Section 8 in The Orissa Elephants' Preservation (Ex-Madras Areas) Rules, 1953
8.
A licence-holder shall not remove outside the boundaries of the area covered by his licence any elephant captured by him or the tusks of an elephant killed by him, unless he has-(a)obtained in writing permission to do so from the District Officer or some other officer appointed by the District Officer in that behalf; and(b)paid the fee required to be paid under Rule 5.[Provided that the District Officer at his discretion and subject to the approval of the Board of Revenue, Orissa, may permit the licence holder to remove the tusks without payment of any fees in this regard.] [Added vide Orissa Gazette Part III of 1957-Notification No. 2376/13.2.1957.]
