 15th October, 1973. - In exercise of the powers conferred by Section 82 read with Sections 27(3)(b) and 36(j) of the Orissa Forest Act, 1972 (Orissa Act 14 of 1972) the State Government do hereby make the following rules to control and regulate hunting, shooting, fishing, poisoning water, setting traps or snares and collection of wild life in the reserve and protected forests, namely :

1. Short title, extent and commencement.

(a)These rules may be called the Orissa Forest Shooting Rules, 1973.

(b)These rules shall apply to all reserve and protected forests.

(c)These rules shall come into force with effect from the date of their publication in the Orissa Gazette.

2. Definition.

- In these rules unless there is anything repugnant in the subject or context-

(a)"Act" means the Orissa Forest Act, 1972;

(b)"Big game" means any wild animal specified in Schedule I;

(c)"Closed season" shall, subject to the period specified in this behalf in Schedule III for animals mentioned therein ordinarily mean the period from 1st May to 31st October of any year;

(d)"Form" means a Form appended to these rules;

(e)"Government" means the Government of Orissa;

(f)"Hunt" means to hunt, kill, or capture any wild animal by any method and includes every attempt to kill or capture it or to take or destroy any part of its body or egg or nest or to disturb its egg or nest;

(g)"Park" means National Park or a State Park declared as such;

(h)"Permit" means a permit granted under these rules;

(i)"Pest" or "vermin" means any wild animal specified in Schedule II

(j)"Protected species" means animals and birds which have been declared as such under the Wild Birds and Animals Protection Act, 1912 (Act VIII of 1912)

(k)"Schedule" means Schedule appended to these rules ,

(l)"Tools" include fire arms, ammunition, torches, spot lights or any other artificial light which can be manipulated to dazzle wild animals khukri, knives, spears, bows, arrows, poisons, anaesthetic or any instrument used to kill or injure or anaesthetise wild animals;

(m)"Trophy" means the durable part of wild animal which has been preserved by any means, whether natural or artificial, and includes the head or horn, tooth, tusk, bone, claw, hoof, skin, hair, feather, egg or nest but dues not include any article manufactured from any such part of the animals;

(n)"Vehicle" means any mechanically or otherwise propelled vehicle and includes boats, rafts and animals used for transport;

(o)"Wild animal" means animal found in the Wild State in the Forests and includes birds and reptiles as also the flesh, blood, fat, horn, skin, bone, tusk, eggs, feather and any other part of such animals, birds and reptiles;

(p)"Wild Life Conservation Officer" means any officer appointed by the Government to be in charge of Wild Life Conservation Division.

3. National Park and Sanctuaries.

(1)The State Government may, by notification in the Official Gazette, declare any reserve or protected forest or part thereof a "National Park" on the advice of the Indian Board for Wild Life or a "State Park" on the advice of the State Board for Wild Life to be closed to any interference to flora and fauna.

(2)

(i)The Chief Conservator of Forests may, by notification in the Official Gazette, declare any reserved forest or a portion.thereof as sanctuary to be altogether closed to hunting for any period. If, however, any portion of protected forest is proposed to be included in a sanctuary, such notification shall be issued by the Government.

(ii)The Chief Conservator of Forests, may, by notification in the Official Gazette, constitute any area within a sanctuary, as sanctum area.

4.

(1)The working of the forests for extraction of forest produce from sanctuaries may be permitted by the Divisional Forest Officer, but grazing cultivation or habitation therein shall not be allowed except under the order of the Conservator of Forests.

(2)No working of the forests for extraction of forest produce from the sanction area and no grazing, cultivation or habitation therein shall be allowed except with the permission of the Chief Conservator of Forests.

(3)No working of the forests for extraction of forest produce from a park and no grazing cultivation or habitation therein shall be allowed except with the permission of the Government.

(4)No person shall enter into any park or sanctum area without a permit from the Divisional Forest Officer or from any officer authorised by him.

(5)The Divisional Forest Officer may establish check-gates on all public roads passing through any park, sanctuaries or sanctum area.

(6)No new roads or paths shall be made in any sanctuary or sanctum area except with the permission of the Conservator of the Forests. Construction of such roads or paths in parks shall require the approval of the Conservator of Forests.

(7)Any person entering a park or sanctuary through any check-gate shall declare whether he has with him any too.

(8)All vehicles coming out of a park or sanctuary or sanctum area shall be subject to thorough check at the check-gates.

