Section 3 in The Orissa Forest Shooting Rules, 1973
3. National Park and Sanctuaries.
(1)The State Government may, by notification in the Official Gazette, declare any reserve or protected forest or part thereof a "National Park" on the advice of the Indian Board for Wild Life or a "State Park" on the advice of the State Board for Wild Life to be closed to any interference to flora and fauna.(2)(i)The Chief Conservator of Forests may, by notification in the Official Gazette, declare any reserved forest or a portion.thereof as sanctuary to be altogether closed to hunting for any period. If, however, any portion of protected forest is proposed to be included in a sanctuary, such notification shall be issued by the Government.(ii)The Chief Conservator of Forests, may, by notification in the Official Gazette, constitute any area within a sanctuary, as sanctum area.
