Section 8 in The Bihar Forest Hunting, Shooting & Fishing Rules, 1958
8.
A permit granted under these Rules may be cancelled at any time by the Divisional Forest Officer, if -(a)the Divisional Forest Officer considers that it is necessary to stop hunting, shooting or fishing in the area to which the permit applies; or(b)The permit-holder commits a breach of-(i)any of the conditions of the permit;(ii)any provisions of the Indian Forest Act, 1927, or of these Rules or of any other Rules made under the said Act:Provided that when permit is cancelled under clause (a) of this Rule, either the entire amount of the fee shall be refunded to the permit-holder or he shall be given another area as near as and similar to the area originally allotted to him, as possible.