5. Acts prohibited in forest.

- The following acts are prohibited within a reserve or protected forest except when specifically permitted under a permit granted by the competent authority, namely :

(i)use of poison or dynamite to kill or capture wild animals or fish;

(ii)spearing or running with dogs any kind of deer or antelope;

(iii)shooting by sitting or watching in the neighbourhood of water or salt licks, any wild animal other than carnivore, bear and such other animals specially declared as dangerous and water birds;

(iv)erecting dams, weirs or fixing traps, diverting streams for the purpose of catching fish or driving fish ;

(v)shooting - (a) bison, elephant, buffalo with any weapon other than rifle of a bore equal to or larger than 400 or 376 magnum;

(b)any big game except with a rifle of a bore of 300 and above or with a bullet from a shot gun;

(vi)shooting or chasing from a wheeled vehicle or shooting from within 50 metres of such a vehicle or shooting between the hours of sunset and sunrise or with the aid of electric light, any animal other than carnivore or animal specially declared as dangerous;

(vii)shooting any protected species

(viii)hunting or shooting in any park or sanctuary;

(ix)killing or catching wild elephants in contravention of any rules made under the Elephants Preservation Act, 1879 (Act VI of 1879) or the Madras Wild Elephants Preservation Act, 1873 (Madras Act I of 1873);

(x)shooting the female or young of any kind of deer, antelope and bison;

(xi)shooting deer with horns in velvet;

(xii)shooting any wild animal within 500 metres from the premises of any sacred or religious place;

(xiii)retrieving, flushing or beating of wild animal by whatsoever means from a shooting block to any other area for the purpose of shooting or killing;

(xiv)The setting of nets, snares or pitfalls for catching any wild animals and the destroying or taking the eggs or nests;

(xv)hunting except by a person authorised under these rules for the destruction of such wild animals which are pest or vermin in a forest other than reserved forest;

(xvi)leaving any 'Machan' constructed or pit dug after it has served its purpose and in no case shall it be maintained in position for a period exceeding 48 hours;

(xvii)hunting or shooting any game during the close season.

6. Shooting blocks.

(1)Subject to the control of Conservator or Forests, the Divisional Forest Officer in consultation with Wild Life Conservation Officer, may divide the reserve or protected forests under his charge other than parks and sanctuaries into shooting blocks and when so doing shall fix before September in each year the limit of wild animals of each species which may be allowed to be killed in each shooting block during the next shooting season and shall restrict the killing so as to prevent such number being exceeded.

(2)The Conservator of Forests may, in consultation with the Wild Life Conservation Officer, close any shooting block where he considers the number of animals has gone down due to over killing or to any other reason.

7. Issue of permit by Divisional Forest Office.

- Subject to the control of the Conservator of Forests, the Divisional Forest Officer may grant to any person or party-

(a)a permit in Form 'A' to hunt, shoot and fish;

(b)a free permit in Form 'B' for the destruction of any pest or vermin in a reserved forest.

8. Issue of permit by the Collector.

- Subject to the control of Revenue Divisional Commissioner, the Collector of a District may consult the Divisional Forest Officer and grant to any person a free permit in Form '8' for the destruction of any animals declared by him to be specifically dangerous and on granting such a permit shall immediately inform the Divisional Forest Officer concerned and the Wild Life Conservation Officer.Explanation - 1. The free permit issued under these rules shall not entitle the holder to take the animal or the trophy free of royalty, unless specifically permitted.

2. In case of urgent necessity the Collector may issue a free permit under intimation to the Divisional Forest Officer and the Wild Life Conservation Officer.

9. Issue of permit by Chief Conservator of Forests.

- The Chief Conservator of Forests may grant a free permit in Form 'C' on such conditions as he may deem fit to impose which shall entitle the, holder to hunt wild animal irrespective of age or sex specified therein, in any area including a park or sanctuary for any of the following purposes :

(i)scientific research;

(ii)collection of specimens for zoological gardens, museums and similar institutions;

(iii)killing of such animals as are a source of serious menace to human life or property;

(iv)for better preservation of other wild animals and for control of population :

Provided that such permission in a park shall not be given without the approval of the Government.

10. Procedure for issue of permit.

(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.

(2)In case of a free permit to be issued under Rules 7 (b), 8 and 9, applications shall be made to the authority specified in these rules with the proof of a valid licence under Arms Act, 1959 (Act 54 of 1969).

(3)Every shooting permit shall be issued in the name of the person only and shall not be transferable. The death of the permit-holder or the cancellation of his licence under the Arms Act, 1959 for whatever cause, shall automatically cancel his permit under these rules.

(4)

(i)The permit-holder shall notify the local Range Officer, at least 24 hours in advance of his entering the shooting block wherein he has been authorised to hunt. This period may be reduced in case of a free permit by the permit issuing authority.

(ii)If the shooting block is not occupied within two days from the date from which it is reserved and if the permit-holder falls to express his intention to avail himself of the reservation at a later date during the period for which the block is reserved, the reservation of the same shall automatically stand cancelled and no refund of fee, if any paid, except the royalty, shall be made.

