Section 45A in The Wild Life (Protection) (Orissa) Rules, 1974
45A. Application.
(1)All applications for licence shall be made in Form No. 24 and shall be routed to the concerned Wild Life Warden through the local Tahasildar, who shall furnish a certificate that the applicant is a person depending on fishing only for his livelihood.(2)The concerned Wild Life Warden shall be authorised to receive applications and issue licence in Form No. 25 for fishing inside the Sanctuary within their respective territorial jurisdictions.(3)The fishermen who traditionally live on fishing for their livelihood shall be entitled to get licence for fishing inside the Sanctuary. For this purpose a list of fishermen who traditionally live on fishing for livelihood shall be furnished to the respective Wild Life Warden by the local Tahasildar.
