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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Bihar - Subsection

Section 70(7) in Management and Working of the Forests

(7)The license-holder shall obtain a written permit from the Deputy Commissioner of Angul or any officer appointed by him in that behalf and shall, save as provided in the proviso to Rule (4), pay the royalty prescribed in the said Rule (4) before removing outside the boundaries of the area covered by the license any recently captured elephant or the tusks of an elephant killed.