Section 25(1) in The Wild Life (Protection) (Orissa) Rules, 1974
(1)A person to whom a shooting block has been allotted shall, within fifteen days of receipt of the order of allotment, deposit such fee as may be required by the rules made or deemed to have been made under the Orissa Forest Act, (14 of 1972) and produce the receipt before the Chief Wild Life Warden as proof of having deposited the requisite fee.
