Section 45DD(ii) in The Wild Life (Protection) (Orissa) Rules, 1974
(ii)for any case of death or injury caused during the period when the human being was engaged in an illegal activity punishable under the Wild Life (Protection) Act, 1972, the Orissa Forest Act 1972, the Orissa Forest Produce (Control of Trade) Act, 1981, the Orissa Kendu Leaves (Control of Trade) Act, 1961 and the Rules made thereunder;
