Section 25E(3) in The Wild Life (Protection) (Orissa) Rules, 1974
(3)[If the sanctioning authority is convinced after due enquiry that such killing was the result of carelessness of internal manipulation, to be recorded in writing and the earnest money shall be forfeited and the royalty for the animal killed be realised, in addition, action should be taken against the licensee concerned as per provision of the Act.] [Substituted vide SRO No.30/79 dated 29.12.1978. See Orissa Gazette, Pt. III No 1. dated 5.1.1979.]
