Section 45E in The Wild Life (Protection) (Orissa) Rules, 1974
45E. Authority to compromise the Disputes.
- In case of any disputes arising out of the subject-matters covered by these rules the same shall be referred to the Chief Wild Life Warden, Orissa whose decision shall be final and binding on all concerned, subject to such modification as may be ordered specifically by the State Government.[Chapter-V-AA] [Substituted vide Orissa Gazette Extraordinary No. 734/22.6.1991. Notification No. 10154-8-F. (W)-55/91-F & E. 25.5.1991.] Procedure for Compassionate payment on Account of Human Kills, Human Injury, Cattle Kills, Crop Damage or House Damage by specified Wild Animals
