Section 45DD in The Wild Life (Protection) (Orissa) Rules, 1974
45DD. Exception in certain cases.
- Notwithstanding anything contained in Rules 45-AA, 45-BB, and 45-CC, no compassionate payment shall be made under the said rules :(i)for any case of death or injury caused a reserve forest, sanctuary, National Park/Game Reserve or inside a closed area if the entry of the human being thereto was not legally authorised;(ii)for any case of death or injury caused during the period when the human being was engaged in an illegal activity punishable under the Wild Life (Protection) Act, 1972, the Orissa Forest Act 1972, the Orissa Forest Produce (Control of Trade) Act, 1981, the Orissa Kendu Leaves (Control of Trade) Act, 1961 and the Rules made thereunder;(iii)for any case of death of cattle caused inside a reserved forest, Sanctuary, National Park, Game Reserve or inside a closed area.
