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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(4)(ii) in The Orissa Forest Shooting Rules, 1973

(ii)If the shooting block is not occupied within two days from the date from which it is reserved and if the permit-holder falls to express his intention to avail himself of the reservation at a later date during the period for which the block is reserved, the reservation of the same shall automatically stand cancelled and no refund of fee, if any paid, except the royalty, shall be made.