Section 17(9) in The Wild Life (Protection) (Orissa) Rules, 1974
(9)(a)A licensee, under this chapter, shall intimate in advance the Divisional Forest Officer concerned the desire to organise drives in any reserve forest, giving the date and the place where he desires to have such drives.(b)If the Divisional Forest Officer is of opinion that such drive should not be allowed, he may for reasons to be recorded in writing prohibit such drive and communicate the same to the holder of the licence.