11. Restriction on 11 number of beaters, followers etc.

- The competent authority may enter in the permit-

(a)the maximum number of persons entitled to shoot in addition to the permit-holder;

(b)the maximum number of retainers or followers or beaters or dogs or other animals which the permit-holder may take into the forest for retrieving or flushing purposes;

(c)the maximum number of elephants which the permit-holder may take to the forest or for which he may obtain fodder from the forest;

(d)the particular area or location in the shooting block, where beating, for any reason, may be prohibited.

The permit-holder shall abide by the conditions of such permit.

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.

13. Return of permit and game record.

- On a permit-holder vacating the shooting block for which he holds permit, he shall return his permit to such official as may be mentioned on it or shall send by registered post to the office of issue within a fortnight of its expiry after making entry in the form of game record, the number and species of all game killed by him and his party and any infringement of the Forest Laws and rules or conditions of his permit that may have been committed. He shall also furnish in the said return the area in the shooting block where beats had been made for the purpose of shooting and any occasion on which he has persuaded wounded game outside his shooting block and the nature of game seen by him. He shall also make arrangement to take refund of royalty already paid for game which he did not kill or take.

14.

(1)In case of refusal to renew a shooting permit the loyalty not covered by games killed or captured shall be refunded to the applicant.

(2)In case of the loss of a shooting permit, a duplicate copy of the permit shall be issued by the permit issuing authority after charging Re 1.

15. Fees and royalties.

(1)The shooting permit fee for a period of 15 days or less shall be Rs. 25 for a citizen of India and Rs. 50 for a person other than a citizen of India.

(2)The permit-holder shall pay in advance the royalty payable for the animals that he is permitted to kill according to the rates of royalty specified in Schedule IV. He shall get a refund of the royalty for game not killed or taken by him when he vacates the block after returning the permit showing the details of game killed or taken.

16. Conditions governing issue of permit.

(1)Save and except under Rules 8 and 9, no permit shall be issued for killing of wild animals specially protected under the provisions of the Wild Birds and Animals Preservation Act, 1912 and no permit shall be issued during the closed season.

(2)No permit shall be issued for a period longer than 15 days and more than one permit shall not be granted for the same period or for different periods overlapping one another in the same shooting block.

(3)No permit shall be granted in any shooting block before the expiry of fifteen days from the expiry of the permit last granted in such block :Provided that on the expiry of his permit, a permit-holder may, for special reasons and at the discretion of the Divisional Forest Officer, be granted an extension of his permit for a further period not exceeding 7 days on payment of half fees together with the royalty, if any, to be paid for animals to be allowed.

17.

Persons to whom permits are granted under Rules 8 and 9 shall -

(a)before shooting, hunting or fishing in any reserve forest, inform the Divisional Forest Officer of their intention and of the area in which they propose to shoot, hunt or fish and shall not shoot, hunt or fish unless they have ascertained that there is no objection to their doing so;

(b)not shoot or capture any animal not mentioned in the permit or shoot or capture more than the number of such animals as endorsed on the permit;

(c)pay in advance the royalty for the game to be killed during the period which should not exceed 15 days at a time in a particular block;

(d)not tie up baits or beats in any block during the period for which a permit granted to any other person for such block has been issued, and for fifteen days after such period except with the permission in writing from the Divisional Forest Officer :

Provided that i.e may , with the permission of such permit-holder, if he is present, or without his permission, if he is absent, stalk or track in such shooting block;

(e)observe all the provisions of these rules

(f)furnish a return similar to that prescribed in Rule 13 for each block to the Divisional Forest Officer on the last day of every period during which they have been allowed to shoot in the forest.

18. Shooting of leopard.

(1)No permit shall be granted to any person for more than one leopard unless it is a declared man-eater or cattle lifter in one open season.

(2)A permit-holder intending to sit on a 'Machan' for hunting a leopard during the hours of night, i.e. one hour after sunset and one hour before sunrise shall inform the local Range Officer of his intention to do so.

(3)No bait alive or dead tied up for leopard shall be removed by any one except with the permission of the permit-holder.

(4)Cubs or female leopard with cubs shall not be shot.Explanation - Unless declared as dangerous male leopard under six feet and female leopard under five feet shall be considered as cubs.

19. Fishing.

(1)Fishing by any means is prohibited inside the reserve forest except with a valid permit issued by the divisional Forest Officer.

(2)Fishing under a permit shall be allowed for the use of rods or lines only.

20. Shikaries and Shikar Agents.

(1)No Shikari shall be granted recognition licence unless he has been engaged in acting and handling 'Shikar' parties at least for a period of one year before the date of application.

