Section 17(6) in The Wild Life (Protection) (Orissa) Rules, 1974
(6)(a)Any person who is entitled to hunt a dangerous animal under a special game hunting licence or a big game hunting licence and who wounds such animal shall do his utmost to kill the game.(b)On his failure to do so, he shall forthwith inform, in writing to the issue officer and Divisional Forest Officer of the area in which such occurrence had taken place giving reasons why the wounded animal could not be tracked and killed and he shall also inform the Grama Panchayat of the adjoining area of the existence of the wounded animal in the neighbourhood.
