Section 40 in The Wild Life (Protection) (Orissa) Rules, 1974
40. Fee.
- Every application for the grant of licence or renewal thereof shall be accompanied by a Treasury Challan or Bank Receipt showing that the fee according to the following scale had been paid, namely :(a)to commence or carry on the business as -(i)a manufacturer of or dealer in any animal article shall be fifty rupees;(ii)a taxidermist shall be one hundred rupees;(iii)a dealer in trophy or uncured trophy shall be fifty rupees;(iv)a dealer in captive animals shall be two hundred rupees;(v)a dealer in meat shall be fifty rupees;(b)to cook or serve meat in any eating house shall be five rupees.
