Section 50 in The Wild Life (Protection) (Orissa) Rules, 1974
50. Repeal and Savings.
- As from the commencement of these rules, the Orissa Forest Shooting Rules, 1973, shall stand repealed:Provided that such repeal shall not -(i)affect the previous operation of the rules so repealed or anything duly done or suffered thereunder;(ii)affect any right, privilege, obligation or, any liability acquired, accrued or incurred under the rules so repealed ;(iii)affect any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation or liability :Provided further that subject to the preceding proviso, anything done or any action taken under the rules so repealed shall, in so far as it is not inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules and shall continue in force accordingly until it is superseded by anything done or any action taken under these rules.Form No. 1[See Rule 9 (1)]Form of Application for Special Game/Big Game/Small Game Hunting LicenceToThe Chief Wild Life Warden/Authorised Officer...........................................Sir,I ................... resident of.................. in the district of.............. apply for special game/big game/small game hunting licence to hunt under the provisions of the Wild Life (Protection) Act, 1972 and the rules made thereunder. I enclose the Treasury Challan or Bank Receipt No.............. dated.............. for Rs.............. being the weekly/monthly fee for the licence.I have read the Act and rules made thereunder and I undertake to abide by the same.I am not required/am required to get my name registered under Section 34 of the Wild Life (Protection) Act, 1972, and the registration has been done by the officer-in-charge of the................. Sanctuary/ National Park.I possess an Arms Licence for sport in Forms I and II set out in Schedule III to the Arms Rules, 1962. The arms licence is herewith enclosed for verification and return.I wish to use the following weapons for hunting special game/ big game/small game.The licence is required for the Forest Division................. in the district of........... for the whole State.Yours faithfully(Signature of the applicant)(Strike out whichever is not applicable)Form No. 2[See Rule 11]Form of Application for Wild Animal Trapping LicenceToThe Chief Wild Life Warden, OrissaSir,