(2)No Company or Shikar Agent shall be registered unless it or he has been registered and recognised as such, by the Government of India, Ministry of Transport wing under its 'Rules for Recognition of Shikar Agents' issued under its circular letter No. 23-77 (1)/52, dated the 30th November, 1954, as revised from time to time.

(3)The registration fee for the recognition licence shall be as follows for a shooting season

(i)	Shikari	Rs. 20.00
(ii)	Company of Shikar Agent	Rs. 250.00

(4)The recognition licence shall be issued in Form 'D' annexed to these rules in the name of the Shikari for a Block or Blocks within a Division, as the officer authorised in this behalf may consider necessary and in the name of the Shikar Agent or Company for the whole State or any part thereof. The licence for Shikari shall be issued by the Divisional Forest Officer and by the Wild Life Conservation Officer for Shikar Agent and Company.

(5)The Company or Shikar Agent or Shikari granted recognition shall observe all the provisions of these rules, failing which the recognition is liable for cancellation.

(6)All recognised 'Shikar Agents' or Companies or Shikaries shall furnish to the licencing authority the information required to be filled by the permit-holder under Rule 13.

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.

22. Appeal.

- An appeal from any order passed by the Divisional Forest Officer under any of the preceding rules shall lie to the Conservator of Forests and from that passed by the Conservator of Forests to the Chief Conservator of Forests whose decision shall be final.

23.

Nothing in these rules shall be deemed to apply to the capture or killing of a wild animal by any person in defence of himself or any other person or in bona fide defence of property.

24. General.

- Any wild animal found dead or killed or captured without a permit in defence of life or property or any game or trophy in respect of which a breach of the provision of these rules has been committed, shall be the property of the Government. Any person who by any means obtains possession of such wild animal shall within forty-eight hours make a report thereof to the nearest Forest Officer or a Police Officer and shall, if so required, hand over the same to such officer. Such Officer shall bring it to the notice of the Divisional Forest Officer at once for its disposal.

25.

Any person or persons giving information which may lead to conviction of any person for contravention of the provision of these rules, shall be entitled to reward which may at the discretion of the Magistrate trying the case extend to the full amount of the fine as inflicted by the Magistrate or any case of compensation realised by the officer empowered in this behalf up to the limit of half the compensation realised by the officer empowered to do so.Note - Government employees who give such information shall not be debarred from receiving the above reward.

26. Registers and record.

- The Divisional Forest Officer shall maintain a record in Form 'E' of all game killed in any reserved or protected forest under his charge and shall submit to the Conservator of Forests at such times as the latter may direct, a return in Form 'F' under intimation to the Wild Life Conservation Officer.

27. Register.

- The permit or recognition licence issuing authority shall maintain record of all permits and licences issued or renewed.

28. Repeal and saving.

(1)All rules corresponding to these rules made under the Indian Forest Act, 1927 (Act 16 of 1972) and the Madras Forest Act, 1882 (Madras Act 5 of 1882) are hereby repealed.

(2)Notwithstanding such repeal all notifications and orders issued, all acts done and all prosecutions lodged in the Courts of Law in accordance with the provisions of the rules so repealed shall be deemed to have been issued, made and lodged under appropriate provisions of these rules.

I

[See Rule 2 (b)]List of animals declared as big game

1.	Bison	(Male only, if horn measurements reach at least one of thefollowing limits :
		(a) a span of 33 inches between the outer edges of the hornsat their widest spread;
		(b) a girth of 18" at the base of the horns, (only whenspecially declared as dangerous)
2.	Elephant
3.	Niligai
4.	Wild Boar
5.	Sambar	(male any with hard horns over 28 inches)
6.	Cheetal or spotted deer	(male only with hard horns over 25 inches)
7.	Panther
8.	Sloth Bear

