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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(1)(f) in The Bihar Forest Hunting, Shooting & Fishing Rules, 1958

(f)shall furnish a return similar to that prescribed in sub-clause (2) (d) of Rule 13 for each block to the Divisional Forest Officer upon or immediately after leaving the block. If an exempted person disregards or commits the breach of any of the provisions of these shooting rules the Divisional Forest Officer with the approval of the Conservator of Forests may refuse thereafter to permit him to shoot in any shooting block.