Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 18 in The Orissa Forest Shooting Rules, 1973

18. Shooting of leopard.

(1)No permit shall be granted to any person for more than one leopard unless it is a declared man-eater or cattle lifter in one open season.
(2)A permit-holder intending to sit on a 'Machan' for hunting a leopard during the hours of night, i.e. one hour after sunset and one hour before sunrise shall inform the local Range Officer of his intention to do so.
(3)No bait alive or dead tied up for leopard shall be removed by any one except with the permission of the permit-holder.
(4)Cubs or female leopard with cubs shall not be shot.Explanation - Unless declared as dangerous male leopard under six feet and female leopard under five feet shall be considered as cubs.