II

[See Rule 2 (i)]Pest or vermins

Sl. No.	Scientific name	English name	Vernacular name
(1)	(2)	(3)	(4)
(a) Birds
1.	Crovus Splenders	The Hose Crow	Kua, Kau
2.	Phalacrocorax carpo	The Indian large Cormorant	Pani kau
3.	Anhinga mela nogaster	The Indian Darter or snake bird	Pani Kua
4.	Phalacrocorax niger	The little commorant	Pani Kua
5.	Psittacula eupatria	The large Indian parakeet	Sua
6.	Psittacula Krameri	The Rose-ringed parakeet	Sua
7.	Psittacula cya nocephala	The Western Blossom-headed parakeet	Sua
8.	Astur gentilis scheddowl	The Estern Gos-hawak	Baz
9.	Astur badius	The Shikra or Brown Hawk	Chanchana
10.	Accipter nisus	The Sparoow-hawk	Do
11.	Accipiter Virgatus	The Basra Sparrow hawk	Do
12.	Falco peregrinus	The peregrine Falcon	Chanchana
13.	Falco pergr inus baby lonious	The Red-capped Falcon	Do
14.	Falco peregrinus peregrinator	The Indian peregrine Falcon	Do
15.	Flaco jugger	The laggar Falcon	Do
16.	Falco columarius in signis	The Asiatic Mirlin	Do
17.	Streptopelia senegalensis	The littele brown dove	Kuji kapta
(b) Animals
1.	Folis Chaus	The jungle cat	Bana Bhua
2.	Herpesters mungo	The common Indian mongoose	Neula
3.	Herpestes	The small Indian mongoose	Neula
4.	Cenis aureus	The Jackal	Bilua
5.	Cyon dukhansis	The Indian wild dog	Nanua Kukura
6.	Lutra vulgaris	The common otter	Pani Oadha
7.	Macacus rhesus	The Bengal monkey	Pati Mankada
8.	Pteropus medius	The Indian Fruit Bat	Badudi
9.	Scurius Indicus	The squirrel	Gunduchimusha
10.	Mus (whole family)	Bats and mice	Musa
11.	Semno Pitheous or Presbytes schistaeous	Langur	Hanumankada

III

[See Rule 2 (c)and 5 (xvii)]Close season for Birds and Animals

Sl. No.	Scientific name	English name	Vernacular name	Closed period
(1)	(2)	(3)	(4)	(5)
1.	Crocopus phoenicopteus	The Green Pigeon	Herads	1st May to 31st October
2.	Columba livia	The Blue Rock Pigeon	Para	Ditto
3.	Porphyro Poliocephalus	The Indian purple Hooren	Kaim	Ditto
4.	Fulica atra atra	The common Coot	...	Ditto
5.	Anthropoides virgo	The Demoselle Crane	...	Ditto
6.	Sypheotides indica	The Lesser Florican or Likh	...	Ditto
7.	Burhinus oedienemus	The stone plover	...	1st May to 31st October
8.	Venellus venellus	The lawping pee wit or green plover	...	Ditto
9.	Pluvielis	The Golden plover	...	Ditto
10.	Numenius arquata	The Curlew	...	Ditto
11.	Capella memoricola	The Wood Snipe	...	Ditto
12.	Capella gallinago	The common or Fantail snipe	...	Ditto
13.	Capella Stenura	The Pin-tail snipe	...	Ditto
14.	Capella Media	The Great snipe	...	Ditto
15.	Lynocyuptes minims	The jack snipe	...	Ditto
16.	Resriatula bengalinsis	The painted snipe	Cha	1st March to 30th November
17.	Tadorrna tadorna	The sheldrake	Chakwa	Ditto
18.	Casarca ferruginca	The Ruddy sheldrake	Ditto	Ditto
19.	Anas Platyrhylcha	The Mallard	...	Ditto
20.	Eunetta falcata	The Crestred or Falcated teal	...	Ditto
21.	Chaulelasmus streperus	The Cadwall	...	Ditto
22.	Nettion crecca	The common Teal	...	Ditto
23.	Dafila acuat	The pintail	...	Ditto
24.	Querduedula querquedula	The Gargency or Blue winged Teal	...	Ditto
25.	Spatula Clypeata	The shoveller	...	Ditto
26.	Netta rufina	The Red crested pochard	...	Ditto
27.	Myroca Ferina	The pochard or Sua bird	...	Ditto
28.	Myroca rufa	The white eyed pochard	...	Ditto
29.	Myroca fulgula	Tufted pochard	...	Ditto
30.	Clacionetta clangulla	The Golden eye	...	Ditto
31.	Sarkidiornis melanotus	The Nukta or Comb Duck	...	Ditto
32.	Nettapus coroman delianus	The Cotton Teal	...	1st May to 30th November
33.	Dendrocygna javanica	The lesser whistling Teal	...	1st May to 30th November
34.	Dendrocygna fulva	The large whistling Teal	Hansrali	1st May to 31st October
35.	Anas Poecilorhyncha	The Indian Spotbil or Grey Duck	...	Ditto
36.	Cotumix Coturnix	The Common Quail	Gundri	Ditto
37.	Conturnix cormaan dolica	The Black-breasted or Rain quail	Gundri	Ditto
38.	Grus	The Eastern Crane	...	Ditto
39.	Anser anser	The grey lag goose	Hansa	Ditto
40.	Answer indicus	The bar headed goose	Hansa	Ditto
41.	Pterocles Extustus	The common Indian Sand Grouse	...	Ditto
42.	Pavocristatus	The common Peafowl	Mayur	Whole year
43.	Gallus bankiva	The common red jungle fowl	Jungli Kukuda	1st May to 31st October
44.	Galus sonnoratil	The grey jungle fowl	Ditto	Ditto
45.	Perdicula asiatica	The bush quail	Gundri	Ditto
46.	Francolinus francolinus	The black patridge	Titir	Ditto
47.	Francolinus Pondicerianus	The Grey patridge	Ditto	Ditto
48.	Streptopelia orientalis	Rufus, Turtle Dove	Kapta	Ditto
49.	Columbus	The eastern Wood- pigeon or Ring Dove	Ditto	Ditto
50.	Stretopilia chinensis	The Incar Spotted	Ditto	Ditto
51.	Streptopelia Decaocto	The Indian Ring Dove	Ditto	Ditto
52.	Captrimughus macrourus	Indian Long-tailed nightjar	Dabta bindhani	Ditto
53.	Caprimulgus asisticus	Common Jndina Night Jar	Ditto	Ditto
54.	Gracula religiosa	Hill Mynah or Crackle	Sari	Ditto
55.	Tockus birostris	The Common Grey Hornbil	Dhaneadh	Ditto
56.	Anthracoceros coronatus	The Malabar pied Hornbill	Kuchila khai	Ditto
57.	Orilus oriolus	The Golden Circle	Haladi Basanta	1st May to 31st October
58.	Oriolus xanthornus	The Black headed Circle	Ditto	Ditto
59.	Upupa epops	The Hoopes	Panin mundi	Ditto
60.	Dicrurus adsimlis	The Black Drongo or King Crow	Kajalpati	Ditto
61.	Dicrurus carrulescens	The Whitebelied	Ditto	Ditto
62.	Dicrururs Paradiseus	The Racket-tailed Drongo	Bhrunsar	Ditto
63.	Dinopium bnghalense	The Golden backed Woodpecker katha khumpri	Thukubudhi	Ditto
64.	Dondrocopos mahrattensis	The yellw fronted Piel, or Mahratts, Woodpecker	Ditto	Ditto
65.	Cuckulus various	The common Hawk-Cuckoo or Brain fever bird	Papiha	Ditto

