Section 38(3) in The Wild Life (Protection) (Orissa) Rules, 1974
(3)In granting a licence under Sub-rule (1), the Chief Wild Life Warden or the authorised officer shall have due regard to -(a)the past record of the applicant as a dealer in the business which he desires to carry on ;(b)whether the person has been convicted of any offence under the provisions of the Act or the Rules made thereunder or under any of the provisions of an Act repealed by Section 66;(c)the need for granting a licence keeping in view the abundance or otherwise of wild life existing in the State.
