Section 25H in The Wild Life (Protection) (Orissa) Rules, 1974
25H. Disposal of Skins.
- The skins of tigers and leopards collected under Rule 25-I shall be the property of the Government. The Wild Life Warden shall take prompt steps to get the skins cured and deposit in the Treasury till such time as their disposal under Rule 46 is decided :Provided that such skins may be disposed of to educational institutions, museums, military institutions, etc. at a token price to be fixed in each case by the State Government in the Forest Department.