(b)Animals

Sl. No.	Scientific name	English name	Oriya name	Closed period	Size of horn
(1)	(2)	(3)	(4)	(5)	(6)
1.	Veverricula India	Small Indian Civet	Selia Patni	1st May to 31st October	...
2.	Paradoxurus hermaphroditus	Toddy Cat	Bana Bhuan	Ditto	...
3.	Ratufa Indica	Indian Ciant Squirrel	Belra Musa, Nepali Mussa, Puta Mussa	Ditto	...
4.	Petaurista Petaurista	Common Giant Flying Squirrel	Udanata, Biradi, Ulei, Pakhimarjer	Ditto	...
5.	Folis bengalenats	Leopart Cat	Chita Biradi	Ditto	...
6.	Falis viverma	Fishing Cat	Machha Ranka Biradi	1st May to 31st October	...
7.	Fragulus meunna	Mouse deer	Gurandi	Ditto	...
8.	(Bison) Bosgaurus	Indian Bison	Gayal	Ditto	...
9.	Mellivora copensis	Ratel Gard	Bhalu	Ditto	...
10.	Melursusinus	Sloth bear	Bhallu	Ditto	...
11.	Hynna hyaena	Striped hyena	Gadhia	Ditto	...
12.	Hystrix Indica	Indian porcupine	Jhinka	Ditto	...
13.	Lepus Nigiricollid	Indian Hare	Thekua	Ditto	...
14.	Flies Tigris	The tiger	Mahabala Bagha (except man eater or cattle lifter)	Whole year	...
15.	Felis Pardus	The leopard or panther	Chita Bagha (except man eater or cattle lifter)	1st May to 31st October	...
16.	Suseristaus	The Indian Wild Barha	Boar	Ditto	...
17.	Cervulus muntjac	The Barking	Kutra	Ditto	5 c.m. and over
18.	Cervus axis	The spotted deer	Harina	Ditto	50 c.m. and over
19.	Ceruvus unicolor	The Sambar	Sambar	Ditto	75 c.m. and over
20.	Boselaphus tragocamelus	Niligai, Blue bull	Nilgai	Ditto	...
21.	Bos gaurus	Indian Bison	Gaur of Gayala	Ditto	80 c.ms. between the tops or the two horns

