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State of Odisha - Section

Section 23 in The Wild Life (Protection) (Orissa) Rules, 1974

23. Applications under Rule 22 how to be dealt with.

(1)On receipt of an application under Rule 22, the Chief Wild Life Warden shall, after making such inquiry, as deems fit, either allot the shooting block or reject the application.
(2)Where there are more applications than one for reservation of the same shooting block for the same period, the shooting block shall be allotted to the applicant whose application has been received earlier :Provided that an applicant shall not get more than one shooting block at any one time.
(3)Where there are more applications than one received on the same day, the matter shall be decided by drawal of lots.
(4)The Chief Wild Life Warden shall communicate to the applicant, the order passed on the application, either within five days of passing the order, or of the drawal of lots, as the case may be.