Section 12 in The Bihar Forest Hunting, Shooting & Fishing Rules, 1958
12.
(1)No permit shall be issued for a period longer than one month, and more than one permit shall not be granted for the same period or part of the period in the same shooting block.(2)No permit shall be granted in any shooting block before the expiry of one month from the date upto which the permit issued last for such block was valid:Provided that on the expiry of his permit, a permit-holder may, for special reasons and at the discretion of Divisional Forest Officer and on payment of the fees prescribed by Rules 9 and 10, be granted an extension of his permit for a further period not exceeding one month, unless another permit for such shooting block has already been issued.