(c)Protected species throughout the year

Sl. No.	Scientific name	English name	Oriya name
(1)	(2)	(3)	(4)
Birds
1.	Pavecristatus	The common peafowl	Mayura
Animals
1.	Felis marmorta	Marbled Cat	Meghua Chita Biradi
2.	Bubalus Bubalis	Wild Buffalo	Jungli Maisi
3.	Manis crassicaudata	Indian Pangolin	Bazrakapta
4.	Crocodilus palustris	Crocodile	Kumbhira
5.	Gavialisgangeticus	The Gavial	Thantia Kumbhira
6.	Antilope Cerviecspra	Black buck	Bali Harina
7.	Taracerus quadricornis	Four-horned antelope	Chousingha
8.	Panthers tigris or Feiis Tigris	The Tiger	Mahabal Bagha (Except man-eater and cattle-lifters whenspecially declared dangerous by the competent authority)

IV

[Vide Rule 15 (2)]Scale of fee (Royalty) for game chargeable in addition to permit fee under the shooting rules

Kind of game	For Indian Nationals	For Foreigners
(1)	(2)	(3)
	Rs.P.	Rs.P.
Elephant	1,500.00	3,000.00
Tiger	250.00	500.00
Panther	150.00	300.00
Bear	25.00	50.00
Bison	250.00	500.00
Sambar	75.00	150.00
Spotted deer	50.00	100.00
Barking deer	25.00	50.00
Wild Boar	25.00	50.00
Nilgai	25.00	50.00

Form 'A'[Rule 7 (a)]................DivisionGeneral game shooting permit(For hunting, shooting and fishing, etc. under the Orissa Forest Shooting Rules, 1973)

Book No.....................

Permit No...........of 20.........20......

1. Name of the permit-holder.......................

2. Address of the permit-holder....................

3. Description of the shooting block/area for which the permit is valid

(i)Forest Division

(ii)Range..........

(iii)Shooting Block

(iv)Fishing area

4. Period for which the permit is valid from..........to.........

5. Number of persons authorised..............

6. No. of retainers/boaters authorised to accompany the permit holder...........

7. No. of elephants/dogs/other animals, allowed to be taken with permit-holder ........

8. Details of camping grounds permitted for use by the permit holder............

9. The maximum number of species of game allowed to be shot under this permit is as given -

Serial No.	Species of game	Maximum number allowed
(1)	(2)	(3)

10. Details of fees to be paid -

(a) Fee for permit	Rs.
(b) Royalty for game allowed under Col. 9	Rs.
Total amount to be paid	Rs.

Date of issue

Signature of Issuing-AuthorityDesignation

Note - (i) The permit is not transferable to any one other than the person in whose favour it has been issued.

(ii)This permit must be returned to the issuing authority within a fortnight of its expiry together with detailed information as prescribed under Rule 13 of the Orissa Forest Shooting Rules, 1973 as per form given on the reverse.

(iii)The royalty for game is refundable subject to compliance of relevant provisions of the Orissa Forest Shooting Rules, 1973.

Reverse of General Shooting Permit (Form 'A')ToThe Divisional Forest Officer...............DivisionDear Sir,In accordance with the provisions of Rules 10 (4) (ii), 13 and 20 ,of the Orissa Forest Shooting Rules, 1973, 1 return herewith the shooting permit No dated issued by you, together with particulars as given below:

1. The following is a correct list of animals killed by me during currency of the aforesaid permit.

Species of game	Number killed
(1)	(2)

2. I certify that no infringement/the following infringement of Forest Laws, Rules or conditions of the permit was made by me/members of my party.

3. I certify that (no) beats were made by me/my party at the following places, for the purpose of shooting.

4. I certify that I did not pursue any wounded animal/pursued the wounded animal during shooting/outside the shooting block.

5. I do not claim any/claim the following refund out of the amount already paid by me towards royalty for game paid by me. The refund may please be made after such verification as may be necessary.

Date :Address :

Yours faithfullySignature of the Permit-holder

(N.B.-Delete the words which are not applicable).Form 'B'[Rule 7 (b) and Rule 8]...............DivisionFree shooting permit[For destruction of pests and vermins inside a reserved forest and of animals specially declared by the Collector to be dangerous [Vide Rules 7 (b) and 8 of the Orissa Forest Shooting Rules, 1973].

1. Name of the permit-holder..................

2. Address of the permit-holder..................

3. Description of the area for which the permit is valid -

(i)Division .........................

(ii)Range ...........................

(iii)Block ..........................

