Section 25B in The Wild Life (Protection) (Orissa) Rules, 1974
25B. Procedure for Declaration under Section 11.
- The Chief Wild Life Warden may declare an animal dangerous under Clause (a) of Subsection (1) of Section 11 of the Act after making such enquiry as he may deem fit.The Wild Life Warden when duly authorised by the competent authority, not below the rank of Deputy Conservator may declare an animal dangerous under Clause (b) of Sub-section (1) of Section 11 of the Act after making necessary enquiries provided that such declarations shall be made only after the Collector of the district has reported about a particular animal becoming dangerous.
