Section 33 in The Wild Life (Protection) (Orissa) Rules, 1974
33. Registration of Persons holding Fire-arms.
(1)Within three months from the declaration of an area as a Sanctuary or National Park or in the case of a Sanctuary or National Park existing at the commencement of these rules within three months of such commencement, every person residing within ten kilometres of such Sanctuary or National Park and holding a licence granted under the Arms Act, 1959 (Central Act 54 of 1959), or exempted from the provision of that Act, and possessing arms, shall apply in Form No. 9 to the officer-in-charge of the Sanctuary or National Park for the registration of his name.(2)The application under Sub-rule (1) shall be accompanied by a Treasury Challan or Bank Receipt showing that a fee of two rupees has been paid by the applicant.(3)(a)On receipt of an application under Sub-rule (1) the officer in charge of the Sanctuary or National Park shall, after making such inquiry as he may deem fit, register the name and other particulars of the applicant in Form No. 10.(b)A separate page in the register shall be allotted to each licensee.(4)Where a licensee commits any offence under the Act or the rules made thereunder, the officer in charge of the Sanctuary or National Park shall make an entry to that effect in the register and where the registering officer is satisfied that the licensee has committed the said offence on occasions more than one, he may take such steps as he considers necessary to move the authority concerned for cancelling the licence under the Arms Act, 1959 (Central Act 54 of 1959).(5)Where the licensee transfers his arms to another person by way of sale, gift or otherwise, he shall intimate the officer in charge of the Sanctuary or National Park in writing within a period of fifteen days of such transfer.(6)Where the licensee shifts his residence to another place within the said ten kilometres or shifts his residence beyond the said distance, he shall, within a fortnight of shifting to the new residence, intimate in writing the new address to the officer in charge of the Sanctuary or National Park.(7)Where the licensee dies his successor or legal representative shall intimate the fact in writing to the officer in Charge of the Sanctuary or National Park.Chapter-V Trade or Commerce in Wild Animals, Animal Articles and Trophies