4. Period for which the permit is valid................

5. Number of persons authorised to accompany the permit-holder.......

6. Number of retainers/boaters to accompany the permit-holder............

7. Number of elephants/dogs/other animals allowed to be taken with the permit-holder..............

8. Details of camping grounds permitted for use by the permit-holder

9. The maximum number of species of game allowed to be shot under this permit is as given below :

Species of game	Maximum Number allowed
(1)	(2)

10. Special conditions, if any

Date of issue

Signature of Issuing-AuthorityDesignation

Note - This permit is to be returned to the Divisional/District Forest Officer concerned together with a declaration and a list of animals actually killed, within 15 days from the date of expiry of the permit. The permit is not transferable.Reverse of Free Shooting Permit (Form 'B')ToThe Divisional Forest Officer,.......................DivisionDear Sir,The following is a correct list of animals killed by me during the currency of permit No............. dated............issued in my favour, which is returned herewith. I certify that no infringement of any of the rules of the Orissa Forest Shooting Rules, 1973 was made by me/any member of my party.Date Signature of Permit-holderAddress

1. List of animals killed.

Signature of Permit-holderForm 'C'[Rule 9]Special shooting Permit for scientific research, etc.[under the Orissa Forest Shooting Rules, 1973]

1. Permit No........................ Book No....................

2. Name and Address of the permit-holder.................

3. Profession.............

4. Area for which permit is valid..............

5. Period for which the permit is valid.............

6. Kind, description and number of animals that may be killed/captured during the period of the permit.............

Kind of animal	Description of animal	Number of be killed/captured
(1)	(2)	(3)

7. Number of persons authorised to accompany the permit-holder

8. Number or elephants/dog/other animal permitted to be taken with the permit-holder.............

9. Details of camping grounds permitted for use by the permit-holder.......

10. Special conditions, if any..............

11. Permit on expiry to be returned to...............

Date of issue

Signature of Issuing-AuthorityChief Conservator of Forests, Orissa

DeclarationThe following is a correct list of animals killed/captured by me during the currency of this permit. No infringement of Orissa Forest Shooting Rules, 1973 has been made by me/any member of my party.

DateList of animals

Signature of the permit-holder

Form 'D'[Rule 20 (4)]............DivisionRegistration of Shikari or Shikar Agent or Company under the Orissa Forest Shooting Rules, 1973(Non-transferable to be returned to the issuing authority within 15 days of the expiry of the permit)Serial No..............of Registration ..................date..............In consideration of payment of Rs................... Shri/M/s................ S/o.......... P.O............. /P.S........... District......... is hereby registered and recognised as Shikari/Shikar Agent/Company and is authorised to accompany a bona fide permit-holder for the purposes of hunting, shooting or setting of traps, etc. within shooting Block No............... of the................... Division named............... Circle or whole of Orissa for the period from 1st November, 20 to 30th April, 20............He is also permitted to take..............dogs for retrieving of birds and animals.

Date.................

SignatureDesignation

DeclarationCertified that I have gone through the Orissa Forest Shooting Rules, 1973 and I hereby undertake to abide by the same. I clearly understand non-compliance with any of the provisions of the said rules,shall entail cancellation of this registration without notice.

Date.................

Signature of Shikari/Shikar Agentor Company

Form 'E'[Vide Rule 26 of the Orissa Forest Shooting Rules, 1973]Register of permits issued for the yearName of the Division..............

1. Serial No. of permit/Book No...............

2. Name and address of applicant.................

3. Fire-arm licence No..............................

4. Date of expiry of fire-arm licence..............

5. Shooting permit issued for (Details of game allowed) ................

6. Areas in which shooting is permitted.................

7. Period for which permit is valid................

8. Fees realised -

(i)Permit fee..............

(ii)Royalty for game...............

9. Chalan/Receipt No. and date................

10. Dated initials of the Permit Issuing Officer..............

11. Details of game actually shot (species of game and number...........

12. Details of royalty refunded...............

13. Remarks...............

Infringement of rules, wounding of animals and other relevant points to be noted here)

14. Signature of the issuing authority.............

Form 'F'[Vide Rule 26 of the Orissa Forest Shooting Rules, 1973]Return of game permitted to be/actually shot in Division during the quarter/year ending ..............

1. Total number of shooting blocks in the division.................

2. (a) No. (and name) of blocks which permits were issued..............

(b)No. and name of blocks which were closed to shooting............

3. Total number of permits issued during the quarter/year

(a)No. of permits in Form 'A'..............

(b)No. of permits in Form 'B'..............

(c)No. of permits in Form 'C'..............

Total:

4. Details of permits issued to persons/parties -

No. of permits Number of persons

(i)To Resident individuals..................

(ii)To Foreigners...............

(iii)To recognised Shikaries and Shikar Agents...................

5. Number of animals permitted to be/actually shot during the, quarter/ year..................

Species of animals Number permitted Number actually killed

6. Species and number of animals wounded during the quarter/ year

7. Amount of fees realised during the quarter/year....................

Permit fees Royalty Total Royalty refunded, if any Net balance

8. Remarks of the Divisional Forest Officer on the results of the shooting permits issued...............

Divisional Forest Officer...............DivisionForwarded to the Conservator of Forests Circle/Wild Life Conservation Officer, Orissa for information and necessary action.Divisional Forest Officer..............Division

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