Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 9 in The Orissa Forest Shooting Rules, 1973

9. Issue of permit by Chief Conservator of Forests.

- The Chief Conservator of Forests may grant a free permit in Form 'C' on such conditions as he may deem fit to impose which shall entitle the, holder to hunt wild animal irrespective of age or sex specified therein, in any area including a park or sanctuary for any of the following purposes :
(i)scientific research;
(ii)collection of specimens for zoological gardens, museums and similar institutions;
(iii)killing of such animals as are a source of serious menace to human life or property;
(iv)for better preservation of other wild animals and for control of population :
Provided that such permission in a park shall not be given without the approval of the Government.